Section 2 in The Punjab Cinemas (Regulation) Act, 1952
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'Cinematograph' includes any apparatus for the representation of moving pictures or series of pictures ;(b)'Government' means the Government of the State of Punjab ;(c)'Place' includes a house, building, tent and any description of transport, whether by sea, land or air ;(d)'prescribed' means prescribed by rules made under this Act.Explanation - For the purpose of this clause Indian News Reviews produced in India and approved by the Central Government after considering the recommendations of the Chief Producer, Films Division, Bombay, shall be deemed to be films dealing with news and current events.
