LexThe Assam Cinemas Act, 1953
Assam · state statute
Open in Lexace · Ask the AI about this actA3 3 A M A CT XIV OF 1953
TH E AS SA M CIN EM AS ( REGU LATION) ACT, 1953
- { P a s s e d by th e A ss em bl y)
R e c e iv e d th e a s s e n t o f th e G o vern or o.d th e 2 6 th Ma y, 19 53 )
( P u b lis h i n th e Assam G a z e t te , d a te d th e 3 rd J u n e ,19 53 )
An
Ac t
To make p r o v i s i o n f o r r e g u l a t i n g e x h i b i t i o n s by me ans o f »
c in e m a to g ra p h and l i c e n s i n g o f cin em as i n th e S t a t e o f
Ass am .
P re a m b le .
WH ER EA S i t i s e x p e d ie n t t o make p r o v i s i o n f o r
r e g u l a t i n g e x h i b i t i o n s by m ea ns o f c in e m a to g ra p h s and
th e l i c e n s i n g o f cin em as i n t h e St=>te o f A -s a a .
S h o rt
t i t l e
e x t e n t
and comme
nce m en t .
I t i s h e re b y e n a c te d a s f o llo w s
1 . ( l ) T h is Ac t may be c a l l e d th e Assam Cin em as (R eg u
l a t i o n ) A c t, 1 9 5 3 .
(2 ) I t e x te n d s t o t h w hole o f A ss am .
__ (3) I t s h a l l come i n t o f o r c e on su c h d a te a s th ? „S t a t e G ov er nm en t may , by n o t i f i c a t i o n i n th e O i f i c i a l
G a z e tte , a p p o i n t .
D e f i n i t - I n t h i s A c t, u n le s s th e r e i s a n y th in g re p u g n a n t
i o n s . i n th e s u b j e c t o r c o n t e x t . -
(a ) “ C in em ato g ra p h ’* i n c l u d e s an y a p o a r a tu s f o r th e
r e p r e s e n t a t i o n o f m ov ing p i c t u r e s o r s e r i e s o f
p i c t u r e s ;
(b ) p l a c e ” in c lu d e s a h o u s e , b u i l d i n g , t e n t an d an y
d e s c r i p t i o n o f t r a n s p o r t , w h e th e r by r i v e r , la n d
o r a i r ;
(c ) ” P r e s c r i b e d ” m^ ans p r e s c r i b e d by r u l e s made u n d e r
t h i s A c t.
C in em ato
g ra p h e x h i
b i t i o n s t o
be l i c e n s e d .
3 . Sa ve a s o th e r w is e p ro v id e d i n t h i s A ct, no p e rs o n
s h a l l g iv e a n e x h i b i t i o n by m ea ns o f a c in e m a to g ra p h
e ls e w h e re th a n i n a p la c e l i c e n s e d u n d er t h i s Act o r
o th e r w is e t h a n i n c o m p li a n c e w it h an y c o n d itio n s and
r e s t r i c t i o n s im p o se d by su ch l i c e n c e .
C o n td . .2 .
_ 2 -
Li c en si ng
a u t h o r i t y .
R e s tr ic tio n
on pow er of
li c e n s in g
a u th o r ity .
* 4 . S u b e jc t to p ro v is io n s of S e c ti o n 5 , th e D i s t r i c t - > M a g is tr a te w it h in th e j u r i s d i c t i o n of h is d i s t r i c t o r *
any o th e r a u th o rit y c o n s it u te d by th e S ta te Gover nm ent
by n o t i f i c a t i o n in th e o f f i c i a l G az et te (h er e i n a f t e r
r e f e r r e d to as th e L ic ensi ng A u th o rit y )fo f th e who le or
any p a r t of th e S ta te ma y g ra n t li c e n s e s un de r t h i s Act;
P ro vid ed t h a t no li c e n c e s h a l l - be is s u e d by th e L ic en si n g A u th o ri ty ex cep t w it h th e p re v io u s ap p ro v al of tipe St a te Go ver nm ent and in acco rd in g su ch ap p ro v al th e
S t^ ts Government S ta te Government s h a ll ta ke in to c o n s i
d e r a tio n a l l a p p lic a ti o n s fo r th e li c e n c e in q u e s ti o n and
a f t e r su ch c o n s id e ra ti o n ma y ac co rd i t , ap p ro v al to th e
p ro p o sa l su b m it te d by th e L in ce nin g A u th o ri ty o r d ir e c t such a u th o rit y to g ra n t a li c e n c e to any of th e o th e r a p p li c a n ts
w it h or w it h o u t su ch c o n d it io n s as i t may deem p ro p er and
i n su ch case s su ch d ir e c tio n s h a ll be deem ed to be th e
p re v io u s ap p ro v al o f th e S t^ te Government,,
5 . ( l ) The li c e n s in g a u th o rit y s h a ll n o t g ra n t a li c e n c e
un de r t h i s Act u n le ss i t i s s a t i s f i e d t h a t -
(a) th e r u le s made un de r t h i s Ac t have be en su b
s t a n t i a l l y co m pl ie d w it h ; and
(bs) ad eq uat e p re c a u ti o n s hav e be en tp k en in th e
p la ce in re s p e c t of w hi ch th e li c e n c e i s to be
g iv en to p ro v id e f o r th e s a fe ty of p ers o n s a t te n di ng e x h ib itio n s t h e r e i n .
