LexThe Maharashtra Cinemas (Regulations) Act.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1953 : XI] 1
THE MAHARASHTRA CINEMAS (REGULATION) ACT
[Text as on 17th May 2024]
_____________
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title, extent and commencement.
2. Definitions.
3. Cinematograph exhibitions to be licensed.
4. Licensing authority.
5. Restrictions on powers of licensing authority.
6. Power of State Government or licensing authority to suspend exhibition of films in certain
cases.
7. Penalties for contravention of Act.
8. Power to revoke or suspend licence.
8A. Appeal.
8B. Revision.
8C. Delegation of powers.
9. Power to make rules.
10. Power to exempt.
11. Repeal of Act II of 1918.
12. Further repeal and savings.
2 The Maharashtra Cinemas (Regulation) Act [1953 : XI
1953 : XI] The Maharashtra Cinemas (Regulation) Act 3
LIST OF AMENDMENT ACTS
1. Amended by Bom. 38 of 1955
2. Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent Subjects)
Order, 1956.
3. Amended by Bom. 8 of 1958
4. Adapted and modified by the Maharashtra Adaptatio n of Laws (Sta te and Concurrent
Subjects) Order, 1960.
5. Amended by Mah. 12 of 1960
6. Amended by Mah. 19 of 1961
7. Amended by Mah. 2 of 1973
8. Amended by Mah. 34 of 1975 (1-12-1975)
9. Amended by Mah. 39 of 1976 (5-8-1976)
10. Amended by Mah. 07 of 1987 (1-1-1987)
11. Amended by Mah. 20 of 1991 (26-8-1991)
12. Amended by Mah. 24 of 2012 (22-8-2012)
13. Amended by Mah. 11 of 2023
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
4 The Maharashtra Cinemas (Regulation) Act [1953 : XI
1953 : XI] The Maharashtra Cinemas (Regulation) Act 5
ACT No. XI of 19531
[THE MAHARASHTRA CINEMAS (REGULATION) ACT2.]
[This Act received the assent of the Governor on 15th April, 1953; assent was first published in the
Bombay Government Gazette, Part IV on the 17th April 1953.]
An Act to provide for regulating exhibitions by means of cinematographs and the licensing of
places in which cinematograph films are exhibited in the 3[State of Maharashtra].
WHEREAS it is expedient to provide for regulating exhibiti ons by means of cinematographs and
the licensing of places in which cinematograph films are exhibited in the 4[State of Maharashtra]; It is
hereby enacted as follows :—
1. Short title, extent and commencement. — (1) This Act may be called 5[the Maharashtra
Cinemas (Regulations) Act].
6[(2) It extends to the whole of the State of Maharashtra.]
(3) It shall come into force 7[in the pre -Reorganisation State of Bombay] on such 8date as the
State Government may, by notification in the Official Gazette 9[appoint and in the remaining part of the
State of Maharashtra it shall come into force on the commencement of the Bombay Cinemas
(Regulations) (Extension and Amendment) Act, 1960 (Mah. XII of 1960)].
2. Definitions.— In this Act, unless there is anything repugnant in the subject or context,—
(a) “cinematograph” includes any apparatus for the representation of moving pictures or
series of pictures ;
(b) “licensing authority” means the authority empowered to grant licences under section 4 ;
(c) “place” includes a house, building, tent and any description of transport, whether by sea,
land or air ;
(d) “prescribed” means prescribed by rules made under this Act.
3. Cinematograph exhibitions to be licensed. — Save as otherwise provided in this Act, no
person shall give an exhibition by means of a cinematograph elsewhere than in a place licensed under
this Act or otherwise than in compliance with any conditions and restrictions imposed by such licence.
4. Licensing authority.— The authority having power to grant licences under this Act, shall be–
(i) in Greater Bombay, the Commissioner of Police, Greater Bombay ;
(ii) in other areas for which a Commissioner of Police is appointed under section 7 of the
Bombay Police Act, 1951(Bom. XXII of 1951), such Commissioner ; and
(iii) elsewhere, the District Magistrate :
Provided that the State Government may, by notification in the Official Gazette, constitute for the
whole or any part of the 10[State of Maharashtra] such other authority as it may specify in the
notification to be licensing authority for the purposes of this Act.
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1952, Part V, page 225.
2 This Act was extended to, and shall by virtue of such extension be in force in th e rest of the State of Maharashtra ( vide
Mah. 12 of 1960, s. 2).
