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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(4) in Maharashtra Cinemas (Regulation) Rules, 1966

(4)All temporary work shall be immediately removed when no longer required for the purpose for which it was installed. In the case of temporary work on the stage, all connections to the permanent installation shall be removed immediately after the performance in which they are used, unless permission be obtained to the contrary. Such special conditions as may be requisite in each case may be attached to the consent of the Electrical Inspector to the use of temporary electric work.