2 . The S ta te Gover nm ent may, fro m tim e to tim e
is s u e d d ir e c tio n s to li c e n s e e s g e n e ra ll y or to any li c e n s e e
in p a r t i c u l a r f o r th e pu rp os e of r e g u la ti n g th e e x h ib it io n
of any f il m or c la s s o f f ilm s , so t h - t s c i e n t i f i c f ilm s ,
fil m s in te n d ed f o r e d u c a ti o n a l p u rp o ses, fil m s d ea li n g
w it h nQws and c u rre n t e v e n ts , do cu m en ta ry fil m s or in d ig en
-o us fil m s se cu re an ad eq uat e o p p o rtn it y of bei ng e x h ib it e d
or wh-ire any su ch d ir e c tio n have be en is s u e d th o se d i r e c t
io n s s h a ll be deemed to be a d d it o n a l c o n d it io n s and r e s t r i c t i o n s s u b je c t to w hi ch th - li c e n c e ha s be en g ra n te d .
*
* *
S u b s ti tu te d by Assam Act XXII of 12 56 .
S u b -s e c ti o n <2) wa s d e le te d by Assam Act XXII of 1956 and
S u b -S ec ti o n (3) wa s re -n um be re d as S u b -s e c ti o n (2 ).
G o n t c l » • • • 3
: 3 s
Power" to
d ir e c t
li c e n se e
no t - to
e x h ib it
c e r t a in
f i l m s .
P e n a lti e s
f o r con
tr a v e n tio n
o f t h i s A ct.
Pow er to
re vo ke
li c e n c e
App ea ls &
R ev ie w s.
60 ( l) T * h e S ta te Gover nm ent in re s p e c t o f th e wh ole
of th e S ta te o r any p a rt th e re o f o r th e li c e n s in g A u th o ri ty in re s p e c t of th e a re a w it h in i t s j u r i s d i c t i o n may, i f I t is of o p in io n th a t any fil m w hi ch i s bei ng p u b li c ly e x h ib it e d is l i k e l y to ca us e a bre ach of th e
Pe ac e by o rd e r, su sp en d th e e x h ib it io n of th e fil m and
d u ri n g su ch su sp en si o n no p e rs o n s h a ll e x h ib it su ch fil m
in any p la ce in th e a re a s p e c if ie d in th e o rd e r.
(2) '^h en an o rd e r un de r s u b -s e c ti o n (l) ha s be en is su e d by th e L ic en si n g A u th o ri ty a copy th e re o f to g e th e r
w it h a sta te m e n t of re aso n s th e re fo re s h a ll fo rth w it h
ba fo rw ar ded by th e L ic en si n g A u th o ri ty to th e S ta te Gov ernment and th e S ta te Go ver nm ent ma y e i t h e r co nf ir m
o r d is c h arg e th e o r d e r .
(3) An o rd e r made un de r S u b -s e c ti o n (l ) s h a ll u n le ss d is c h a rg e d by th e S ta te Gov ernmen t un de r sub
s e c ti o n (2) re m ai n in fo rc e f o r a p e rio d o f 2 mo nth s from th e d ate th e re o f bu t th e S ta te Government may i f
i t i s of o p in io n th a t th e o rd e r sh ould conti nue in fo rc e
d i r e c t t h a t th e p e rio d of su sp e n sio n s h a ll be ex te nded
by su ch f u r t h e r p e rio d as i t th in k s f i t .
