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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1) in The U.P. Cinematograph Rules, 1951

(1)A person desirous of obtaining a licence for a travelling cinema shall apply to the District Magistrate within whose jurisdiction the exhibition is proposed to he given and shall attach to his application a plan and description of the building. The plan shall show the seating arrangement in the auditorium with exits, gangways, passages and structures (if any).