Section 69 in The Assam Cinemas (Regulation) Rules, 1960
69.
(a)The occupier of the premises on which the performance is to be given be responsible for the observance of the requirements of Rules 5 [except Clauses (b) and (c) of sub-rule (3)]. 20 and 21 in Part I of these Rules.(b)The provisions of the rules in Part II of these Rules shall apply mutatis mutandis to licences for temporary and touring cinemas.
