Section 3 in Punjab Cinemas (Regulation) Rules, 1952
3.
(i)Licences granted under section 5 of the Act shall be either [for a period of three years] [Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.] or temporary.(ii)[A three years] [Punjab Government Gazetted 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] [Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.] from the date of issue and shall be renewable on the application of the licensee.[Provided that in the case of a three year's licence the place licensed under the Act shall be inspected annually by the Executive Engineer as well as by the Electrical Inspector to Government, [Haryana] [Punjab Government Gazetted Legislative Supplement Part III dated 24.1.1964.] on the payment of the fees as prescribed in schedule to rule 16.].(iii)[ Subject to the provisions of sub-rule (iv) and the rules in Part IV, a temporary licence may be granted in any town or village for exhibition by means of a touring cinematograph for an aggregate period not exceeding six months in one calender year] [Punjab Government Gazetted Legislative Supplement Part III, dated 16.7.1958.]:Provided that for a town to village [----] [The words 'in any of the districts of Amritsar, Ferozepur and Gurdaspur or for a town or village' omitted vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] with a population of more than [five thousand] [Substituted for 'ten thousand' vide Punjab notification No. 101/P.A. 11/52/S.9 (1)/68, dated 29.11.1968.] according to the latest official cons in any other district the aggregate period may be extended by another six months in the same calendar year :Provided further that in calculating the aggregate period in respect of any town or village the period for which a licence to the same or other touring cinematograph has been granted within five miles of the outer limits of such town or village shall be taken into account.(iv)[ No licence to touring cinematograph shall be granted for such a place where there is a permanent cinema; [Punjab Government Gazetted Legislative Supplement Part III dated 17.7.1966.]Provided that such a licence may be granted for such a place for a period not exceeding in the aggregate three months on special occasions such as fair and religious gatherings or to meet a particular temporary need.]
