Delhi Cinemas (Regulation) Rules, 1980
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI CINEMAS (REGULATION) RULES, 1980 CONTENTS 1. Short title and commencement 2. Period of appeal DELHI CINEMAS (REGULATION) RULES, 1980 In exercise of the powers conferred by Section 9 of the Punjab Cinemas (Regulation) Act, 1952 as in force in the State of Haryana and as extended to Union territory of Delhi, the Administrator of Delhi is pleased to make the following rules. 1. Short title and commencement :- 1. These rules may be called the Delhi Cinemas (Regulation) Rules, 1980. 2. They shall come into force at once. 2. Period of appeal :- An appeal under sub-section (4) of section 7A of the Punjab Cinemas (Regulation) Act, 1952 as extended to the Union territory of Delhi, shall be preferred within 30 days from the date of decision of the licensing authority.
Act Metadata
- Title: Delhi Cinemas (Regulation) Rules, 1980
- Type: S
- Subtype: Delhi
- Act ID: 16133
- Digitised on: 13 Aug 2025