Section 9 in Telangana Cinemas (Regulation) Act, 1955
9. Penalties.
- If the owner or person in charge of a cinematograph uses the same or allows it to be used, or if the owner or occupier of any place permits that place to be used, in contravention of the provisions of this Act, or of the rules made thereunder, or of the conditions and restrictions upon or subject to which any licence has been granted under this Act, he shall be punishable with fine which may extend to [ten thousand rupees] [Substituted by Act No. 15 of 1976.], and, in the case of a continuing offence, with a further fine which may extend to [two hundred rupees] [Substituted by Act No. 15 of 1976.] for each day during which the offence continues.
