Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CINEMATOGRAPH (UNITED PROVINCES AMENDMENT) ACT, 1942 7 of 1942 [04th April, 1942] CONTENTS 1. Short title and retrospective effect 2. Amendment of section 8 (2) (a) of Act II of 1918 3. Validation of rules CINEMATOGRAPH (UNITED PROVINCES AMENDMENT) ACT, 1942 7 of 1942 [04th April, 1942] An Act further to amend the Cinematograph Act, 1918 in its application to the United Provinces 1. Short title and retrospective effect :- (a) This Act may be called the Cinematograph (United Provinces Amendment) Act, 1942. (b) This Act shall be deemed to have had effect as from the third day of August, 1931. 2. Amendment of section 8 (2) (a) of Act II of 1918 :- In clause (a), sub-section (2) of Section 48 of the Cinematograph Act, 1918 after the word "safety" the following words shall be added, namely -- "and the fees to be levied for licensing buildings for Cinematograph exhibitions and for inspection of electric installations in such buildings." 3. Validation of rules :- Any rule made before the commencement of this Act in purported exercise of any such power as is mentioned in section 2 of this Act and which would have been lawful if this Act had come into operation of the third day of August, 1931, shall be deemed to have been lawfully made.