Section 12 in The Gujarat Cinemas (Regulation) Act, 2004
12. Power to make rules.
(1)The State Government may by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)prescribing the procedure in accordance with which a licence may be obtained and the terms, conditions and restrictions, if any, subject to which licences may be granted under this Act and fees for such licences;(b)prescribing the period within which an appeal under section 9 or a revision application under section 10 or a review application under section 11 may be made;(c)providing for the regulation of cinematograph exhibitions for securing public safety;(d)regulating the means of entrance and exit at places licensed under this Act and providing for prevention of disturbance there at;(e)regulating or prohibiting the sale of any ticket or pass for admission by whatever name called to a place licensed under this Act.(3)In making rules under this section, the State Government may provide that any person failing to comply with or contravening the provisions of any rules shall, on conviction, be punished with fine which may extend up to one thousand rupees.(4)The power to make rules under this section shall be subject to the condition of previous publication.(5)All rules made under this section shall be laid for not less than thirty days before the House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(6)Any modifications so made by the State Legislature shall be notified in the Official Gazette, and thereupon shall take effect.
