Section 7 in The Orissa Cinemas (Regulation) Act, 1954
7. Penalties for contravention of this Act.
- [1] [Re-numbered vide Orissa Gazette Extraordinary No. 1453/20.10.1986-Notification No. 15112/ Legis./20.10.1986.] If the owner or person in charge of a cinema uses the same or allows it to be used or if the owner or occupier of any place permits that place to be used in contravention of the provisions of this Act or of the rules made thereunder or of the conditions and restrictions upon or subject to which any licence has been granted under this Act, he shall be punishable with tine which may extend to one thousand rupees and in the case of a continuing offence with a further fine which may extend to one hundred rupees for each day during which the offence continues.(2)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), offence punishable under Sub-section (1) shall be cognizable.] [Inserted vide Orissa Gazette Extraordinary No. 1453/20. 10. 1986-Notification No. 15112/ Legis./20.10.1986.]
