Section 10 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
10. Grant or refusal of licence.
(1)On receipt of the reports of the authorities specified in rule 8 or the tax clearance certificate under rule 9, as the case may be, the licensing authority may after taking into consideration the following matters, either grant or refuse a licence under these rules :-(i)that the provisions of the Act and these rules are substantially complied with for exhibition of films;(ii)that adequate security precautions of the safety of the persons attending exhibition have been taken at the place of where the films are to be exhibited;(iii)that the interest of the public in general is not in any way prejudiced; and(iv)that the applicant is having good antecedents and also possesses experience in exhibiting films;Provided that before refusing a licence, the licensing authority shall afford an opportunity of being heard to the affected person.Explanation. - For the purposes of this rule, the expression 'antecedents' means the conduct of the applicant in relation to the payment of any tax or any other dues payable by him to the State Government.(2)Where an application for the grant of a licence is refused, the order of such refusal indicating the reasons for such refusal shall be communicated to the applicant.(3)Where the application for the grant of a licence is not refused, the licensing authority may grant a licence in Form-III within fifteen days from the date of receipt of reports under rule 8 or the certificate referred to in rule 9, as the case may be, subject to the provisions of the Act and the rules and on such terms and conditions as may be set forth in the licence and also subject to such restrictions as it may deem fit to impose.Provided that no licence shall be granted for a building under these rules, if such building is worth accommodating more than fifty spectators at a time.(4)Every licence shall, unless previously suspended, cancelled or revoked, expire on the last day of the week of the month or the month of the year specified at the time of grant or renewal of the licence, as the case may be.
