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State of Uttar Pradesh - Section

Section 18 in The U.P. Cinematograph Rules, 1951

18. Prohibition of use of building for purposes other that of a cinema.

- No portion of a cinema shall be used as a restaurant, boarding house, shop, factory; workshop or manufactory, or for the purposes of storage or for the preparation or sale of food, drink except with the sanction of Licensing Authority and subject to such conditions and restrictions as may be imposed and specified by him in this behalf nor shall any portion of the cinema be used for residential purpose by day or night.