Section 116 in Maharashtra Cinemas (Regulation) Rules, 1966
116. [ Licensee or his nominee to be present. [Inserted by G. N. of 17.7.1974.]
- Either the holder of the cinema licence or licence for sale of tickets or some person or some one of several persons whom the licensee has nominated as manager or managers and whose name or names have been entered as such in the licence, shall be present at the cinema to which the licence applies during the whole time for which the cinema is kept open to the public for business and shall not absent himself therefrom, except with the permission of the licensing authority endorsed on the licence.]
