(1)The State Government may, make rules for the purpose of carrying the provisions of this Act into effect.(2)in particular and without prejudice to the generality of the foregoing power, rule made under this Act may provide-(a)for the situation and regulation of the places at which and the conditions subject to which [exhibitions by means of cinematograph or video may be made or video libraries may be kept] displayed;(aa)[ for the imposition of composition charges not exceeding [two lakh rupees] [Substituted 'fifty thousand rupees' by U.P. Act No. 7 of 2018, dated 5.1.2018.] on payment whereof exemption under Section 10 may be granted from the provision of the rules relating to the site or building to be used for exhibition by means of cinematography,](b)for the fees to be levied for grant and renewal of [licences for places under this Act];(c)for fees for inspection of places, electrical and other appliance and installations;(d)for the terms, conditions and restrictions subject to which licences may be granted;(e)for inspection of electric appliances and other installations;(f)for the period during which and the conditions subject to which an appeal under this Act may be preferred.(3)[ All rules made under this Act shall, as soon as may be after they are made be laid before each House of the State Legislature while it is in session for a total person of thirty days extending in its one session or more than one successive sessions, and shall unless some later date is appointed, take effect form the date of their publication in the official Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of any things previously done thereunder].
