Section 130A in Maharashtra Cinemas (Regulation) Rules, 1966
130A. [ [Added by G. N. of 12.3.1973.]
The licensing authority may for reasons to be recorded in writing and to such extent and subject to such conditions and restrictions as it may impose, permit generally or in a particular case, relaxation or exemption from the operation of any of the rules contained in Chapters I to IX of these Rules.][Chapter IX-A [Inserted by G.N. of 14.12.1978.] Use of Mobile Vans or Sono-Vision for Exhibition of Advertisement Films
