Section 9 in Punjab Cinemas (Regulation) Act, 1952
9. Power to make rules.
- The Government may, by notification in the official Gazette, make rules -(a)prescribing the terms, conditions and restriction, if any, subject to which licences may be granted under this Act;(b)providing for the regulation of cinematograph exhibitions for securing the public safety;(c)prescribing the time within which and the conditions subject to which an appeal under sub section (3) of section 5 [and sub-section (4) of section 7A] [The words 'and sub-section 4 of section 7A' inserted by Haryana Act 21 of 1969.] may be preferred.
