Section 94 in Punjab Cinemas (Regulation) Rules, 1952
94. [ [Punjab Government Notification published in Punjab Government Gazetted, Legislative Supplement Part III, dated 7.12.1954.]
In addition to such directions as may, from time to time, be issued under sub-section (4) of section 5 of the Act and the condition specified in the foregoing rule, the licences, whether [for a period of three years] or temporary, shall be subject to the conditions set forth hereunder] :(i)No fire work shall be used as an adjunct to cinematograph exhibition.(ii)Save as the licensing authority may by written order permit, no loudspeaker, gramophone, band, drum, bell, horn, whistle, siren or musical instrument of any kind shall be employed or allowed to be used as an advertisement or to attract attention in or outside the licensed place, nor shall any device be employed which is designed or serves to deliver the entertainment to persons outside the licensed place.(iii)No poster, advertisement, sketch, synopsis, or programme of a film shall be displayed, sold or supplied either in or any where outside the licensed place which is likely to be injurious to morality or to encourage or incite to crime or to lead to disorder or to offend the feelings of any section of the public or which contains offensive representation of living persons.(iv)Omitted vide Haryana Government notification published in Haryana Government Gazette, Legislative Supplement Part III, dated 24.3.1972.(v)The licensee shall not, without the permission of the licensing authority, assign, sublet, nor otherwise transfer the licence or the licensed place or the cinematograph, nor shall be licensee, without permission as aforesaid, allow any other person during the period of currency of the licence to exhibit the film in the licensed place.(vi)If any accident occurs in a licensed place and such accident results in personal injury or is likely to have resulted in personal injury or loss of life the licensee shall give notice in writing of such accident to the licensing authority and the Electric Inspector to Government, [Haryana] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] within 24 hours of its occurrence; and if the accident results in loss of life the notice shall be given by an express telegram to be confirmed in writing within 24 hours of the occurrence of the accident. Pending an inspection or investigation by the Electric Inspector to Government, [Haryana.] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] [or any officer specially appointed to assist him in this behalf, the licensee shall not interfere with or remove from the seen of the accident any electrical or mechanical apparatus, wiring, furnishing etc., which may have been involved in the accident.] [Punjab Government Gazetted Legislative Supplement Part III, dated 7.12.1954.](vii)[ The licensed premises shall not be used for any purposes other than an exhibition by means of cinematograph, without the prior permission, in writing, of the District Magistrate.] [Punjab Government Gazetted Legislative Supplement Part III, dated 7.12.1954.].(viii)The licensee shall not display, or cause to be displayed any photographs, picture or poster which depicts or represent or purports to represent a scene shot which has been excised from any film under the orders of the Central Board of Film Censors or the Central Government.(ix)[ No person the age of 18 years shall be admitted to any show commencing before 3.00 P.M. except on Sunday, a holiday notified by the Haryana State Government or any other day on which Educational Institutions are closed.] [Added by Haryana Notification GSR 1/PA11/52/S-9/Amendment 70 dated 5.1.1970.]Provided that this prohibition shall not apply to the admission of children below the age of five years."[Part VIII] [Part VIII added by Haryana Notification dated 24.10.1986.] Special Provisions Relating to Drive-in-Cinemas
