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State of Tamilnadu - Section
Section 44B in The Tamil Nadu Cinemas (Regulation) Rules, 1957
44B.
The offences which may be compounded as provided in section 8-A of the Act shall be specified in the Table below -| SI. No. | Details of the Offence | Condition/ Rule/ Section |
| (1) | (2) | (3) |
| 1. | Conducting matinee and other extra shows withoutprior permission | Condition 14-A of "C" Form licence |
| 2. | Conducting shows in the theatre without valid CForm licence or E permit | Section 3 |
| 3. | Leasing out theatres without permission of thelicensing authority | Condition of "C" Form licence |
| 4. | Allowing unlicenced operators to handleprojectors | Rule 11(1) |
| 5. | Dirty and insanitary conditions of theauditorium, lavatories, etc. | Rules 55(1) and Rule 80(2) |
| 6. | Non-provision of fans or provision of defectivefans | Rule 64(1) |
| 7. | Refusal of licensees to apply fire resistancepaints in the auditorium | Rule 56(1) |
| 8. | Poor conditions of seals and chairs | Rule 84(1) and 84(5) |
| 9. | Poor ridden conditions in the auditorium | Rule 80(6) |
| 10. | Lack of periodical white washing | Rule 80(6) |
| 11. | Non-display of ticket rates at booking counter | Rules 8 3(1 A) (b) |
| 12. | Non-provision of drinking water or provisions ofunclean water | Rule 81 (i) |
| 13. | Non-exhibition of news reals | Section 6 |
| 14. | Non-exhibition of cinematograph Act and Rules inthe auditorium | Rule 5 |
| 15. | Non-production of "C" Form licence andrelated certificates before inspecting authorities. | Rule 9 |