Section 8 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
8. Licensing Authority to obtain reports of certain agencies
(1)If the application received under rule 6 is not in order, the licensing authority shall return the same to the applicant with the direction for presenting fresh application within a period of thirty days after complying with the directions of the Licensing authority failing which such application shall be deemed to have been rejected.(2)If the application received under rule 6 is found in order and it does not pertain to a transport vehicle the licensing authority shall forward a copy thereof each to the following authorities having jurisdiction in the area where the place for which the licence is to be granted is situated for obtaining their report :-(i)The Superintendent of Police.(ii)The Executive Engineer, Public Works Department (Building and Roads); and(iii)The Executive Engineer, Public Works Department (Public Health).(3)The authorities specified in sub-rule (2), after having due regard to the following matters, shall furnish their reports within a period of fifteen days from the date of receipt of application by them under sub-rule (2) :-(i)that there is a need for such a licence in the place for which the licence is sought;(ii)that the exhibition of films will not endanger public safety;(iii)that the building and electrical installations are reasonably adequate and safe for the exhibition of films;(iv)that adequate provisions are made for sanitation, ventilation, light, drinking water and toilet etc.;(v)that necessary precautions have been observed and provision is made to install fire fighting equipment;(vi)that the provisions of these rules regarding exhibition of films have been complied with; and(vii)that there is otherwise no objection to the grant of a licence.