3 These words were substituted for the words “State of Bombay” by Mah. 12 of 1960, s. 3.
4 These words were substituted for the words “State of Bombay” by Mah. 12 of 1960, s. 3.
5 The short title was amended for “the Bombay Cinemas (Regulations) Act, 1953” by Mah. 24 of 2012, Schedule entry 47,
w.e.f. 1st May, 1960.
6 Sub-section (2) was substituted for the original by Mah. 12 of 1960, s. 4(i).
7 These words were inserted by Mah. 12 of 1960, s. 4 (ii).
8 1st January 1954, vide G. N., H. D. (Poll)., No. 671/7-I, dated the 14th December 1953, M. G. Part IV-B, P. 2565.
9 This portion was substituted for the word “appoint” by Mah. 12 of 1960, s. 4 (ii).
10 These words were substituted for the words “Bombay area of the State of Maharashtra” by Mah. 12 of 1960, s. 5.
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5. Restrictions on powers of licensing authority.— (1) The licensing authority shall not grant a
licence under this Act unless it is satisfied that—
(a) the rules made under this Act have been substantially complied with ; and
(b) adequate precautions have been taken in the place, in respect of which the licence is to
be given, to provide for the safety of persons attending exhibition therein.
(2) Subject to the provisions of sub -section (1), the licensing authority may 1[with the previous
sanction of the State Government] grant licences under this Act to such persons as that authority thinks
fit 2[on payment of such fees,] and on such terms and conditions and subject to such restrictions as may
be prescribed 3[or may, after recor ding in writing its reasons therefore, refuse to grant any such
licence.]
(3) The State Government may, from time to time, issue directions to licensees generally or to
any licensee in particular for the purpose of regulating the exhibition of any film or class of films so
that scientific films, films intended for educational purposes, films dealing with news and current
events, documentary films or indigenous films secure an adequate opportunity of being exhibited, and
where any such directions have been issued, those directions shall be deemed to be additional
conditions and restrictions subject to which the licence has been granted.
6. Power of State Government or licensing authority to suspend exhibition of films in
certain cases.— (1) The State Government in respect of the whole 4[of the 5[State of Maharashtra]] or
any part thereof or the licensing authority in respect of the area within its jurisdiction, may, if it is of
opinion that any film which is being publicly exhibited is likely to cause a brea ch of public order, by
order, suspend the exhibition of the film and during such suspension such film shall be deemed to be
an uncertified film 6[in the area specified in the order];
(2) When an order under sub-section (1) has been issued by the licensing authority a copy thereof
together with a statement of reasons therefor shall forthwith be forwarded by the licensing authority to
the State Government and the State Government may either confirm or annul the order.
(3) An order made under sub -section ( 1) shall, unless it is annulled by the State Government
under sub-section (2), remain in force for a period of two months from the date thereof but the State
Government may, if it is of opinion that the order should continue in force, extend the period of
suspension from time to time for such further period as it thinks fit.
7[7. Penalties for contravention of Act. — 8[(1)] If a cinematograph or any place licensed under
this Act, is used in contravention of the provisions of this Act, or of the rules made th ereunder, or of
the conditions and restrictions upon or subject to which any licence has been granted under this Act
9[or if a cinematograph is used by any person in any place of which a licence granted under this Act is
revoked or suspended under section 8,] or if any person in charge of a cinematograph contravenes, any
of the conditions or restrictions imposed by an order of exemption made under section 10, then the
owner, or person in charge of the cinematograph, or the occupier of the place, as well as the managers,
servants or agents of the person to whom the licence is granted, shall be guilty of an offence ; and shall,
on conviction, 10[shall be punished with fine which may extend to fifty thousand rupees and in the case
of a continuing offence, a furt her fine which may extend to five thousand rupees for each day during
which the offence continues after conviction for the first such offence:]
1 These words were inserted by Mah. 2 of 1973, s. 2.
2 These words were inserted by Mah. 19 of 1961, s. 2.
3 These words were added by Mah. 12 of 1960, s. 6 (ii).
4 These words were substitut ed for the words “of the State” by the Bombay Adaptation of Laws (State and Concurrent
Subjects) Order, 1956, Schedule.
5 These words were substituted for the words “Bombay area of the State of Maharashtra” by Mah. 12 of 1960, s. 7.
6 These words were substituted for the words “in the State, part or area as the case may be” by the Bombay Adaptation of
Laws (State and Concurrent Subjects) Order, 1956, Sch.
7 Section 7 was substituted for the original by Mah. 19 of 1961, s. 3.
8 Section 7 was renumbered as sub-section (1) thereof by Mah. 20 of 1991, s. 2.
9 This portion was inserted by Mah. 20 of 1991, s. 2(a).
10 This portion substituted for the portion beginning with the words “shall be punished with imprisonment” and ending with
the words “for the first such offence” by Mah. 11 of 2023, s. 5.
