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State of Rajasthan - Act

Rajasthan Cinemas (Regulation) Act, 1952

RAJASTHAN
India

Rajasthan Cinemas (Regulation) Act, 1952

Act 30 of 1952

Published on 30 March 1983
Commenced on 30 March 1983
[This is the version of this document from 30 March 1983.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Cinemas (Regulation) Act, 1952(Act No. 30 of 1952)RJ55Published in the Rajasthan Gazetted (Raj-patra) Part 4-A dated December 27, 1952 at page 379 to 400.Received the assent of His Highness the Rajpramukh on the 12th day of December, 1952.An Act to take provision for regulating exhibitions by means of Cinematographs.Where AS it is expedient to make provision for regulating exhibitions by means of Cinematographs;Be it enacted by the Rajasthan State Legislature as follows :-

1. Short, title, extent and commencement

(1)This Act may be called the Rajasthan Cinemas (Regulation) Act, 1952.

(2)[ It extends to the whole of the State of Rajasthan.] [Substituted and omitted by item No. 19 of the Schedule-ibid. This Act now extends to the whole of the State of Rajasthan including Abu, Ajmer and Sunel areas with effect from 1.9.1957. i.e. the date of enforcement of Rajasthan Act No. 27 of 1957]

(3)It shall come into force on the date of its first publication in the [Official Gazetted] [Substituted by Section 1 of the Rajasthan Act No. 27 of 1957 published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8.1957.].

2. Interpretation

(1)In this Act, unless the subject or context otherwise requires, -

(a)"Cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;

(aa)[ [Inserted by section 2 of the Rajasthan Act No. 21 of 1955, Published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.] "Local Law" means a law relating to the establishment and powers of a local authority in force in any part of the State.

(b)'place' includes a house, building, tent and any description of transport, whether by land, water or air;

(c)'prescribed' means prescribed by this Act or by rules made thereunder; and

(d)[XXX] [Substituted and omitted by item No. 19 of the Schedule-ibid.]

(2)[XXX] [Substituted and omitted by item No. 19 of the Schedule-ibid.]

3. Cinematograph exhibitions to be licensed

- Save as otherwise provided in this Act, no person shall give an exhibition by means of cinematograph elsewhere than in a place licensed under this Act or otherwise than in compliance with any conditions and restrictions imposed by such licence.

4. Licensing authority.

- The authority having power to grant licences under this Act (hereinafter referred to as the licensing authority) shall be the District Magistrate.Provided that the State Government may by notification in the [Official Gazetted] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8,1957.] constitute for the whole or any part of [the State of Rajasthan] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8,1957.] such other authority, as it may specify in the notification to be the licensing authority for the purposes of this Act.

5. Restriction on powers of licensing authorities.

(1)The licensing authority shall not grant a licence under this Act, unless it is satisfied that

(a)the rules made under this Act have been substantially complied with, and

(b)adequate precautions have been taken in the place, in respect of which the licence is to be given, to provide for the safety of persons a tending exhibition therein.

(2)Subject to the foregoing provisions of this section and to the control of the State Government, the licensing authority may grant licence under this Act to such persons as that authority thinks fit and on such terms and conditions and subject to such restrictions, as it may determine.

(3)Any person aggrieved by the decision of a licensing authority, refusing to grant a licence under this Act may, within such time as may be prescribed, appeal to the State Government or to such officer as the State Government may specify in this behalf, and the State Government or to such officer as the State Government may specify in this behalf, and the State Government or the officer, as the case may be, may make such order in the case as it or he thinks

5A. [ Special provision for Cinema buildings. - (1) Nothing contained in any Local Law in regard to -

(a)the grant of permission for the construction and reconstruction of a building, or(b)the grant of licence for the use of any place or building for any purpose for which such licence is required, or(c)the grant of permission to install any machinery in any place or building, shall apply to the construction or reconstruction of the use of, or the installation of any machinery in any place or building to be used exclusively for the purpose of cinematograph exhibitions; and in every such case an application for such licence or permission shall be made to the licensing authority under this Act in accordance rules made under this Act.

(2)Subject to the control of the State Government and to any rules made in the behalf, the licensing authority after such enquiry, as it deems fit and consulting the local authority concerned may, for reasons recorded, either grant or refuse to grant the licence or permission applied for.] [Inserted by section 3 of the Rajasthan Act No.21 of 1955, published in Rajasthan Gazetted, Part 4-A,Extraordinary, dated 22.12.1955.]

