Section 101 in Punjab Cinemas (Regulation) Rules, 1952
101. Application of certain provision of the existing rules.
- The provision of rules 5, 6, 7, 8, 9 to 15, 17 to 24, 25(A), 26 to 31(A), 32, 33, 34, 54, 55, 56, 58 to 71 and Parts V, VI and VII of the existing rules shall mutatis mutandis apply to this part.Form A[A three years] [Punjab Government Notification published in Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.]/Temporary-------licence under section 5 of the Punjab Cinemas Temporary (Regulation) Act, 1952The building/place known (a)------------------------------------------------------------- situated at (b)--------------------------------------------------------------------------------- within the town of---------------------------------------------------------------------------- in the district of------------------------------------------------------------------------------- is licensed under section 5 of the Punjab Cinemas (Regulation) Act, 1952, as a place where exhibitions by means of a cinematograph may be given.This licence has been granted to (c)------------------------------------------------------ and shall remain in force until the----------------------------------------------------------- provided that the said (c)-------------------or any person to whom with the consent of the licensing authority the licence is transferred continues to own or manage the cinematograph used in the said (a)----------------------------------------------------This licence is granted subject to the provisions of the Punjab Cinemas (Regulation) Act, 1952, and of the rules made thereunder, and to the conditions set forth in the Schedule below :-----------------------------------------------------------------------------------------------------------------------------------------------------------------------(a)Name of building etc.(b)Name of street or mohalla.(c)Name of Licensee.
