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State of Rajasthan - Section

Section 11 in Rajasthan Cinemas (Regulation) Act, 1952

11. Power to exempt.

- The State Government may, by order in writing exempt, subject to such conditions and restrictions, as y impose, any cinematograph exhibitions or class of cinematograph exhibitions from any of the provisions of this Act or any rules made thereunder[if in the opinion of the State Government reasonable grounds exist for doing so.] [Inserted by Section 5 Rajasthan Act. No.21 of 1955, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, Dated 22.12.55.)][12. XXX] [Whole of Section 12 was omitted vide Item No. 19 of the Schedule.]-----NOTIFICATIONSNotification No. F. 1/7 (2) Home V/82 dated 263.1983 - In exercise of the powers Conferred by proviso to Section 4 of the Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act 30 of 1952), the State Government hereby constitutes a Committee consisting of the following to be the Licensing Authority for the purpose of the said Act, in the cities/towns having population of one lakh and above:-
1. Home Secretary Chairman
2. Secretary Local Self Government Department Member
3. Commissioner Commercial Taxes Department Member
4. Special Secretary, Finance Member
5. District Magistrate concerned Member
6. Chief Town Planner, Rajasthan Member
7. Special Secretary Home (Security) Department Member -Secretary.
Published in Rajasthan Gazetted Extraordinary Part 4-C(II), dated 30.3.1983, p. 497Notification No.F.1/7(2) Home/Gr-V/82, S.O. 13, March 15, 1988. - In exercise of the powers conferred by the proviso to section 4 of the Rajasthan Cinema (Regulation) Act, 1952 (Rajasthan Act No. 30 of 1952) and all other powers enabling to do so, the State Government hereby withdraw the notification of even number dated 26-3-1983 constituting the Licensing Authority for the purposes of the said Act, in the cities/towns having population of one lakh and above, with immediate effect.Published in Rajasthan Gazetted 4(Ga) (II)- dated . 14-4-88 page 8.----NotificationsNotification No. D3389/F. 14(29) Home-D/60 dated 2.8.1960 - In pursuance of the provisions of sub-section 3 of section 5 of the Rajasthan Cinemas (Regulation) Act 1952 (Rajasthan Act 30 of 1952) the State Government hereby specifies every Divisional Commissioner as the officer to whom the appeals under the aforesaid subsection of the said Act might be preferred with in his respective jurisdiction. Published in Rajasthan Gazetted Part 4C, dated 18.8.1960 P. 285.Notification No. F.21(27) Home (A-Gr. II)/60, dated June 13, 1960 - This Department notification No. D. 3389-F. 14/29 Home (D)/60 dated the 2nd August, 1960 issued in pursuance of the provisions of sub-section (3) of section 5 of the Rajasthan Cinemas (Regulation) Act, 1952 (30 of Rajasthan) and publication in Rajasthan Rajpatra No. 20 dated 18.8.1960 at page No. 285 of Part C is hereby cancelled. Published in Rajasthan Gazetted Part 4-C dated 13.7.1961 page 161.------NotificationsNotification No. F. 12(34)/Cine/Home D/53, dated 12.8.1959. - In exercise of the powers conferred by Section 6 of the Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act XXX of 1952), and in supersession of the notification No. F. 12(34) C-Home 11/53 dated the 25th November, 1954 the Government of Rajasthan hereby issues to every licensee under the said Act in the State of Rajasthan the following directions which shall have effect from the date of the publication of this notification in State Gazetted of 1965.