7 . I f th e own er o r p ers o n in ch ar ge of a ci nem at o
gra ph use s th e same or all o w s i t to be u se d , o r i f th e
owner or o c c u p ie r of an y? p la c e p erm it s t h ^ t p la ce tobe us ed in c o n tr a v e n ti o n of th e p ro v is io n of t h i s Act
and R ul es made th e re un de r o r of th e c o n d it io n s and r e s t r i c t i o n s upon o r s u b je c t to w hi ch any li c e n c e ha s bee n g iv en un de r th e A ct , he s h a l l be punis hable w it h f i n e ,
w hi ch may ex te n d to one th o u sa n d ru pees and in th e ca se of
a co n ti n u in g o ffe n c e , w it h a f u r th e r f in e w hi ch may ex
ten d. to one hu nd re d ru pees f o r ea ch day du ri n g which
th e o ff en ce c o n ti n u e s .
8 . In th e ev ent of any c o n tr a v e n ti o n by th e h o ld e r
of a li c e n c e o f any o f th e p ro v is io n s o f t h i s Act or R ul es mad e th e re u n d e r or any of th e c o n d it io n s o r r e s
t r i c t i o n s up on o r s u b je c t to w hi ch th e li c e n c e ha s be en
g ra n te d to him un de r t h i s Ac t o r in th e ev en t of h is
c o n v ic ti o n of an o ff en ce under s e c ti o n 7 o f t h i s Act o r
under s e c ti o n 7 o f th e ci nem at ogra ph A ct , 1952iX XX.'V II of 1952), th e L ic en si n g A u th o ri ty may re vo ke th e li c e n c e or
su sp en d i t f o r su ch p e rio d as i t may th in k f i t s
* 9 , (l) An y p ers o n ag g ri ev ed by th e d e c is io n o f th e
L ic en si n g A u th o ri ty un de r any p re v is io n of t h i s Act
expept an o rd e r p ass ed un de r S e c ti o n 4 may ap p e al to th e
S ta te Go ver nm ent o r to su ch o f f i c e r as th e S ta te Govern
men t may a u th o ris e i n t h i s b e h a lf and th e S ta te Go ver n
-m en t or su ch o f f i c e r , as th e ca se may b e , mpy sh make
su ch o rd e rs ah i t o r he deem s p ro p e r.
* S u b s ti tu te d by Assam Act XXII o f 19 56 . C on td . 4
— 5 S
(2 ) A p p eals u n d e r s u b - s e c t i o n <1) s h a l l be f i l « 4 »
w i t h i n 15 d ay s fr o m th e d a te of th e o rd e r e x c lu d in g tfte
p e r io d r e q u i r e d i n o b ta in in g t h e co py o f th e o r d e r p ro v id e d
t h a t th e A p p e ll a te A u th o r ity may e x te n d th e ti m e f o r re a s o n s
fo u n d s u f f i c i e n t t o i t s s a t i s f a c t i o n .
(3) Ant? p e rs o n c o n s id e r in g h im s e lf a g g rie v e d by an
o r d e r p a s s e d u n a e r S a c tio n 4 f o r g r a n tin g a lic e n c e w it h
th e a p p ro v a l o f th e S t a te Gov ernm en t may f i l e an a p o l i c a t i o n
f o r re v ie w o f th e o r d e r an d th e a p p ro v a l to th e S t a te
Gov er nm en t w i t h i n a p e r io d o f 30 d ay s fr om th e d a te o f th e
o r d e r an d th e re u p o n th e S t a t e Gov er nm en t a f t e r g iv in g a
h e a rin g t o th e p a r t i e s c o n c e rn e d may -
(i ) r e j e c t th e a p p l i c a t i o n , o r
( i i ) W he re i t i s o f o p in io n t h a t s u f f i c i e n t
g ro u n d f o r re v ie w h as b een e s t a b l i s h e d ,
g r a n t th e sa m e-
(a ) by w it h d ra w in g i t s a p p ro v a l o f d i r e c t i o n
i s s u e d u n d e r s e c t i o n 4 and re m an d th e a p p l i c a t i o n s
t o th e L ic e n s in g A u th o rit y c o n c e rn e d f o r f r e s h e n q u ir y , o r
( i i i ) d i r e c t th e L ic e n s in g A u th o r ity t o i s s u e th e
l ic e n c e t o an y o f th e a p p l i c a n t s .