6. Power of State Government to issue directions.

- The State Government shall have power, from time to time to issue directions to licensee generally or to any licensee in particular for the purpose of regulating the exhibition of any film or class of films so that scientific films, films intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited and, where any such directions have been issued, those directions shall be deemed to be additional conditions and restrictions subject to which the licence under this Act has been granted.

7. Power to suspend exhibition of films in certain cases.

(1)The State Government in respect of the whole or any part of the [the State of Rajasthan] and the District Magistrate in respect of the district within his jurisdiction may, if it or he is of opinion that any films which is being publicly exhibited is like to cause breach of the peace, by order suspend the exhibition of such film and during such suspension, the film shall be deemed to be an uncertified film in such whole, part or district of [the State of Rajasthan] [Substituted by section 4 of the Rajasthan Act No.27 of 1957 published in the Rajasthan Gazetted Part 4-A Extraordinary, dated 13.8.57.].

(2)Where an order under sub-section (1) has been issued by a District Magistrate, a copy thereof together with, a statement of reasons therefore, shall forthwith be forwarded to the State Government [and the State Government may on a consideration of all the facts of the case confirm, modify, or cancel the order]. [Substituted by Section 4 of Rajasthan Act No.21 of 1955 published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.]

(3)An order made under this section shall remain in force for a period of two months from the date thereof, but the State Government may, if it is of opinion that the order should continue in force, direct that the period of suspension shall be extended by such further period, as it thinks fit.

8. Penalties for contravention of Act and Rules thereunder.

- [(1)] [Numbered and Substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, published in Rajasthan Gazetted Part 4-A Extraordinary dated 14.3.1983.] If the owner or person incharge 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 terms, conditions and restrictions upon or subject to which any licence under this Act has been, or is deemed to have been granted, he shall be punishable with fine which may extend to [two thousand rupees] [Numbered and substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part. Iv-A, Extraordinary. dated 14.3.1983.] and, in the case of a continuing offence, with a further fire which may extend to [two hundred rupees] [Numbered and substituted by section 2(a) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part 4-A, Extraordinary. dated 14.3.1983.] for each day during which the offence continues.

(2)[ Where a person whose licence for cinematograph has been revoked under section 9, contravenes any provision of this Act or of the rules made thereunder, he shall be punishable with imprisonment which may extend to three months, or with a fine which may extend to,five thousand rupees, or with both, and in the case of continuing offence a further fine which may extend to five hundred rupees for each day during which the offence continues.] [Inserted by section 2(b) of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part 4-A, Extraordinary. dated 14.3.1983.]

8A. [ Power to arrest without-warrant - Any police officer may arrest without warrant any person who is reasonably suspected of having committed an offence punish-able under sub-section (2) of section 8 of the Act.] [Inserted by section 3 of the Rajasthan Act No. 3 of 1983, Published in Rajasthan Gazetted Part 4-A, Extraordinary. dated 14.3.1983.]

9. [ Powers to revoke licence. -Where the holder of a licence has been convicted of an offence under section 7 of the Cinematograph Act, 1952 (Act No. 37 of 1952 of the Central Legislature) or under section 8 of this Act or for the commission of any offence under the Rajasthan Entertainments and Advertisements Tax Act, 1957, the licence may be revoked by the licensing authority.] [Substituted by section 3 of Rajasthan Act No. 8 of 1971, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 6.5.1971.]

10. Power to make rules.

- [(1)] [ Renumbered and inserted vide section 2 of Rajasthan Act No. 14 of 1966, published in Rajasthan Gazetted, IV-A, Extraordinary Dated 12.5.66.] The State Government may by notification in the [Official Gazetted] [Substituted by section 4 Rajasthan Act, No.27 of 1957, published in the Rajasthan Gazetted, IV-A, Extraordinary, dated 13.8.57.] make rules,(a)prescribing the terms, conditions and restrictions, if any, subject to which licences may be granted under this Act,(b)providing for the regulation of cinematograph exhibitions for securing the public safety,(c)prescribing the fees to be levied for licensing places for cinematograph exhibitions,(d)providing for the inspection of such places and of electric installations therein,(e)regulating sanitary arrangements therein,(f)prescribing the time within which and the conditions subject to which an appeal under sub-section (3) of section 5 of this Act may be preferred.(g)providing for any other matter which by this Act may, or is required to be prescribed, and(h)generally for carrying out the purposes of this Act.

