Section 2 in The Meghalaya Cinemas (Regulation) Rules
2. Definitions.
- In this rules, unless there is anything repugnant in tire subject or context-(i)[ The "Act" means the Meghalaya Cinemas (Regulation) Act;] [The Assam Cinemas (Regulation) Act, 1953, as adapted by the Meghalaya Adaptation of Laws and Orders (No. 3) of 1973.](ii)"Auditorium" means the portion of the licensed place in which accommodation is provided for the audience or spectators to view the cinematograph exhibition;(iii)"enclosure" means that portion of the licensed place in which the Cinematograph apparatus is erected;(iv)"exit" includes an emergency exit and any entrance useable by the Public as an exit;(v)"Government" means the Government of the State of Meghalaya;(vi)"License" means a license granted under the provisions of the Act;(vii)"Licensee" means any person who has been granted a licence and includes his agents and managers;(viii)"Person" means any adult male or female individual and whether incorporated or not.
