Section 7 in Punjab Cinemas (Regulation) Rules, 1952
7.
(i)If on an application for renewal of a license the licensing authority does not for any reason, before the date of the expiry of licence, either renew and return the licence or refuse to renew the same, he may grant a temporary permit in Form B annexed to these rules.Provided that the temporary permit shall cease to be valid and shall be surrendered to the licensing authority on the applicant receiving his duly renewed, or on his receiving an order refusing to renew the licence.(iii)The temporary permit shall during the period of its validity be deemed to be a licence for the purposes of these rules.(iv)A fee of ten rupees shall be levied for the grant of such temporary permit, provided that if in the opinion of the licensing authority the grant of this permit has not been necessitated by the negligence of the license, the fee or a portion of it may be remitted.