(2)[ In making rules under this section, the State Government may provide that any person failing to comply with or contravening the provision of any rule, shall, on conviction, be punished with fine which may extend to one hundred rupees.

(3)The power to make rules under this section shall be subject to the condition of previous publication.

(4)All rules made under this section shall be laid, as soon as may be after they are so made, before the Hose of the State Legislature, while it is in section or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity or any thing previously done thereunder.] [Renumbered and Inserted vide section 2 of Rajasthan Act. No. 14 of 1966, published in Rajasthan Gazetted, IV-A, Exttraordinary. Dated 12.5.66.]

11. Power to exempt.

- The State Government may, by order in writing exempt, subject to such conditions and restrictions, as y impose, any cinematograph exhibitions or class of cinematograph exhibitions from any of the provisions of this Act or any rules made thereunder[if in the opinion of the State Government reasonable grounds exist for doing so.] [Inserted by Section 5 Rajasthan Act. No.21 of 1955, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, Dated 22.12.55.)][12. XXX] [Whole of Section 12 was omitted vide Item No. 19 of the Schedule.]-----NOTIFICATIONSNotification No. F. 1/7 (2) Home V/82 dated 263.1983 - In exercise of the powers Conferred by proviso to Section 4 of the Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act 30 of 1952), the State Government hereby constitutes a Committee consisting of the following to be the Licensing Authority for the purpose of the said Act, in the cities/towns having population of one lakh and above:-

1.	Home Secretary	Chairman
2.	Secretary Local Self Government Department	Member
3.	Commissioner Commercial Taxes Department	Member
4.	Special Secretary, Finance	Member
5.	District Magistrate concerned	Member
6.	Chief Town Planner, Rajasthan	Member
7.	Special Secretary Home (Security) Department	Member -Secretary.

Published in Rajasthan Gazetted Extraordinary Part 4-C(II), dated 30.3.1983, p. 497Notification No.F.1/7(2) Home/Gr-V/82, S.O. 13, March 15, 1988. - In exercise of the powers conferred by the proviso to section 4 of the Rajasthan Cinema (Regulation) Act, 1952 (Rajasthan Act No. 30 of 1952) and all other powers enabling to do so, the State Government hereby withdraw the notification of even number dated 26-3-1983 constituting the Licensing Authority for the purposes of the said Act, in the cities/towns having population of one lakh and above, with immediate effect.Published in Rajasthan Gazetted 4(Ga) (II)- dated . 14-4-88 page 8.----NotificationsNotification No. D3389/F. 14(29) Home-D/60 dated 2.8.1960 - In pursuance of the provisions of sub-section 3 of section 5 of the Rajasthan Cinemas (Regulation) Act 1952 (Rajasthan Act 30 of 1952) the State Government hereby specifies every Divisional Commissioner as the officer to whom the appeals under the aforesaid subsection of the said Act might be preferred with in his respective jurisdiction. Published in Rajasthan Gazetted Part 4C, dated 18.8.1960 P. 285.Notification No. F.21(27) Home (A-Gr. II)/60, dated June 13, 1960 - This Department notification No. D. 3389-F. 14/29 Home (D)/60 dated the 2nd August, 1960 issued in pursuance of the provisions of sub-section (3) of section 5 of the Rajasthan Cinemas (Regulation) Act, 1952 (30 of Rajasthan) and publication in Rajasthan Rajpatra No. 20 dated 18.8.1960 at page No. 285 of Part C is hereby cancelled. Published in Rajasthan Gazetted Part 4-C dated 13.7.1961 page 161.------NotificationsNotification No. F. 12(34)/Cine/Home D/53, dated 12.8.1959. - In exercise of the powers conferred by Section 6 of the Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act XXX of 1952), and in supersession of the notification No. F. 12(34) C-Home 11/53 dated the 25th November, 1954 the Government of Rajasthan hereby issues to every licensee under the said Act in the State of Rajasthan the following directions which shall have effect from the date of the publication of this notification in State Gazetted of 1965.

