Section 19(2) in The Karnataka Cinemas (Regulation) Act, 1964
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the particulars to be given in an application for a licence and the terms, conditions and restrictions, subject to which a licence may be granted under this Act and the fees to be paid in respect of such licence;(b)the conditions on the basis of which the number has to be determined under section 7;(c)the limitation of the period for which licences in respect of any place may be granted for touring cinemas, and prescribing the distance from a permanent cinema beyond which licences in respect of any place for touring cinemas may be granted;(d)the regulation of cinematograph exhibitions for securing public safety;(e)regulating the means of entrance and exist at places licensed under this Act; and providing for prevention of disturbance thereat;(f)the conditions subject to which an appeal may be preferred under section 10 and sub-section (2) of section 17 and the fees to be paid in respect of such appeals;(g)(i)the procedure to be followed by persons in respect of applications for permission under section 11;(ii)the documents and plans to be submitted, together with such application, and the fees to be paid on such application;(iii)the matters to be considered by the licensing authority before approving the site for the construction of the building or the plans for the construction or reconstruction of the building or the installation of machinery;(iv)the terms, conditions and restrictions subject to which the licensing authority may accord approval in respect of the matters referred to in sub-clause (iii);(v)the action to be taken in cases of contravention of the terms, conditions and restrictions subject to which such approval was accorded;(vi)the procedure to be followed by the licensing authority before granting or refusing permission under section 11 and any other matters incidental thereto;(h)the procedure for approval of films for the purpose of section 12;(i)regulating or prohibiting the sale of any ticket or pass for admission by whatever name called to a place licensed under this Act.
