Section 7 in Maharashtra Cinemas (Regulation) Rules, 1966
7. Building rules.
- No cinema shall be licensed under these Rules unless the cinema conforms to the rules laid down in this Chapter :Provided that, rules 3 [* * * ] [Deleted by G. N. of 26.5.1970.] [8(2) in so far as it relates to touring cinemas, 12] [Substituted by G. N. of 11.1.1973.], 13, 14, 15, 16, 19(1), 19(2), 20, 21 and 22 only shall apply in the case of touring cinemas :[Provided further that, rules 11 to 16 (both inclusive) and 18 to 24 (both inclusive) only shall apply in the case of quasi-permanent cinemas.] [Added by G. N. of 26.5.1970.][Provided also that, save as otherwise provided in Chapter IIIA, the rules in this Chapter shall not apply to a drive-in-cinema.] [Added by G. N. of 12.3.1973.]