1. The licensee shall so regulate the exhibition of cinematograph films that at every performance open to the public, approved films are exhibited, the approved films to be exhibited in relation to other films at every such performance being in the same proportion as one is to five or the nearest lower or higher approximation thereto.

2. Only such films produced in India as are approved by the Central Government after considering the recommendations of the film Advisory Board, Bombay to be scientific films, films intended for educational purposes, films dealing with news and current events or documentary films shall be approved films for the purposes these directions.

3. Nothing contained in these directions shall be construed as requiring the licensee

(a)to exhibit at any performance more than 2,000 feet of approved films of 3 mm size of the corresponding footage of approved films of 16mm size, or

(b)to exhibit any approved film for more than two weeks continuously; or

(c)to re-exhibit any approved film which has been shown for two continuous weeks; or

(d)to exhibit approved films to the full extent indicated hereinbefore in the event of sufficient number of length of approved films not being available for the time being.

4. For the purpose of computing the corresponding footage of films of 16mm size in relation to films of 35mm size, 400 feet of films of 16mm size shall be deemed to be equivalent to 1,300 feet of films of 35mm size.

Published in Rajasthan Gazetted Part 4-C dated 15.10.1959 page 771.-------NotificationNotification No. F. 12(23) Home/Gr. VI/73 dated July 25, 1973. S.O. 82. - In exercise of the powers conferred by Sub-section (2) of Section 7 of the Rajasthan Cinemas (Regulation) Act 1952 (Act No. XXX of 1952) the State Government hereby modifies the order No.F. 226(2) Judl/73/1999 dated 19th June, 1973 and No. 302427/JA dated 25th June 1973 issued under sub-section (1) of Section 7 of the aforesaid Act by the District Magistrates, Bikaner and Jaipur respectively, imposing ban on the exhibition of film 'Prabhat' in their respective District to the extent that only the revised version of the Film 'Prabhat' in which the undiscriminating portions have been deleted is allowed to be exhibited.Published in Rajasthan Gazetted Part-IV C dated 26.7.73 page 81.-----NotificationsNotifications No. F. 12(234) Home 11/52, dated 14.7.1953. - In exercise of the power conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952, the Government of Rajasthan hereby exhibitions of Cinematograph films in any place in the State of Rajasthan for the purpose of their examination by the Central Board of Films Censors, its Committees, its Advisory Panels and its officers from the operation of all the provisions of the said Act and the Rules made thereunder.Published in Rajasthan Gazetted, Part I Dated 25.7.1953 P. 491.Notification No. F. 12(234) Home 11/52(11), dated 14.7.1953. - In exercise of the power conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952, the Government of Rajasthan hereby exempts exhibition of cinematograph films, whether in a finished or an unfinished state in film studios and projection theatres outside film studios in the State of Rajasthan solely for the purpose of dubbing, synchronising checking and technical analysis or for any Purpose connected with production of film or for the purpose of obtaining advance publicity or for a purpose connected with the sale or renting of a film to a distributor or an exhibitor, from the operation of all the provisions of the said Act and the Rules made thereunder subject to the following conditions, namely:-

(i)No person other than the producer, director, technicians, artists, advisers and others engaged in or for the production of the film, and representatives of the press and distributors and exhibitors invited in connection with arrangements for advance publicity or negotiation for the sale or renting of the film shall be admitted or have access to the place where the exhibition in held.

(ii)[ X X X] [(omitted)]

(iii)If inflammable films are used, the rules for precaution against, and for prevention and extinction of fire, in force in the State shall be observed.

(iv)The owner or the person-in-charge of the film studio or the projection theatre shall, at least 15 days before starting exhibition of films, make a written report to the Chairman, Central Board of film Censors, Bombay, giving the following particulars, and shall be bound to supply such further particulars or furnish such further reports as may be specified by the Chairman, Central Board of Film Censors Bombay :-

(a)Name of the film studio or the projection theatre (with full address):

(b)Name of the owner or the person incharge of the film studio or the projection theatre:

(c)Date from which exhibition of films under the exemption will be started;

(d)Nature of Films that will be exhibited; and

(e)Working hours of the film studio or the projection theatre.

(v)Employees of the State Government, the Chairman and the Regional and Assistant Regional officers of the Central Board of Film Censors engaged in the discharge of their official duties, shall be admitted to the shows where exhibitions are held and to the film shows.

