Section 9(2) in The West Bengal Cinemas (Regulation) Act, 1954
(2)In particular and without prejudice to the generality of the foregoing power, rules made under this Act may provide for-(a)the procedure in accordance with which a licence may be obtained and the terms, conditions and restrictions, if any, subject to which a licence may be granted under this Act;(b)the regulation of cinematograph exhibitions for securing public safety;(c)the time within which and the conditions subject to which, an appeal under clause (a) of sub-section (4) of section 5 or an application to the State Government for revision under sub-clause (i) of clause (b) of that sub-section may be made;(d)the procedure for appeals and revisions under sub-section (4) of section 5;(e)the payment of fees for a licence under this Act or for a renewal of such licence or for an appeal under clause (a) of sub-section (4) of section 5[******] [Words, figure, letter and brackets omitted by West Bengal Act 46 of 1976.].
