Section 3(ii) in The Punjab Cinemas (Regulation) Rules, 1952
(ii)[A three years'] [See Punjab Government Notification in Punjab Government Gazette Legislative Supplement Part III, dated 28.11.1961.] licence shall only be granted subject to the provisions of section 5 of the Act and in accordance with the provisions of the rules in Part III in respect of a building permanently equipped for cinematograph exhibitions. It shall be valid for [three years] [See Punjab Government Notification in Punjab Government Gazette , Legislative Supplement Part III, dated 28.11.1961.] from the date of issue and shall be renewable on the application of the licensee.
