Section 8(2) in Rajasthan Cinemas (Regulation) Act, 1952
(2)[ Where a person whose licence for cinematograph has been revoked under section 9, contravenes any provision of this Act or of the rules made thereunder, he shall be punishable with imprisonment which may extend to three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.]
