Section 5 in Punjab Cinemas (Regulation) Act, 1952
5. Restrictions on powers of licensing authority
(1)The licensing authority shall not grant a licence under this Act unless it is satisfied that -(a)the rules made under this Act have been complied with; and(b)adequate precautions have been taken in the place, in respect of which the licence is to be given to provide for the safety of the persons attending exhibitions therein.(2)Subject to the foregoing provisions of this section and to the control of the Government, the licensing authority may grant licences under this Act to such persons as it thinks fit, on such terms and conditions as it may determine.[Provided that it shall be deemed to be a condition of every licence whether granted before or after the commencement of the Punjab Cinemas (Regulation) Haryana Amendment Act, 1968, that if a licensee fails, without sufficient cause, to give exhibition, by means of a cinematograph, for a period of fifteen days in a month, whether consecutively otherwise, his licence shall be liable to cancellation under clause (b) of sub-section (1) of section 8] [Proviso to sub-section (2) of section 5 inserted by Haryana Act 5 of 1968.].(3)Any person aggrieved by the decision of the licensing authority refusing to grant a licence under this Act may, within such time as may be prescribed, appeal to the Government or to such officer as the Government may specify in this behalf and the Government or the officer, as the case may be, may make such order in the case as it or he thinks fit.
