Section 8(3) in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
(3)The authorities specified in sub-rule (2), after having due regard to the following matters, shall furnish their reports within a period of fifteen days from the date of receipt of application by them under sub-rule (2) :-(i)that there is a need for such a licence in the place for which the licence is sought;(ii)that the exhibition of films will not endanger public safety;(iii)that the building and electrical installations are reasonably adequate and safe for the exhibition of films;(iv)that adequate provisions are made for sanitation, ventilation, light, drinking water and toilet etc.;(v)that necessary precautions have been observed and provision is made to install fire fighting equipment;(vi)that the provisions of these rules regarding exhibition of films have been complied with; and(vii)that there is otherwise no objection to the grant of a licence.
