Section 2 in Maharashtra Cinemas (Regulation) Rules, 1966
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context, -(a)"the Act" means the Bombay Cinemas (Regulation) Act, 1953:(b)"appropriate Executive Engineer", as respects any existing or proposed cinema, means the Executive Engineer having jurisdiction over the Division within the limits of which such cinema is erected or, as the case may be, proposed to be erected:(c)"cinema" means any place wherein an exhibition by means of cinematograph is given [and includes] [Added by G. N. of 12.3.1973.] [drive-in-cinema and a video-cinema] [Substituted by G. N. of 12.1.1987.]:(d)"enclosure" means the separate room or cabin provided under rule 21 in which cinematograph machine or machines are housed;(e)"Form" means a Form appended to these Rules;(f)"licensee" or "holder of licence" includes the manager or managers nominated under rule 116;[(f-1) "permanent cinema" means any structure whether of massonry, mud, bricks, mortar, cement or other non-inflammable material wherein an exhibition by means of cinematograph is given; [Added by G. N. of 12.3.1973.](f-2) "quasi-permanent cinema" means any structure of steel angles, iron trusses or other fire-resisting material wherein exhibition by means of cinematograph is given;(f-3) "touring cinema" means an outfit comprising the cinematograph apparatus and plant and enclosures taken from place to place for giving cinematograph exhibition, or for giving cinematograph exhibition in local theatres or halls;][(f-4) "driven-in-cinema" means any open air cinema (having a capacity to accommodate not more than 1,000 motor cars, wherein admission is ordinarily given to persons desiring to see the exhibition while sitting in a motor car, and also to other persons if one or more open air and/or closed auditoria are duly provided for them to see such exhibition;] [Inserted by G. N. of 12.3.1973.][(f-5) "motorcar" means a motor vehicle (other than a transport vehicle, omnibus, road roller, tractor, motor-cycle or invalid carriage] [Substituted by No. BCR. 4583/1079/SPL-5. dated 12.1.1987.].[(f-6) "video-cinema" means any place wherein an exhibition of moving pictures or series of pictures is given by means of a video cassette recorder, video cassette player, or any such similar instrument or device through the medium of television.] [Inserted by G. N. of 12.1.1987.](ff)"motor car" means a motor-vehicle (other than a transport vehicle, omnibus, road roller tractor, motor-cycle or invalid carriage);(g)words and expressions used in the Act and not defined in these Rules shall have the meanings assigned to them in the Act [or in the Motor Vehicles Act, 1939] [Added by G. N. of 11.1.1973.].
