Section 2 in The M.P. Cinemas (Regulation) Rules, 1972
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)The "Act" means the Madhya Pradesh Cinemas (Regulation) Act, 1952;(b)"Appropriate Executive Engineer" as respects any existing or proposed cinema means the Executive Engineer having jurisdiction over the area within the limits of which such cinema is erected or, as the case may be proposed to be erected;(c)"Cinema", means any place wherein an exhibition by means of cinematograph is given;(d)"Enclosure" means a separate room or cabin provided under Rule 21 in which cinematograph machine or machines are housed;(e)"Form" means a form appended to these rules;(f)"Licence" means a licence granted under and in accordance with these rules;(g)"Licensee" or "holder of licence" includes the Manager or Managers nominated under Rule 108;(h)Words and expressions used in the Act, and not defined in these rules shall have the meaning assigned to them in the Act.
