Section 9(2) in The Maharashtra Cinemas (Regulation) Act, 1953
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)prescribing the procedure in accordance with which a licence may be obtained and the terms, conditions and restrictions, if any subject to which licences may be granted under this Act;[(a-i) prescribing the period within which an appeal may be made under section 8A, or a revision application under section 8B;] [Clause (a-i) was inserted by Maharashtra 12 of 1960, Section 10(1).](b)providing for the regulation of cinematograph exhibition for securing the public safety;(c)regulating the means of entrance and exit it places licensed under this Act; and providing for prevention of disturbances thereat;(d)regulating or prohibiting the sale of any ticket or pass for admission by whatever name called to a place licensed under this Act.
