Section 10 in The Assam Cinemas (Regulations) Act, 1953
10. Power to make rules.
(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 the particular and without prejudice to the generality of the foregoing powers, rules made under this Act may provide for-(a)the procedure in accordance with which a licence may be obtained and the terms, conditions and restrictions, if any, subject to which a licence may be granted under this Act;(b)the regulation of cinematograph exhibitions for securing public safety;(c)the time within which and the conditions subject to which an appeal under Section 9 may be preferred;(d)regulating the means of entrance and exit at places licensed under this Act and providing for prevention of disturbance thereat;(e)regulating or prohibition the sale of any ticket or pass for admission by whatever name called to a place licensed under this Act.
