Section 10(3) in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
(3)Where the application for the grant of a licence is not refused, the licensing authority may grant a licence in Form-III within fifteen days from the date of receipt of reports under rule 8 or the certificate referred to in rule 9, as the case may be, subject to the provisions of the Act and the rules and on such terms and conditions as may be set forth in the licence and also subject to such restrictions as it may deem fit to impose.Provided that no licence shall be granted for a building under these rules, if such building is worth accommodating more than fifty spectators at a time.
