Section 18 in Punjab Cinemas (Regulation) Rules, 1952
18.
(i)[A three years] [Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.] licence shall only be granted or renewed in respect of building which as regards its location structure, fittings, electrical and other equipment complies with the provisions of the rules in this part.(ii)Notwithstanding anything in the preceding sub-rule [a three years] [Punjab Government Legislative Supplement Part III, dated 28.11.1961.] licence may be granted or renewed for such period as Government may determine in any particular building already licensed for cinematograph exhibition on 1st November, 1941, relaxing provisions of rules 19(i) 22, 26(i), 27, 28(iii), (iv) and (v), 31(ii) and (iii), [31-A] [Substituted Haryana Notification No. GSR 34/PA 11/52/S-9/Amendment dated 26.2.1982.] 36(i), 37 and 48 to such extent and subject to such condition as it deems necessary.
