Section 3(iii) in The Punjab Cinemas (Regulation) Rules, 1952
(iii)[ Subject to the provisions of sub-rule (iv) and the rules in Part IV, a temporary licence may be granted in any town or village for exhibition by means of a touring cinematograph for an aggregate period not exceeding six months in one calendar year] [See Punjab Government Legislative Supplement Part III, dated 16.7.1958.]:
