Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CINEMAS REGULATION (ADVERTISING VANS) RULES, 1963 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Touring Cinematograph licence and its area of operation 4. Application for licence 5. Grant of Licence 6. Power to refuse licence 7. Application for renewal of licence 8. Fees 9. Application for renewal to be made within one year 10. Agent or manager not to act without permission 11. Licensee to abide by the Act, Rules, etc GUJARAT CINEMAS REGULATION (ADVERTISING VANS) RULES, 1963 In the exercise of the powers conferred by section 9 of the Bombay Cinemas (Regulation) Act, 1953 the Government of Gujarat at hereby makes the following rules, namely: 1. Short title, extent and commencement :- (1) These rules may be called the Gujarat Cinemas Regulation (Advertising Vans) Rules, 1963. (2) They shall extend to the whole of the State of Gujarat. (3) They shall come into force on 1st May 1963. 2. Definitions :- In these rules unless there is anything repugnant in the subject or context. (a) "the Act" means the Bombay Cinemas (Regulation) Act, 1953; (b) "licence" means a licence granted in accordance with these rules; (c) "licensee" means a person who holds a licence and includes his agent or manager appointed with the previous permis- sion of the licensing authority under rule 10; (d) "touring cinematograph" means a cinematograph apparatus which is so adapted or constructed that it can be taken from place to place for the purpose of giving cinematograph exhibitions and which is fitted on a motor vehicle for the purpose of the exhibition of 35 m.m. 16 m.m. 9 m.m. and 8 m.m. films of advertisement. 3. Touring Cinematograph licence and its area of operation :- (1) No touring cinematograph shall be operated or allowed to be operated for exhibition unless the owner thereof shall have obtained a licence therefor. (2) Deleted. 4. Application for licence :- Every application for the grant of a licence shall be made in writing to the Licensing Authority. 5. Grant of Licence :- (1) The Licensing Authority on receipt of an application under rule 4 may grant a licence in the form appended to these rules. Such licence shall remain in force for the period commenc- ing on the date of its issue and ending on the 31st day of December next following. (2) Before granting or renewing a licence the Licensing Authority may, after such enquiry as he deems necessary, issue a duplicate licence. 6. Power to refuse licence :- The Licensing Authority shall have absolute discretion in refusing a licence or a renewal thereof if the touring cinematograph appears to him likely to cause obstruction, inconvenience, annoyance, risk, danger or damage to residents, or traffic in any street. 7. Application for renewal of licence :- The Licensing Authority may on an application being made in writing to him for renewal of a licence, renew the licence for a period of one year at a time but not beyond the 31st December of that year. 8. Fees :- (1) The fees for a licence or renewal thereof shall be as follows: For-issue of a licence Rs. 100 For renewal of licence Rs. 100 (2) The licence fee shall be paid directly into the Government treasury under the head "XIII other taxes and duties.................." and the application for the grant or renewal of a licence shall be accom- panied by a treasury receipted chalan. 9. Application for renewal to be made within one year :- An application for the renewal of a licence made more than one year after the date of the expiry of the previous licence shall be treated as an application for a new licence under rule 4. 10. Agent or manager not to act without permission :- No licen- see shall at any time permit an agent or a manager to act for him in the operation of the touring cinematograph without obtaining previous permission of the Licensing Authority. Such permission, if granted, shall endorsed on the licence: Provided that permission to a person to act as agent or manager shaft not ordinarily be refused if such person is a member of the licensee's family or paid servant. 11. Licensee to abide by the Act, Rules, etc :- A licensee shall abide by the conditions of the licence and the provisions of the Act and these rules.