Section 133 in Maharashtra Cinemas (Regulation) Rules, 1966
133. Power to give directions during epidemics.
- Without prejudice to the provisions of rule 132, the licensing authority in consultation with the Assistant Director of Public Health, or District Health Officer or Health Officer of the municipality, if any, may, if so advised direct by a special notice, -(a)a reduction in the scale of accommodation prescribed in rule 13;(b)the periodical disinfection of premises which may include spraying and fumigation; and(c)the adoption of such other measures for better ventilation as may be specified in the notice, and the licensee shall be bound forthwith to comply with any such direction and on failure to do so, his licence shall be liable to instant suspension or cancellation.
