Section 2 in Bihar Cinemas (Regulation) Rules, 1974
2. Definition.
- In these rules unless there is anything repugnant in the subject or context-(i)"Act" means the Bihar Cinemas (Regulation) Act, 1954 (Bihar Act XV of 1954);(ii)"licence" means a licence granted under the provisions of the Act;(iii)"licensing authority" means the authority referred to in section 4 of the Act;(iv)"person" means any adult male or female individual and includes any company or association or body of individuals, whether incorporated or not;(v)"permanent building" means a building which is constructed for permanent use with stone, mud brick mortar, cement or other noninflammable material;(vi)"temporary building" means a building which is not a permanent building;(vii)"licensee' means a person who is granted a licence in accordance with these rules and includes a person appointed, under intimation in writing to the licensing authority, as his agent;(viia)[ "corrupt practice" includes purchase and sale of tickets at a price higher than that stated on the face of the tickets] [Inserted by S.O. 1975 dated 18.12.1976.]; and(viii)words and expressions used in these rules but not defined herein shall have the same meanings as assigned to them in the Act.