1953 : XI] The Maharashtra Cinemas (Regulation) Act 7
Provided that, a person to whom a licence is granted shall not be guilty of an offence as aforesaid,
if he prove s that any offence committed by any person in his employ or on his behalf took place
without his knowledge and consent, and that the employee or agent was not acting with his express or
implied permission, and that he exercised all due diligence to prevent the commission of the offence or
its continuation.]
1[(2) If it appears to the Court taking cognizance of an offence under this Act, on taking such
evidence as it may deem necessary, that the accused person is giving an exhibition in or at any place by
means of a cinematograph without a licence granted under this Act, or in contravention of any
conditions and restrictions imposed by such licence or by an order made under section 10, or when a
licence is revoked or suspended under section 8, the court may order—
(a) that the place in or at which such exhibition is being given shall be sealed and ;
(b) that a cinematograph together with the machinery, appliances and apparatus, if any, be
seized and kept in the custody of the licensing authority, until the complaint is finally disposed of.
(3) Where under sub -section ( 2), the court makes an order to se al the place and seize the
cinematograph and the machinery, appliances and apparatus, it may, in that order, direct that the police
shall render necessary help to the licensing authority in complying with the order so made.
(4) Where any such accused pers on has been convicted for contravention of the provisions of the
Act the cinematograph and the machinery, appliances and apparatus seized under sub -section (2) may
be forfeited to the State Government, and in case where such person is acquitted or discharg ed, the
licensing authority shall remove the seal of the place sealed under sub -section ( 1) and the
cinematograph and the machinery, appliances and apparatus seized and kept in custody of the licensing
authority, shall be returned to him.]
8. Power to revoke or suspend licence. — In the event of any contravention by the holder of a
licence of any of the provisions of this Act or the rules made thereunder or of any of the conditions or
restrictions upon or subject to which the licence has been granted to him under this Act 2[or of any of
the conditions or restrictions imposed by an order of exemption made under section 10] or in the event
of his conviction of an offence under section 7 of this Act or section 7 of the Cinematograph Act, 1952
(Bom. XXXVII of 1952), 3[or on receipt of recommendation from the Collector under section 9D of
the Bombay Entertainments Duty Act, 1923 (I of 1923),] 4[the licensing authority may by order revoke
the licence or suspend it for such period as it may think fit] 5[but such order shall not take effect until
the period of appeal prescribed against such order has expired :]
6[Provided that, no licence shall be revoked or suspended unless the holder thereof has been given
reasonable opportunity to show cause.]
7[8A. Appeal.— Any person aggrieved by an order of a licensing authority refusing to grant a
licence, or revoking or suspending any licence under section 8, may, within such period as may be
prescribed, appeal to the State Government; and the State Government shall on such appeal, make such
order as it thinks just and proper, and such order shall be final.
8B. Revision. — The State Government may, either of its own motion or, upon an application
made by an aggrieved person within such period as may be prescribed call for a nd examine the record
of any order made by a licensing authority under this Act and pass order thereon as it thinks just and
proper :
Provided that,—
1 Sub-sections (2), (3) and (4) were added by Mah. 20 of 1991, s. 2(b).
2 These words and figures were inserted by Bom. 38 of 1955, s. 3.
3 These words, figures and letter were inserted by Mah. 7 of 1987, s. 15.
4 These words were substituted for the words “the licensing authority may revoke the licence” by Mah. 34 of 1975, s. 3(a).
5 These words were added by Mah. 34 of 1975, s. 3(b).
6 This proviso was added by Mah. 12 of 1960, s. 8.
7 Sections 8A, 8B and 8C were inserted by Mah. 12 of 1960. s. 9.
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(i) when rejecting an application for revision under this section, the State Government shall
record its reasons for such rejection; and
(ii) before any order is passed under this section, which is likely to affect any person shall
be given a reasonable opportunity of being heard.
8C. Delegation of powers. — The State Government may, subject to such restrictions and
conditions as it may impose, by notification in the Official Gazette, delegate to the Commissioner its
powers under section 8A or 8B.]
9. Power to make rules. — (1) The State Government may, by no tification in the Official
Gazette, make rules for the purposes of carrying into effect the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers, such rules may
provide for all or any of the following matters, namely :—
(a) prescribing the procedure in accordance with which a licence may be obtained and the
terms, conditions and restrictions, if any, subject to which licences may be granted under this Act;
1[(a-i) prescribing the period within which an appeal may be made under section 8A, or a
revision application under section 8B;]
(b) providing for the regulation of cinematograph exhibitions for securing the public safety;
(c) regulating the means of entrance and exit at places licensed under this A ct; and
providing for prevention of disturbances thereat ;
(d) regulating or prohibiting the sale of any ticket or pass for admissions by whatever name
called to a place licensed under this Act.
