Section 2 in The Assam Cinemas (Regulation) Rules, 1960
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(i)"Act" means the Assam Cinemas (Regulation) Act, 1953;(ii)"auditorium" means the portion of the licensed place in which accommodation is provided for the audience or spectators to view the cinematograph exhibition;(iii)"enclosure" means that portion of the licensed place in which the cinematograph apparatus is erected;(iv)"exit" includes an emergency exit and any entrance usable by the public as an exit;(v)"Government" means Government of the State of Assam;(vi)"licence" means a licence granted under the provisions of the Act;(vii)"licensee" means a person who has been granted a licence and includes his agents and managers;(viii)"person" means any adult male or female individual and includes any company or association or body of individuals, whether incorporated or not.
