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State of Maharashtra - Section

Section 12 in The Maharashtra Cinemas (Regulation) Act, 1953

12. [ Further repeal and savings. [Section 12 was added by Maharashtra 12 of 1960, Section 11.]

- On the commencement of this Act in the Vidarbha and Hyderabad areas of the State of Maharashtra to which it is extended by the Bombay Cinemas (Regulation) (Extension and Amendment) Act, 1960 the following laws that is to say,-(i)The Madhya Pradesh Cinemas (Regulation) Act, 1952;(ii)The Hyderabad Cinemas (Regulation) Act, 1952;shall stand repealed:Provided that such repeal shall not affect -(a)the previous operation of any laws so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any penalty incurred in respect of anything done against any law so repealed; and any investigation, proceedings or remedy in respect of such right, privilege, obligation, liability or penalty as aforesaid may be instituted continued or enforced and any such penalty may be imposed as if the Bombay Cinemas (Regulation) (Extension and Amendment) Act, 1960 had not been passed:Provided further that, subject to the preceding proviso, anything done or action taken (including any appointment made, notification, order or direction issued, licence granted or rules made) by or under the laws so repealed, shall be deemed to be done or taken under the corresponding provisions of this Act, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act].NotificationsG. N., H. D. (Special) No. BCR. 5399/104/SPL-5, dated the 15th November, 1999 (M.G. Part 4-B. Ext page 1503) - In pursuance of the Provisions of instruction 4 of the Instructions issued under rule 15 of the Rules of Business made under clause (3) of Article 166 of the constitution of India by the Governor of Maharashtra, read with rule 6 of the said Rules and in supersession of the Order, Home Department, No. BCR. 5399/82/SPL-5, dated the 27th September 1999, the Government of Maharashtra hereby empowers the Principal Secretary (Appeals and Security) to the Government, Home Department to exercise all the powers of the State Government under sections 8-A and 8-B of the Bombay Cinemas (Regulation) Act, 1953 (Bombay XI of 1953).G.N., H.D., No. BCR. 0772/2/L-79-11, dated 17th April, 1973 (M.G., Part 4-B, page 867) - In pursuance of sub-rule (5-A) of rule 9 of the Maharashtra Cinemas (Regulation) Rules, 1966, the Government of Maharashtra hereby notifies the town Sailu (District Parbhani) to be the local area for the purpose of the said sub-rule (5-A).G. N., H. D., No. BCR. 1163-XVI, dated 7th June, 1967 (M. G., Part 4-B, page 1682) - In pursuance of sub-rule (5A) of rule 9 of the Maharashtra Cinemas (Regulation) Rules, 1966, the Government of Maharashtra hereby notifies the following local areas for the purpose of the said sub-rule (5A), namely:-
(1)Greater Bombay.
(2)Poona City.
(3)Nagpur City.G. N., H. D., No. BCR. 1268-XVI, dated 24th February, 1969 (M. G., Part 4-B, page 342) - In pursuance of sub-rule (5A) of rule 9 of the Maharashtra Cinemas (Regulation) Rules, 1966, the Government of Maharashtra hereby notifies the following local areas for the purpose of the said sub-rule (5A), viz. :-
(1)Ahmednagar City.
(2)Akola City.
(3)Amravati City.
(4)Kolhapur City.
(5)Malegaon City.
(6)Nasik City.
(7)Sholapur City.
(8)Thana City.
(9)Ulhasnagar Township.G. N., H. D., No. BCR. 1268-XVI, dated 19th May, 1969 (M. G., Part 4-B, page 708) - In pursuance of sub-rule (5A) of rule 9 of the Maharashtra Cinemas (Regulation) Rules, 1966, the Government of Maharashtra hereby notifies the Panchgani Hill Station Municipal area within the jurisdiction of the Panchgani Hill Station Municipal Council in the Satara District to be the local area for the purpose of the said sub-rule (5A).G N., H. D., No. BCR. 4269/G-198-XVI, dated 17th October, 1969 (M. G., Part 4-B, page 1600) - In exercise of the powers conferred by section 10 of the Bombay Cinemas (Regulation) Act, 1953 (XI of 1953), the Government of Maharashtra hereby exempts the Cinema Exhibitors in the State from the directions contained in Government Notification, Home Department, No. BCR. 5059/28848-XVI, dated the 20th February 1969, regarding the compulsory exhibition of approved films at each show on those days on which they will show one of the following nine extra lengthy shorts (exceeding 2000 feet) on Mahatma Gandhi at one or more of the day's shows:-
Serial No. Title         Length
1 Birth of Satyagraha .. .. .. .. 3,224 feet.
2 Emergence of Gandhi .. .. .. .. 2,018 feet.
3 The Great Trial .. .. .. .. 2,075 feet.
4 The Epic March .. .. .. .. 3,682 feet.
5 The Nation's Representative .. .. .. .. 4,012 feet.
6 Call of the villages .. .. .. .. 2,113 feet.
7 Quit India .. .. .. .. 3,029 feet.
8 Hour of Destiny .. .. .. .. 2,080 feet.
9 India Liberated .. .. .. .. 2,011 feet.