Published in Rajasthan Gazetted Part I dated 8.8.1958 Page 555.Notification No.F. 12(30) C-Home III/54, dated October 12, 1954. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952, (Rajasthan Act No. XXX of 1952), the Government of Rajasthan is hereby pleased to exempt M/s Horlicks, Ltd., Calcutta, from the operation of the provisions of section 3 of the said Act in respect of 16 m.m. publicity films for exhibition throughout Rajasthan, provided that no admission fees are charged by them, and the place where the exhibition is intended to be given is got approved by the local Superintendent of Police.Published in Rajasthan Gazetted, Part I(b), dated 23.10.1954, Page 496.Notification No. F.39 (11) C-Home-C/55 dated 27.4.1955. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952, (Rajasthan Act No XXX of 1952), the Government of Rajasthan is hereby pleased to exempt the Labour Commissioner, Rajasthan, Jaipur from the operation of the provision of section 3 of the said Act in respect of 16 m.m. educational and recreational films for exhibition to the workers at different industrial places and Labour Welfare centres throughout Rajasthan, provided that no admission fees are charged by him and the place where the exhibition is intended to be given is got approved by the local Superintendent of Police.Published in Rajasthan Gazetted, Part I (B) dated 14.5.1955 Page 10.Notification No. F. 39(12) C-Home C/55 dated May 13, 1955. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952, (Rajasthan Act No. XXX of 1952), the Government of Rajasthan is hereby pleased to exempt the Chairman, Mica Mines Labour Welfare Fund, Rajasthan Jaipur from the operation of the provisions of sections 3 of the Act in respect of [35m.m.] films for exhibition throughout Rajasthan, by the Mobile Cinema Unit of the Mica Mines Labour Welfare Fund for the benefit of the Labourer, provided that no admission fees are charged and the place where the exhibition is intended to be given is not approved by the local Superintendent of police.Published in Rajasthan Gazetted Part I(B) dated 28.5.1955 Page 156.Notification No.F. 39(13) C-Home-C/55, dated May 28, 1955. - In exercise of the power conferred by section 10(a) of the Rajasthan Cinemas (Regulation) Act, 1952 (Act No. XXX of 1952), the Government of Rajasthan hereby directs that the following shall be inserted as condition No. 10 in the form of license attached to the Rajasthan Cinemas (Regulation) Rules, 1953:-"The licensee shall not display, or cause to be displayed, any photograph, picture or poster which depicts or represents or purports to represent a scene or shot which has been excised from any film under the orders of the Central Board of Film Censors of the Central Government.Published in Rajasthan Gazetted Part I(B) dated 18.6.1955 at Page 121.Notification No. F. 12(3) C/H3/54, dated August 26, 1955. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act XXX of 1952) the Government of Rajasthan is hereby pleased to exempt the Manager, Lakheri Cement Works, Lakheri, (hereinafter referred to as "the Licensee") from so much of sub-rule (2) of rule 3 of the Rajasthan Cinemas (Regulation) Rules, 1953 as requires that the annual licence for a cinema should be in respect of a permanent building, and from Part III (Rules 16 to 51) of the said rules, in respect of the 35 m.m. Cinema Projectors operated by the licensee at the said Cement Works with a view to providing entertainment and as a measure of amenity to the employees of the said Cement Works, subject to the following conditions :-

1. No admission fee shall be charged by the licensee for admission to the Cinema.

2. The place where the films are exhibited will be got approved by the local Superintendent of Police, and if the Superintendent of Police considers it necessary that the place of exhibition and the cinematograph and the electrical equipment to be used in the cinema should be got examined by various officers mentioned in sub-rule (1) of rule 10 of the said rules, the licensee should be bound to get this inspection carried out at his cost, and shall, notwithstanding the exemption given above from Part III of the rules be bound to comply with such of the provisions of the said Part as the particular Officer inspecting the cinema etc. may desire the licensee to comply with.

