Section 2 in Punjab Cinemas (Regulation) Rules, 1952
2. Definitions.
- In these rules, unless there is any thing repugnant in the context:-(i)the 'Act' means that Punjab Cinemas (Regulation) Act, 1952;(ii)'auditorium' means that portion of the building occupied by the audience or spectators during a cinematograph exhibition;(iii)'Electric Inspector' means an inspector appointed by the [Haryana] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] Government under section 36 of the Indian Electricity Act, 1910;(iv)'enclosure' means that portion of a place licensed under section 5 of the Act in which the cinematograph apparatus is erected;(v)'Executive Engineer' in relation to the licensing of any place for cinematograph exhibitions, means the officer holding charge of that division of the Public Works Department (Buildings and Roads Branch) in which the place is situated;(vi)'exit' includes an emergency exit and any entrance usable by the public as an exit;(vii)'fire-resisting material' means :-(a)burnt brickwork, cement concrete and reinforced brickwork or cement concrete having a minimum cover of one inch;(b)terra cotta blocks securely, bounded, provided that no side or web thereof is less than one and a half inches in thickness;(c)stone, tiles, solid gypsum blocks, marble, iron, steel, copper, asbestos or zine; or(d)such other material as the Executive Engineer may approve;(viii)'Government' means the Government of the State of [Haryana] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.];(ix)'touring cinematograph' means a cinematograph apparatus which is so adopted and constructed so that it can be taken from place to place for the purpose of giving cinematograph exhibitions;(x)'touring cinematograph of the safety class' means a touring cinematograph in which an incandescent lamp is used for the projector;(xi)'Adult' means a person who has completed his eighteenth year.
