Section 9(3) in The Maharashtra Cinemas (Regulation) Act, 1953
(3)[ In making rules under this section the State Government may provide that any person failing to comply with or contravening the provision of any rule [shall, on conviction in respect of an offence not falling under section 7, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both; and in the case of a continuing offence, a further fine which may extend to five hundred rupees for each day during which the offence continues after conviction for the first such offence.] [These sub-sections were added by Bombay 38 of 1955, Section 4.] [A failure to comply with, or a contravention of the provision of a rule made under clause (d) of sub-section (2) or a contravention of the provision of a rule made under clause (d) of sub-section (2) shall be a cognizable offence within the meaning of the Now read the [Code of Criminal Procedure, 1898] [This portion was added by Maharashtra 19 of 1961, Section 4.] .]
