Section 9 in The Maharashtra Cinemas (Regulation) Act, 1953
9. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for the purposes of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)prescribing the procedure in accordance with which a licence may be obtained and the terms, conditions and restrictions, if any subject to which licences may be granted under this Act;[(a-i) prescribing the period within which an appeal may be made under section 8A, or a revision application under section 8B;] [Clause (a-i) was inserted by Maharashtra 12 of 1960, Section 10(1).](b)providing for the regulation of cinematograph exhibition for securing the public safety;(c)regulating the means of entrance and exit it places licensed under this Act; and providing for prevention of disturbances thereat;(d)regulating or prohibiting the sale of any ticket or pass for admission by whatever name called to a place licensed under this Act.(3)[ In making rules under this section the State Government may provide that any person failing to comply with or contravening the provision of any rule [shall, on conviction in respect of an offence not falling under section 7, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both; and in the case of a continuing offence, a further fine which may extend to five hundred rupees for each day during which the offence continues after conviction for the first such offence.] [These sub-sections were added by Bombay 38 of 1955, Section 4.] [A failure to comply with, or a contravention of the provision of a rule made under clause (d) of sub-section (2) or a contravention of the provision of a rule made under clause (d) of sub-section (2) shall be a cognizable offence within the meaning of the Now read the [Code of Criminal Procedure, 1898] [This portion was added by Maharashtra 19 of 1961, Section 4.] .](4)The power to make rules under this section shall be subject to the condition of previous publication.](5)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.] [Sub-section (5) was added by Maharashtra 12 of 1960, Section 10(2).]
