Section 18(ii) in Punjab Cinemas (Regulation) Rules, 1952
(ii)Notwithstanding anything in the preceding sub-rule [a three years] [Punjab Government Legislative Supplement Part III, dated 28.11.1961.] licence may be granted or renewed for such period as Government may determine in any particular building already licensed for cinematograph exhibition on 1st November, 1941, relaxing provisions of rules 19(i) 22, 26(i), 27, 28(iii), (iv) and (v), 31(ii) and (iii), [31-A] [Substituted Haryana Notification No. GSR 34/PA 11/52/S-9/Amendment dated 26.2.1982.] 36(i), 37 and 48 to such extent and subject to such condition as it deems necessary.
