Section 95 in Punjab Cinemas (Regulation) Rules, 1952
95. Definitions.
(1)In this part unless the context otherwise requires :-(a)drive-in-cinema means a cinema with an open air theatre premises into which admission may be given normally to persons desiring to view the cinema while sitting in motor cars. In case where an auditorium is also provided in a drive in-cinema premises, persons other than those desiring to view the cinema while sitting in motor cars, can also be admitted. Such drive-in-cinemas may have a capacity to accommodate not more than one thousand cars;(b)'Motor car' means a motor car as defined in clause (16) of section 2 of the Motor Vehicles Act, 1939 (Central Act IV of 1939).(2)The provisions of this part shall have effect notwithstanding anything to the contrary contained in other parts of these rules.(3)The provisions applicable to three years license in these rules shall apply mutatis mutandis to drive-in-cinemas.
