Section 74 in The Assam Cinemas (Regulation) Rules, 1960
74. Exemption for existing cinema houses.
- The Licensing Authority may in individual cases exempt any permanent cinema house which has been in existence before the commencement of these Rules from any provisions of these Rules which he may find after due enquiry to be not practicable to be complied with.Form ANo Objection Certificate[Rule 4]In exercise of the powers conferred by Rule 4 (ii) of the Assam Cinema (Regulation) Rules, 1960, I............Deputy Commissioner of...............District do hereby grant his certificate that' there is no objection to Shri of..............P.S. in...........District constructing a cinema house at..........of.......village/P.S.......in......district according to the approved plan and the site plan herewith enclosed.This "No objection certificate" is valid for a period of one year from the date hereof and if within this period the proposed cinema house is not constructed, a fresh "no objection certificate" should be applied for.This certificate does not of itself authorise the use of the proposed building for cinematograph for cinematographic exhibition nor does it by any means guarantee the issue of a cinema licence which depends on separate application.Deputy Commissioner...........Form BForm of Licence (Permanent Cinemas)[Rule 6]No........[................] [Name of theatre etc.] situated at [................] [Address] within the district of ....... is licensed under Section 5 of the Assam Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953), as a place where exhibitions by means of a cinematograph may be given.This licence has been granted to [...............] [Name of applicant.] and shall remain in force until the.........provided that the said [...............] [Name of applicant.] owns, leases or manages the said [................] [Name of theatre etc.] The licence is granted subject to the provisions of the Assam Cinemas (Regulation) Act, 1953 and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of...........The ......... 19.....Form CForm of Licence (Temporary Indoor Cinemas)[Rule 9]No. ....Shri/Shrimati [................] [Name of theatre etc.] of [................] [Address] within the districts of.......is licensed under Section 5 of the Assam Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953) to hod temporary indoor exhibitions by means of cinematograph.This licence shall remain in force only for a period of from the date thereof. The licence is granted subject to the provisions of the Assam Cinemas (Regulation) Act, 1953 and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of...........The ......... 19.....Form DForm of Licence (Temporary Open Air Cinemas/Touring Cinemas)[Rules 12 and 15]No. ....Shri/Shrimati [................] [Name of theatre etc.] of [................] [Address] within the district of.......is licensed under Section 5 of the Assam Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953) to hold temporary exhibitions in the open air by means of a cinematograph.This licence shall remain in force only for a period of from this date thereof.This licence is granted subject to the provisions of the Assam Cinemas (Regulation) Act, 1953 and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of...........The ......... 19.....
