(1)The State Government may by notification in the official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)[ prescribing the terms, conditions, restrictions and imposition of fees subject to which licences may be granted under this Act] [Substituted by Act 51 of 1982 (20.4.1982).];(b)regulating cinematograph exhibitions for securing the public safety;(c)regulating the means of entrance and exit at places licensed under this Act and providing for the prevention of disturbances thereat;(d)regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place of licensee under this Act;(e)delegation of the power of hearing appeals under sub-section (3) of section 5 and sub-section 8 to any officer subordinate to the State Government; and(f)prescribing the time within which and the conditions subject to which such appeal may be preferred.(3)All rules made under this Act shall be published in the Official Gazette and such publication shall have effect as if enacted in this Act.
