Section 130E in Maharashtra Cinemas (Regulation) Rules, 1966
130E. Agent or Manager not to act without permission.
- No licensee shall, at any time, permit an agent or manager to act for him in the operation of the mobile van or sono-vision cinema without obtaining previous permission in writing of the licensing authority. Such permission, if granted, shall be endorsed on the licence ;Provided that, permission to act as agent or a manager shall not ordinarily be refused, if such person is a member of the licensee's family or a paid servant.]
