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State of Madhya Pradesh - Act

THE MADHYA PRADESH CINEMAS (REGULATION) AMENDMENT ACT, 2022

MADHYA PRADESH
India

THE MADHYA PRADESH CINEMAS (REGULATION) AMENDMENT ACT, 2022

Act 8 of 2022

  • Published on 27 January 2023
  • Not commenced
  • [This is the version of this document from 27 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Madhya Pradesh Cinemas (Regulation) Act, 1952.Be it enacted by the Madhya Pradesh Legislature in the seventy - third year of the Republic of India as follows:-

1. Short title.

This Act may be called the Madhya Pradesh Cinemas (Regulation) Amendment Act, 2022.

2. Amendment of section 2.

In the Madhya Pradesh Cinemas (Regulation), Act, 1952 (No. 17 of 1952) (hereinafter referred to as the principal Act) , in Section 2 :-
(i)after clause ( a ) , the following clauses shall be inserted , namely :
(aa)"Municipal area" shall have the same meaning as assigned to it in clause (34-a) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and clause (18-a) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);
(ab)"other area" means and includes any area outside the municipal area, except area falling under jurisdiction of the Cantonment Board;
(ii)in clause (b), for the word "sea" , the word "water" shall be substituted.

3. Substitution of Section 4.

For Section 4 of the principal Act, the following section shall be substituted, namely:-

4. Licensing Authority.

The authority having powers to grant licenses under this Act (hereinafter referred to as the "licensing authority") shall be the Commissioner for the municipal area within the limits of Municipal Corporation and the District Magistrate, or an executive magistrate, not below the rank of sub-divisional magistrate, authorized by the District Magistrate for municipal areas falling within limits of Municipal Council, Nagar Parishads and for other areas:Provided that the State Government may, by notification, constitute for the whole or any part of the State such other authority as it may specify in the notification to be the licensing authority for the purposes of this Act.

4. Substitution of Section 7.

For Section 7 of the principal Act . the following Section shall be substituted , namely:-

7. Penalties.

If the owner or person in-charge of a cinematograph uses the same or allows it to be used, or if the owner of occupier of any place permits that place to be used, in contravention of the provisions of this Act or the rules made thereunder, or of the conditions and restrictions subject to which any license has been granted under this Act, he shall be punishable with fine not exceeding rupees fifty thousand, and in the case of continuing offence, with a further fine not exceeding rupees five thousand for each day the offence continues.