- In these rules unless there is anything repugnant in the subject or context:(i)"Act" means the Cinematograph Act, 1918, as amended from time to time;(ii)"Auditorium" means that portion of the licensed premises where accommodation is provided for the public to view the exhibition of films;(iii)"Cinemas" means the entire place licensed for cinematograph exhibition and includes all appurtenances, plant and apparatus located therein;(iv)"Government" means the Government of Uttar Pradesh;(v)"License" means a written authorization by the Licensing Authority to give cinematograph exhibitions and granted in the form set out in Appendix I to these rules and shall be subject to necessary modifications or amplifications in accordance with any terms or conditions imposed under sub-section (3) of Section 5 of the Act;(vi)"Licensee" means a person who has been granted a license and includes his agent appointed for the purpose under a power of attorney and whose appointment has been intimated in writing to the Licensing Authority;(vii)"Licensing Authority" means an officer appointed such by the Government by notification in the official Gazette, for specified area;(viii)"Permanent building" means a building, which is constructed for permanent use with stone, mud, brick, mortar, cement or other non-inflammable material;(ix)"Protection room" means that portion of the cinema in which the cinematograph machine is erected;(x)"Special Cinematograph exhibition" means a cinematograph exhibition given on specified occasion or occasions at a place not ordinarily used for such purpose;(xi)"Temporary building" means a building which is not a "permanent building" and includes a both, tent or similar structure;(xii)"Temporary enclosure" means that portion of a place licensed for special cinematograph exhibition or of a traveling cinema, where cinematograph apparatus is kept or erected or where fills are stored and wound;(xiii)"Winding rooms" means that portion of the cinema in which cinematograph films are stored and wound.
