Section 3 in Rajasthan Cinemas (Regulation) Rules, 1959
3. Classes of licences.
(1)Licenses granted under section 3 of the Act shall be either [triennial] [Substituted for the word 'annual' by the Rajasthan cinemas (Regulation) Amendment Rules, 1978 G.S.R. 74 vide Notification No.F.12(1) Home-14/75 dated 13.12.1978 Published in Rajasthan Gazetted Part 4-C (1) dated 15.1.1979 page 348.] or temporary.(2)A [triennial] [Substituted for the word- 'annual' by the Rajasthan cinemas (Regulation) Amendment Rules, 1978 G.S.R. 74 vide Notification No.F.12(1) Home-14/75 dated 13.12.1978 Published in Rajasthan Gazetted Part 4-C (1) dated 15.1.1979 page 348.] license in Form C shall only be granted subject to the provisions section 3 of the Act and in accordance with the provisions of the rules in Part 111 in respect of a permanent building. It shall be valid for [three years] [Substituted for the expression one year by the G.S.R. 74 ibid.] from the date of issue and shall be renewable [for the same period] [Inserted by the ibid.] on the application of the licensee.["(2A) The provision of sub-rule (2) shall also apply for the grant of licence for 'Lok-Chhavi'] [Added vide Notification No. F. 1/7(2) Homes 5/77 dated 28.8.1982, Published in Rajasthan Gazetted Part III B dated 9.9,1982 P. 9](3)[ (a) Subject to the provisions of the Rules in Part 4, a temporary licence in form C maybe granted in respect of a temporary building or in respect of any place for exhibition by means of touring cinematograph or in respect of a special cinematograph exhibition.(b)A temporary licence in respect of a temporary building may be granted in the first instance for a period of one year which can be extended upto five years:Provided that if within this period of five years, the temporary cinema building is not converted into one which is fit for the grant of licence under sub-rule (2) of Rule 3, no temporary licence will be granted after the period of five years.(c)A temporary licence in respect of a touring cinematograph may be granted in the fist instance for a period of four months. This period may however, be extended for a period of less than one year.(d)A temporary licence in respect of a special cinematograph exhibition may be granted for the period during which the specified occasion or occasions for which the licence is granted is likely to last. The period may, however, be extended for such further periods as may be found necessary keeping the demands- of the specified occasion/occasions in view but not exceeding the period of one year in all].[XXX] [Deleted by ibid.](4)[(b) X X X ]. [[Subtituted by the Rajasthan Cinemas (Rajasthan) Amendment Rules, 1978, G.S.R. 74 vide Notification No. F. 12 (1) Home 14/75, dated 13.12.1978 Published in Rajasthan Gazetted, Part 4-C(1) dated 15.1.1979 at page 348.>[Notwithstanding anything contained in Sub-Rules (2) and (3) (b) of Rule 3, all new Licences granted for period of one year or more shall be granted so as to expire on 31st March]</span></a>. Similarly all licences already'renewed on the commencement of these rules shall be deemed to have been renewed upto 31st of March next, and it shall be necessary for the license holders to have their licenses renewed fora further period of one year commencing from the 1st April. They shall however, be charged only so much fee for the renewal which becomes due for a year after deducting the excess paid by them for the period after 31st March at the time of previous renewal.</p><SPAN class=amd2><A TITLE =]](5)[ X X X]. [Deleted by ibid]
