Section 2 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Cinemas (Regulation) Act, 1952 (No. XVII of 1952); ;(b)"Form" means a form appended to these rules;(c)"Cinema" means any place wherein a public exhibition of film by means of [Video Cassette Recorder/Player] [Substituted by Notification No. F. 18-22-89-C-XXX, dated 1-10-1996.] is given for a commercial purpose;(d)"Film" means a cinematograph film;(e)["Video Cassette Recorder/Player"] [Substituted by Notification No. F. 18-22-89-C-XXX, dated 1-10-1996.] means a cinematograph for the purpose of giving cinematograph exhibition of recorded film.
