Section 9(a) in The Punjab Cinemas (Regulation) Act, 1952
(a)prescribing the terms, conditions, and restrictions, if any, subject to which licences may be granted under this Act;(aa)[ prescribing fees for the grant and renewal of licences, for the issue of duplicate licence and other documents and for the inspection of licensed premises.] [See Punjab Act 15 of 1969.]
