Section 9 in The M.P. Cinemas (Regulation) Act, 1952
9. Power to make rules.
- The State Government may, by notification make rules-(a)prescribing the terms, conditions and restrictions, if any, subject to which licences may be granted under this Act;(b)providing for the regulation of cinematograph exhibitions for securing the public safety;(c)prescribing the time within which and the conditions subject to which an appeal under sub-section (3) of Section 5 may be preferred;(d)[ any other matter which is to be or may be prescribed.] [Inserted by M.P. Extension of Laws Order, 1958 (No. 23 of 1958) (w.e.f. 1-1-1959).]
