The Assam Cinemas (Regulation Amendment) Act, 1956

■ s .
Th e 12th November 1956
No .LJL.24 /56 /20 .—Th e following Act of the  Assam Legislative 
Assembly w hich  received the  assent o f the Gov ernor is h ereby published for 
general info rma tion .
(R ec ei ved  th e a sse n t o f  th e G ov er no r on  th e 12 th  N ovem ber 1956)
ASSAM AC T X X II  OF  1956
TH E ASSAM CINEMA S (RE GU LA TIO N) (AM END MENT)  ACT , 1956 
(Passe l by the A setnbly)
[Published in the  Assam Gazette, dated  the 14th Nov ember 19561
An
Act
to amend the Assam  Cinemas (Regulatio n) Act , 1953
Preamble.— Whereas it is expedient to amend  the Assam  Cinemas 
(Regulatio n) Act, 1953 (Assam Act XIV of 1953) in the man ner hereinafter 
appe aring ;
It is hereby enacte d in the Seventh Yea r of the Republic of India 
as follows :—
1.  Short title, extent and commencement.— (1) This Act may be called 
the Assam Cinemas (Regulatio n) (Amendment) Act, 1956.
(2) It  extends to the whole of Assam.
(3) It shall come into force at once.
2. Definition.—“P rincipal Act” means the Assam  Cinemas (Reg ula­
tion) Act, 1953 (Assam Act XI V of 1953 ).
3. Amendment of Section 4 of the Principal Act.— For Section 4 
of the Principal Act substitute  the following, na mely:—
“4. Licensing Authority.— Subject to provisio ns of Section 5, the 
District Magistrate within the jurisdictio n of his district or any other
*

2
authority constituted by the State Governme nt by notification in the official 
Gaz ette (hereinaf ter referred to  as the Licensing Authority) for the  whole 
or any pa rt of the State  may gra nt licenses und er this A c t :
Provide d tha t no license shall be issued by the  Licensing Authority 
except with t e previous appro val of the State Governme nt and in accord ­
ing such approva l the State Governme nt shall take into consideration all 
applications for  the license in question and after such consideration may 
accord its approva l to the prop osal subm itted by the Licensing Auth ority  
or direct such auth ority to grant a license to any of the other applicants 
with or with out such conditions as it may deem pro per and in such cases 
such direction shall be deemed to be the previous approval of the State 
Governm ent” .
4. Amendment of Section 5 of the Principal Act .— Delete the  whole 
of sub-section (2) of Section 5 of the Principal Act and renu mber the existing 
sub-section (3) as sub-section (2).
5. Amendment of Sectio n 9 of the Principal Act.— Fo r Section 9 of 
the Principa l Act, the following shall be substituted, namely :—
“9. Appeals and Reviews.— (1) Any person aggrieved by the decision 
of the Licensing Authority und er any provision of this Act except an orde r 
passed unde r Section 4 may appeal to the State Governme nt or to such 
officer as the State Governme nt may authorise in this behalf and the State 
Governm ent or such officer, as the case may be, may make such orders 
as it or he deems proper.
(2) Appeals und er sub-section (1) shall be filed within 15  days from 
the date of the order  excluding the  perio d required in obtaining  the copy 
of the order  provided tha t the Appellate Auth ority may extend the time 
for  reasons found sufficient to its satisfaction.
(3) Any person  considering himself aggrieved by an order passed 
unde r Section 4 for granting a license with the approva l of the State 
Governm ent may file an application for review of the order and the approval, 
to the State Governm ent within a period of 30 days from the date of the 
order and thereupon the State Governme nt after giving a hearing to the 
parties concerned may—-
(i) rejec t the application, or
(ii) where it is of opinion tha t sufficient ground for review has been 
established, gran t the same,—•
(a) by. withdrawing its appro val or  direction issued unde r 
Section 4 and remand the applications to the Licensing Autho­
rity concerned for fresh enquiry, or
(iii) direc t the Licensing Authority to issue the license to any of 
the applicants.
(4) All appeals pending on the date of the commencem ent of this 
Act shall be disposed of in accordance with the provisions of this Act 
and for tha t purpose all appeals against an order und er Section 4 of the 
Prin cipa l Act shall be deemed to be application for review und er sub-sec­
tion (3) of Section 5 of this Act.”
6. Section 4 of this Act shall be and shall be deemed always to have 
been subs titute d for Section 4 of the Principal Act and shall deemed to have 
come into  force from  the date on which the Principal Act came into 
force.
J . C. ME DT fl,
Secy, to the  G ovt, of Assam, Leg. & J ud l. De ptt.

‹ Prev All Assam acts Next ›