Section 11 in Telangana Cinemas (Regulation) Act, 1955
11. Power to make rules.
(1)The Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the terms, conditions and restrictions, if any, subject to which licences and permissions may be granted under this Act, the fees for such licences and permissions, and the apportionment of such fees between the Government and the local authority concerned;(b)the regulation of cinematograph exhibitions for securing the public safety;(c)the time within which and the conditions subject to which an appeal [under section 7 or section 10] [Substituted by Act No.3 of 1965.] may be preferred and the fees to be paid in respect of such appeal;(d)the regulation of the construction or reconstruction of buildings for cinematograph exhibition ;(e)[ the procedure for approval of films for the purposes of sub-section (3) of section 5.] [Added by Act No. 18 of 1995.](3)[ Every rule made under this Act, shall immediately after it is made be laid before the Legislature of the State, if it is in session and if it is not in session in the session immediately following for a total period of fourteen days which may be comprised in one session, or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature agrees in making any modification in the rule or in the annulment of the rule; the rule shall, from the date on which the modification or annulment is notified have effect only in such modified form, or shall stand annulled as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Added by Act No. 18 of 1995.]