Note. - (a) The licensee will, of course, have to obtain the annual licence under the rules and pay the prescribed fee, which is Rs. 200/ at present for renewal.(b)This notification is not to be regarded as exempting the licensee from the Indian Electricity Act, 1910.Published in Rajasthan Gazetted, Part I(B) dated 17.9.1955 page 430.Notification No. 13(25) HD/57, dated September 20, 1957. - In exercise of the powers conferred by Section 11 of the Rajasthan Cinemas (Regulation) Act, 1952 (Act No. XXX of 1952) the Rajasthan Government being of the opinion that reasonable grounds exist for doing so, does hereby exempt cinematograph exhibition of films in the premises of recognised educational institution throughout the area of Rajasthan from the operation of section 3 of the aforesaid Act, subject to the following conditions namely:-

(1)Only films of a predominently educational nature, certified as such by the Central Board of Film Censors or one of the former State Boards or films approved as scientific films, films intended for educational purposes, films dealing with news and current events or documentary films approved by the Film advisory Board shall be exhibited or permitted to be exhibited;

(2)No admission fee, except to the except to the extend required to cover expenses, shall be charged.

(3)No person other than students and staff of the institutions, Members of Managing Committees of the Institution and any guests specially invited by the authorites or the institutions and those enumerated under conditions (8) below shall be admitted to the show.

(4)Only non-inflammable films and film strips shall be exhibited or permitted to be exhibited.

(5)No advertisement films shall be exhibited or permitted to be exhibited.

(6)All Institutions which avail themselves of this exemption shall maintain a register of the films exhibited and comply with any other directions that may be issued in this behalf by the state Government. the Register shall be open to inspection by duly authorised officers to the state Government.

(7)This exemption shall be valid for a period of one year with effect from the date of this notification unless revoked earlier.

(8)Employees of the State Government Members of Central Board of Film Censors and its Advisory panels and Regional and Assistant Regional Officers of the Board in discharge of their official duties shall be admitted to the place where the exhibitions are held and to the film show.Published in Rajasthan Gazetted Part I(a) dated 3.10.1957 page 430.Notification No. F.13 (25) HD/57, dated November 18, 1957. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952 (Act No. XXX of 1952) the Rajasthan Government, being of the opinion that reasonable grounds exist for doing so, does hereby exempt cinematograph exhibition of films in connection with the propaganda of tea as conducted by the Tea Board constituted by the Ministry of Commerce and Industry, Government of India, throughout the area of Rajasthan from the operation of section 3 of the aforesaid Act subject to the following conditions, namely:-

(1)Only films of the Tea Board certified as such by the Central Board of film Censors and such other documentary films of the Central and State Governments as may be permitted to be exhibited along with them shall be exhibited.

(2)No film which has been declared as uncertified or the exhibition of which has been suspended under the Rajasthan Cinemas (Regulations) Act, 1952, shall be exhibited.

(3)No admission fee shall be charged.

(4)No advertisement films other than those of the Tea Board shall be exhibited.

(5)Employees of the State Government, Members of the Central Board of Film Censors and its Advisory Panels and Regional and Assistant Regional Officers of the Board in discharge of their official duties shall be admitted to the place where the exhibitions are held and to the film shows.

(6)As and when necessary the State Government may request the Tea Board to exhibit a few of the Government of India or the State Government films.

(7)A clear space of six feet shall be allowed all round the place where the van is stationed for conducting shows and the space so allowed clearly cordoned off.

(8)A fire-proof steel box shall be provided for storage of films.

(9)In addition to the provision of C.T.C. extinguishers in the room, 2 gallon soda acid extinguishers, 2 strirrup pumps and 4 buckets of water, one bucket of sand and a blanket shall be provided in the van to meet any contingency as the scope of usefulness of the C.T.C. extinguisher is very limited in enclosed structures such as vans.

(10)No external fencing shall be allowed within a distance of 10 fees where the van is stationed.

(11)The sanctions shall comply with such of the provisions of the Indian Electricity Act, 1910 and the Indian Electricity Rules made thereunder as are applicable to the premises.

