Section 8 in Rajasthan Cinemas (Regulation) Act, 1952
8. Penalties for contravention of Act and Rules thereunder.
- [(1)] [Numbered and Substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, published in Rajasthan Gazetted Part 4-A Extraordinary dated 14.3.1983.] If the owner or person incharge of a cinematograph uses 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 or of the rules made thereunder or of the terms, conditions and restrictions upon or subject to which any licence under this Act has been, or is deemed to have been granted, he shall be punishable with fine which may extend to [two thousand rupees] [Numbered and substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part. Iv-A, Extraordinary. dated 14.3.1983.] and, in the case of a continuing offence, with a further fire which may extend to [two hundred rupees] [Numbered and substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part 4-A, Extraordinary. dated 14.3.1983.] for each day during which the offence continues.(2)[ Where a person whose licence for cinematograph has been revoked under section 9, contravenes any provision of this Act or of the rules made thereunder, he shall be punishable with imprisonment which may extend to three months, or with a fine which may extend to,five thousand rupees, or with both, and in the case of continuing offence a further fine which may extend to five hundred rupees for each day during which the offence continues.] [Inserted by section 2(b) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part 4-A, Extraordinary. dated 14.3.1983.]
