Section 102 in The Orissa Cinemas (Regulation) Rules, 1964
102. Repeal.
- Subject to the provisions of Rule 3 the Orissa Cinematograph Rules, 1939, are hereby repealed.AppendixForm of LicenceForm 'A'Annual/Temporary Licence under Section 5 of the Orissa Cinemas (Regulation) Act, 1954The building/place known as (*).........situated at (**).........within the town of.................in the district of...............is licensed under Section 5 of the Orissa Cinemas (Regulation) Act, 1954, as a place where exhibitions by means of a cinematograph may be given.This licence has been granted to (*)................ and shall remain in force until the...............; provided that the said ().............of 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 (*)..............This licence is granted subject to the provisions of the Orissa Cinemas (Regulation) Act, 1954 and of the rules made thereunder, and to the conditions (set forth in the attached schedule).*. Name of building, etc.**. Name of street or Mohalla.***. Name of licensee.