(12)This exemption shall be valid for a period of one year with effect from the date of this notification unless revoked earlier.Published in Rajasthan Gazetted, Part I B dated 28.11.1957 page 779.Notification No. F. 13(51) HD/57/271, dated January 21, 1958. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act 1952 (Act No. XXX of 1952), the Rajasthan Government, being of the opinion that reasonable grounds exist for doing so, does hereby direct that the condition contained in Sub-rule (3) of rule 3 of the Rajasthan Cinemas (Regulation) Rules, 1953, that the aggregate period of a temporary licence cannot exceed six months in a calendar year shall not apply to cinematograph exhibition of films by Subhas Talkies, Hanumangarh at Hanumangarh Town, District Ganganagar for a period of one year commencing' on the 1st day of January, 1958 or the day the said Subhas Talkies commence exhibition in the said place, whichever is earlier.Published in Rajasthan Gazetted, Part I B dated 30.1.1958 page 1038.Notification No.F.13 (30) Home D/57, dated June 10, 1958. - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act, 1952 (Act No. XXX of 1952), the Rajasthan Government, being of the opinion that reasonable grounds exist for doing so, does hereby direct that the condition contained in Sub-Rule (3) of Rule 3 of the Rajasthan Cinemas (Regulation) Rules, 1953 that the aggregate period of temporary licence cannot exceed six months in a calendar year shall not apply to cinematograph exhibition of films by the Rajasthan Talkies, Sangaria at Sangaria Town, District Ganganagar for a period of one year commencing on the 1st day of July 1958, subject to the conditions that :-

(1)There shall be made adequate arrangement for prevention of fire;

(2)The screen will be cordened off and kept apart from the place where people will sit;

(3)The temporary structure where exhibition of cinematograph will be made, shall be temporarily covered in rainy and winter seasons;

(4)There shall be maintained sufficient number of exits to enable cinema goers to come out immediately in the event of out- break of fire etc; and

(5)Adequate arrangement for seating and other normal conveniences shall be made for cinema goers.Published in Rajasthan Gazetted Part 4-C dated 26.6.1958 page 1955.Order No. Jud. 1961/1, dated April 17, 1961. - In exercise of the powers conferred upon me under Rule 11 of the Rajasthan Cinemas Regulation Rules, 1959 read with section 10 of the Rajasthan Cinemas (Regulation) Act of 1952, I.A.P.Dewan Licencing Authority Jaipur, under the aforesaid Act, do hereby authorise the Sub-Divisional Magistrates of this District to discharge the responsibility and to exercise the respective Sub- Divisions.Published in Rajasthan Gazetted, Part 4-C dated 17.4.61 at Page 1.Notification No. F. 20 (14) Home (A-Gr 11)/61, dated Oct. 30, 1961.In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act,) 1952 (30 of 1952), the State Government, being of the opinion that reasonable grounds exist for doing so, does hereby exempt the Cinematograph exhibitions to be given by the Home, Secretary, Rajasthan State Co-operative Union, Jaipur, through Mobile Cinema Van for imparting Co-operative Education by exhibiting the film shows to the Co-operators and Rural Folks, free from any entry fee from the provisions of section 3 of the Rajasthan Cinema (Regulation) Act, 1952, for a few months in a year.Published in Rajasthan Gazetted, Part 4-C dated 14.12.1961 at Page 444-445.Notification No. F. 12(9) H/XIv/72 dated December 22, 1975.. S.O. 868. - In the exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act; 1952 (Act No. XXX of 1952) the Government of Rajasthan is further pleased to exempt the mobile van of the fertilizer Corporation of India, Naya Nangal (Punjab) in continuation of this Department Notification number F.12(19) Home/Gr. VI/72 dated 20.2.1975 for a further period ending 28.2.1977 from the provisions of the Rajasthan Cinemas (Regulation) Act, 1952 in Rajasthan State subject to the condition as mentioned in this department Notification No. F.12(19) H Gr. VI/72, dated 27.4.1973.Published in Rajasthan Gazetted, Part 4-C dated 29.1.1976 P.494.Notification No. F. 12(19) Home/V/72 dated March 1, 1977. S.O. 644 - In exercise of the powers conferred by section 11 of the Rajasthan Cinemas (Regulation) Act 1952 (Act No. XXX of 1952) the Government of Rajasthan is further pleased to exempt the mobile-van of the Fertilizer Corporation of India, Chandigarh in continuation of this Department Notification No. F. 12(19) Home/XIV/72 dated 22.12.1975 for a further period upto 28.2.1978 from the provisions of the Rajasthan Cinemas (Regulation) Act, 1952 in Rajasthan State subject to the condition as mentioned in this Department Notification No. F. 12(19) Home/72 dated 27.4.1973.Published in Rajasthan Gazetted Part 4-C dated 17.3.1977 Page 522.

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State of Rajasthan - Act