Section 122 in The M.P. Cinemas (Regulation) Rules, 1972
122. Exemptions to be conditional.
- Notwithstanding anything hereinbefore contained in these rules, any relaxation of or exemption from any such rule in respect of premises duly licensed for use for cinematograph exhibition before the coming into force of these rules shall operate only in such premises which have been constructed in accordance with the provisions of the rules under which they were licensed and so long as such premises are not renovated or otherwise substantially altered and upon such renovation or other alteration any such relaxation or exemption shall cease to operate and these rules shall apply to such premises as it applies to other premises. If any question arises whether the premises are or are not renovated or substantially altered, it shall be referred to the licensing authority for its decision and its decision shall be final.