(4 ) A ll a p p e a ls p e n d in g on th e d a te o f th e
comm enceme nt o f t h i s Ac t s h a l l ba d is p o s e d o f i n a c c o rd a n c e
w it h th e p r o v i s i o n s of t h i s Act an d f o r t h a t p u rp o se a l l
a p p e a ls a g a i n s t an o rd e r u n d er S e c tio n 4 o f th e P r i n c i p a l
Act s h a l l be deemeld t o be a p p li c a b l e f o r re v ie w u n d er
s u b - s e c t i o n (3 ) o f S e c ti o n 5 o f t h i s A c t.
Pow er t o
make r u le s -.
1 C .( 1 ) The S t a t e G ov er nm en t may , by n o t i f i c a t i o n i n
th e o f f i c i a l G a z e tt e ? make r u l e s f o r th e p u rp o s e o f c a r r y
in g i n to e f f e c t th e p r o v i s i o n s o f t h i s A c t.
<2) I n p a r t i c u l a r an d w ith o u t p r e j u d i c e t o th e gen
e r a l i t y o f th e f o r e g o in g p o w e r, r u l e s m-d e u n d e r t h i s A ct
may p ro v id e f o r -
(a ) th e p ro c e d u re i n a c c o rd a n c e w ith a l ic e n c e may
be o b ta in e d an d th e te r m s , c o n d it i o n s an d r e s
t r i c t i o n s , i f an y , s u b j e c t t o w h ic h a lic e n c e
may be g r a n te d u n d e r t h i s A ct ;
Cb ) th e r e g u l a t i o n o f c in e m a to g ra fs h e x h i b i t i o n
f o r s e c u r in g p u b lic s a f e t y ;
Cc) th e ti m e w i t h i n w h ic h an d t h e . c o n d it i o n s s u b j e c t t o w h ic h an a p p e a l u n d e r s e c t i o n 9 may be
p r e f e r r e d !
(d) r e g u l a t i n g th e means o f e n tr a n c e gn d e x i t a t
p la c e l ic e n s e d u n d e r t h i s Ac t ad d p r o v id in g
f o r p r e v e n t io n of d is tu r b a n c e t h e r e a t ;
C o n td . .5 .
: 5 s
z
e x e m p t.
(e ) r e g u l a t i n g o r p r o h i b i t i n g th e s a l e o f an y t i c k e t
o r p a s s f o r a d m is s io n by w h a te v e r name c a l l e d to
a p la c e lic e n s e d u n d er t h i s A c t.
1 1 . The S t a t e G ov er nm en t may. be o rd e r s u b j e c t to su ch c o n d it i o n s an d r e s t r i c t an y c i no m ato gra p h e x h i b i t i o n s fr o m an y
t h i s A ct o r o f an y r u l e s t h e r e u n d e r .
. i n w r i t i n g ex em p t, io n s a s i t may im po se
o f th e p r o v i s i o n s o f
R e p e a l
and
s a v in g <
1 2 . The C in em ato g ra p h A ct, 19 18 i n i t s a p p l i c a t i o n t o th e
S t a t e o f Assam an d i n so f a r a s i t r e l a t e s to th e y
r e g u l a t i o n • o f E x h i b i t i o n by m ea ns o f C in em ato g ra p h X Act l i
( I n c lu d in g l i c e n s i n g o f p l a c e s i n w h ic h C in em ato - X
g ra p h f i lm s a re e x h i b i t e d ) i s h e re b y r e p e a le d ; X
P ro v id e d t h a t an y a p p o in tm e n t, n o t i f i c a t i o n , o r d e r ,
sc h em e, r u l e , fo rm o r b y e -la w , made o r is s u e d u n d e r th e
r e p e a l e d A c t, s h a l l , so f a r a s i t i s n o t i n c o n s i s t e n t w ith
th e p r o v i s i o n s o f t h i s Ac t c o n ti n u e if i f o r c e and be de em ed
to ha ve made or is s u e d u n d er th e p r o v i s i o n s o f t h i s A ct,
u n l e s s an d u n t i l i t i s s u p e rs e d e d by an y a p p o in tm e n t, n o t i f i
c a t i o n , o r d e r , sche me , r u l e , fo rm o r b y e -l a w made or is s u e d
u n d e r t h i s A c t,
S e c y .
3 d / - S .K . DU TTA r
t o th e Gov t . o f A ss am , L eg . an d J u d l . D e p tt.
♦ « • *
J L J