Section 2 in Rajasthan Cinemas (Regulation) Rules, 1959
2. Interpretation.
(1)In these rules unless there is anything repugnant in the subject or context. (i)"Act" means the Rajasthan Cinemas (Regulation) Act, 1952;(ii)"Auditorium" means that portion of Cinema in which accommodation is provided for the audience or spectators to view the exhibition of film;(iii)"cinema" means the entire place licensed for cinematograph exhibitions and includes all appurtenances, plant and apparatus located therein;(iv)"Electric Inspector" Means an Inspector appointed by the State Government under the Indian Electricity Act 1910;(v)"Enclosure" means that portion of a cinema in which the cinematograph apparatus is erected;(vi)"Executive Engineer" means an officer of the Public Works Department of the State in charge of roads and buildings in the place where a Cinema is situated;(vii)"Exit" includes an emergency exit and any enterance usable by the public as an exit;(viii)"Fire resisting material" means (a)burnt brick work, cement concrete and reinforced brick work or cement concrete having a minimum cover of one inch.(b)terra cotta block securely bonded provided that no side or we thereof is less than one and a half inches in thickness,(c)stone, tiles, sealed gypsum blocks, marble iron, steel, copper, asbestos or zinc, or(d)such other material as the Executive Engineer may approve,(ix)"Form" means a form annexed to these Rules;(x)"State Government" means the Government of Rajasthan;(xi)"Licence" means a licence granted under and in accordance with these rules and includes a temporary permit;(xii)"Licensee" means a person who is granted a licence or a temporary permit in accordance with these Rules and includes his agent appointed for the purpose under intimation in writing to the licensing authority;(xiia)[ [Added vide Notification No. F. 1/7(2) Homes 5/77 dated 28.5.1982, Published in Rajasthan Gazetted Part III B dated 9.9.1982 P. 9.] Lok Chhavi, means cinematograph exhibition arrangements in which the entry charges (excluding entertainment tax) shall not exceed Rupees two".(xiii)"Medical Officer of Health" means an officer to the Medical and Health Department appointed by the State Government;(xiv)"Part" means a part of these rules;(xv)"Permanent building" means a building which is constructed for permanent use;(xvi)[Substituted vide Notification No. F. 21(36) Home A.Gr. 11)/60 dated 3.6.1961. published in Rajasthan Gazetted, Part 4-C, Ordinary dated 13.7.1961.] "Regional fire officer" means the Electric Inspector or any other officer appointed by the State Government in this behalf;(xvii)"Schedule" means the schedule appended to these rules;(xviii)"Special cinematograph exhibition" means a cinematograph exhibition on a specified occasion or occasions at a place not ordinarily used for such purpose;(xix)"Temporary building" means a building which is not a permanent building and includes a booth, tent or similar structure;(xx)"Temporary enclosure" means that portion of a place licensed for special cinematograph exhibition or for a touring cinematograph where cinematograph apparatus is kept or erected or where films are stored and wound;(xxi)"Touring cinematograph" means a cinematograph apparatus which is so adopted or constructed that it can be taken from place to place for the purpose of giving cinematograph exhibition;(xxii)"Open Air Cinema" means cinematograph exhibition specially permitted by the licensing authority or the Government in any place not ordinarily used for such purpose;(xxiii)"Winding Room" means that portion of a cinema in which cinematograph films arc stored and would; and(xxiv)"Words and expressions" used in the Act and not defined in these Rules shall have the meaning assigned to them in the Act.(2)The provision of the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall as far as may, apply mutatis mutandis to the interpretation of these Rules as it applies to the interpretation of any Rajasthan Act.
