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State of Assam - Section

Section 17 in The Assam Cinemas (Regulation) Rules, 1960

17. Intimation for change of venue of exhibition.

- The holder of a licence for a tour in cinema, may shift tire venue of the exhibition from place to place within the district of issue, after giving the intimation of him programme and itinerary in advance to the Licensing Authority:Provided that all the rules and safety requirements for holding cinema shows shall be duly observed and in case where it is proposed to install a touring cinema in a building, the provisions of Rule 8 shall be duly complied with by the licensee;Provided further that a touring cinema shall not be held for more than 15 days in any particular place where no other licence is being operated and a licence cannot be operated in more than one place at a time.