Section 121 in Maharashtra Cinemas (Regulation) Rules, 1966
121. Hawking prohibited.
- No person shall, during a performance of exhibition or in the interval of the performance or exhibition, and no licensee or his nominee shall during a performance or exhibition or in the interval of performance or exhibition, allow any person to -(i)hawk in the auditorium; or(ii)sell or supply any eatables or drinks to any member of the audience in the auditorium itself; or.(iii)distribute or sell, whether for consideration or not any article or thing to any member of the audience in the auditorium itself :[Provided that, in the case of a drive-in-cinema the licensing authority may permit such number of hawkers subject to such conditions as may be specified in the licence.] [Added by G. N. of 12.3.1973.]
