Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD AND SECUNDERABAD (AMUSEMENT) RULES, 1995 CONTENTS 1. Short Title, Extent and Commencement 2. Definitions 3. Licence for running a place of Public Amusement 4. Regulation of sale of Tickets or passes 5. Appeal 6. Application for licence HYDERABAD AND SECUNDERABAD (AMUSEMENT) RULES, 1995 In exercise of the powers conferred by clause (gg) of Sub-section (1) of Section 21 of the Hyderabad City Police Act, 1348 F (Act No. IX of 1348 F). The Commissioner of City Police, Hyderabad hereby makes the following rules, namely: 1. Short Title, Extent and Commencement :- (i) These rules may be called the Hyderabad and Secunderabad (Amusement) Rules, 1995. (ii) They shall extend to the cities of Hyderabad and Secunderabad. (iii) They shall come into force at once. 2. Definitions :- In these rules unless the context otherwise requires: (a) Act IX of 1348 F:- Act' means the Hyderabad City Police Act 1348 (F). (b) Government' means the Government of Andhra Pradesh.' (c) Licensing Authority' means the Commissioner of City Police, Hyderabad. 3. Licence for running a place of Public Amusement :- No person or an organisation or a Society whether registered or unregistered shall without a licence obtained from the Licensing Authority establish or run Public Amusement at a public place. 4. Regulation of sale of Tickets or passes :- The Licensing Authority shall regulate the admission into a place of Public Amusement by tickets or by passes to be sold at such reasonable rates as the Licensing Authority may fix. 5. Appeal :- An appeal against the orders passed by the licensing Authority in refusing the licence, or against the rates of tickets considered to be on higher side lies to the Government and whose orders thereon shall be final. 6. Application for licence :- Every person, or an organisation or a Society whether registered or unregistered shall apply for licence in the form specified the licensing authority by paying an amount of Rs. 100/- through a challan as licence fee.