Section 10(2) in The Assam Cinemas (Regulations) Act, 1953
(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.
