Section 31A in Punjab Cinemas (Regulation) Rules, 1952
31A. [ Air conditioning and air cooling. - (1) In town having a population of more than fifty thousands, the auditorium shall be air-conditioned within a period of [six years] [Added by Haryana Notification dated 30.3.1981.]:
Provided that during this period of [six years] [Substituted for 'five years' vide Haryana Notification No. GSR 44/PA11/52/S.98/99 dated 27.5.1988.], till such time the auditorium is not air-conditioned, the auditorium shall be air-cooled :[Provided further that when the air-conditioning/air-cooling system is not working due to any unavoidable reason the auditorium shall be provided with proper air-circulation through exhaust fans.] [Sub-Rule (1) Substituted vide Haryana Notification dated 15.3.1983.](2)In towns having a population of more than ten thousand but less than fifty thousand, the auditorium shall be air cooled, within a period off three months, provided that the licensing authority may, keeping in view the setting capacity of the auditorium and climatic conditions, require the auditorium to be air conditioned within a period of six months from the date of receipt of notice by the licensing authority.(3)A new license shall not be granted unless the auditorium is air conditioned or air cooled as the case may be.]
