Section 3(2) in Rajasthan Cinemas (Regulation) Rules, 1959
(2)A [triennial] [Substituted for the word- 'annual' by the Rajasthan cinemas (Regulation) Amendment Rules, 1978 G.S.R. 74 vide Notification No.F.12(1) Home-14/75 dated 13.12.1978 Published in Rajasthan Gazetted Part 4-C (1) dated 15.1.1979 page 348.] license in Form C shall only be granted subject to the provisions section 3 of the Act and in accordance with the provisions of the rules in Part 111 in respect of a permanent building. It shall be valid for [three years] [Substituted for the expression one year by the G.S.R. 74 ibid.] from the date of issue and shall be renewable [for the same period] [Inserted by the ibid.] on the application of the licensee.["(2A) The provision of sub-rule (2) shall also apply for the grant of licence for 'Lok-Chhavi'] [Added vide Notification No. F. 1/7(2) Homes 5/77 dated 28.8.1982, Published in Rajasthan Gazetted Part III B dated 9.9,1982 P. 9]
