Section 20 in The Meghalaya Cinemas (Regulation) Rules
20. Free access to Inspecting Officer.
(1)The licensee shall give five access to the Cinema at all hours to the officers mentioned below-(a)The Licensing Authority or any officer nominated by it for these purpose of carrying out the duties of the Licensing Authority under the Act and the Rues and for checking that the provisions of the Act, the Rules framed thereunder and the conditions of the licence are being duly complied with;(b)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;(c)The Officers of competent jurisdiction of the Departments of Public Health, Public Works and Electricity for the purpose of serving that the provisions of these rules are being duly observed and;(d)Regional Officers under the Central Board of Film Censors or an officer authorised by him in writing.(2)The licence and the plan and description if, any attached thereto shall be produced on demand by the Licensing Authority or by any officer authorised by it or by these rues to enter a place licensed under Section 5 of the Act.The licensee, his servants, and agents shall comply with any orders issued by the Licensing Authority or by the Inspecting Officers from time to time or as occasion arises, for the safety or convenience of the public or for the preservation of order or of the public peace.
