Section 7 in The Assam Cinemas (Regulations) Act, 1953
7. Penalties for contravention of this Act.
- If the owner of person in charge of cinematograph use the same or allows it to be used, or if the owner or occupier of any place permits that place to be used in contravention of the provisions of this Act and Rules made thereunder or of the conditions and restrictions upon or subject to which any licence has been given under the Act, he shall be punishable with fine which may extend to out thousand rupees and in the case of a continuing offence, with a further fine which may extend to one hundred rupees for each day during which the offence continues.