2[(3) In making rules under this section the State Government may provide that any person failing
to comply with or contravening the provisions of any rule 3[shall, on conviction in respect of an
offence not falling under section 7, 4[be punished with fine whi ch may extend to fifty thousand rupees
and in the case of a continuing offence, a further fine which may extend to five thousand rupees for
each day during which the offence continues after conviction for the first such offence] ]. 5[A failure to
comply with, or a contravention of the provisions of a rule made under clause ( d) of sub -section (2)
shall be a cognizable offence within the meaning of the 6Code of Criminal Procedure, 1898 (V of
1898).]
(4) The power to make rules under this section shall be subj ect to the condition of previous
publication.]
7[(5) All rules made under this section shall be laid for not less than thirty days before each House
of the State Legislature as soon as possible after they are made, and shall be subject to such
modifications as the State Legislature may make, during the ses sion in which they are so laid or the
session immediately following, and publish in the Official Gazette.]
10. Power to exempt. — The State Government 8[or the Commissioner] may by order in writing
exempt, subject to such conditions and restrictions as it 9[or he] may impose, any cinematograph
exhibition or class of cinematograph exhibitions from any of the provisions of this Act or of any rules
made thereunder.
1 Clause (a-i) was inserted by Mah. 12 of 1960, s. 10(1).
2 These sub-sections were added by Bom. 38 of 1955, s. 4.
3 These words were substituted for the words “shall, on conviction, be pun ished with fine which may extend to one
thousand rupees” by Mah. 39 of 1976, s. 2.
4 This portion was substituted for the portion beginning with the words “be punished with imprisonment” and ending with
the words “for the first such offence” by Mah. 11 of 2023, s. 6.
5 This portion was added by Mah. 19 of 1961, s. 4.
6 Now read the Code of Criminal Procedure, 1973 (2 of 1974).
7 Sub-section (5) was added by Mah. 12 of 1960, s. 10(2).
8 These words were inserted by Bom. 8 of 1958, s. 3, Schedule.
9 These words were inserted by Bom. 8 of 1958, s. 3, Schedule.
1953 : XI] The Maharashtra Cinemas (Regulation) Act 9
11. Repeal of Act II of 1918. — The Cinematograph Act, 1918 (II of 1918), in its application to
the 1[Pre-Reorganisation 2State of Bombay] and in so far as it relates to the regulation of exhibition by
means of cinematograph (including licensing of places in which cinematograph films are exhibited), is
hereby repealed.
3[12. Further repeal and saving s.— On the commencement of this Act in the Vidarbha and
Hyderabad areas of the State of Maharashtra to which it is extended by the Bombay Cinemas
(Regulation) (Extension and Amendment) Act, 1960 (Mah. XII of 1960), the following laws that is to
say,—
(i) the Madhya Pradesh Cinemas (Regulation) Act, 1952 (M. P. XVII of 1952);
(ii) the Hyderabad Cinemas (Regulation) Act, 1952 (Hyd. XLVI of 1952) ;
shall stand repealed :
Provided that such repeal shall not affect—
(a) the previous operation of any laws so repealed or anything duly done or suffered
thereunder ; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so
repealed ; or
(c) any penalty incurred in respect of anything done against any law so repealed ; and any
investigation, proceedings or remedy in respect of any such right, privilege, obligation, liability or
penalty as aforesaid may be instituted, continued or enforced, a nd any such penalty may be
imposed as if the Bombay Cinemas (Regulation) (Extension and Amendment) Act, 1960 (Mah.
XII of 1960), had not been passed :
Provided further that, subject to the preceding proviso, anything done or action taken (including
any ap pointment made, notification, order or direction issued, licence granted or rules made) by or
under the laws so repealed, shall be deemed to be done or taken under the corresponding provisions of
this Act, and shall continue in force accordingly unless and until superseded by anything done or any
action taken under this Act.]
1 These words were substituted for the words “State of Bombay” by the Bombay Adaptation of Laws (State and
Concurrent Subjects) Order, 1956.
2 The words “State of Bombay” shall stand unmodified vide the Maharashtra Adaptation of Laws (State and Concurrent
Subjects) Order, 1960, Schedule.
3 Section 12 was added by Mah. 12 of 1960, s. 11.