Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 127 in Maharashtra Cinemas (Regulation) Rules, 1966

127. Access to Inspecting Officers.

- The licensee shall give free access to the cinema at all hours to the officers mentioned below :-
(i)the licensing authority or any officer nominated by it for the purpose of carrying out the duties of the licensing authority under the Act and the Rules and for checking that the provisions of the Act and the Rules are being complied with;
(ii)any police officer who is required by a general or special order of the licensing authority or the District Superintendent of Police to attend the same: and
(iii)the Executive Engineer of the Electrical Division, the Deputy Engineer, the Electrical Supervisor, the Electrical Inspector, the District Health Officer, the District Medical Officer of Health, the Divisional Medical Officer of Health or as the case may be, the Medical Officer of Health of Health Unit, for ascertaining that the provisions of these Rules are being duly observed.