Section 7 in Punjab Cinemas (Regulation) Act, 1952
7. [ Penalty. [Substituted by Haryana Act No. 12 of 1982.]
(1)If the owner or person incharge of a cinematograph uses the same or allows it to be used, or if the owner or occupier of any place permits that place to be used in contravention of the provisions of this Act or of the rules made thereunder, or of the conditions upon, or subject to, which any licence has been granted under this Act, the licensing authority may, after affording such owner or person, as the case may be, an opportunity of being heard, direct him to pay by way of penalty sum not exceeding one thousand rupees and, if the breach is a continuing one, to pay a further penalty not exceeding one hundred rupees for every day after the first during watch the breach continues.(2)Any person aggrieved be an order passed by the licensing authority under sub-section (1) may, within a period of thirty days from the date of communication to him of such order prefer an appeal to the Government and the Government shall, thereupon, pass such order as it may think fit after affording a reasonable opportunity to the parties affected thereby of being heard.]
