Section 99 in Punjab Cinemas (Regulation) Rules, 1952
99. Grant of video-cinema Licence.
- The licence for a video-cinema will only be granted for a period not exceeding one year subject to the provisions of Section 5 of the Act :Provided that a casual licence for video cinema for a period not exceeding seven days may be granted by the licensing authority in respect of any place for public exhibition of films after satisfying himself about the fitness of the apparatus, censor certificate of the films and the suitability of the place.
