The UTTAR PRADESH CINEMAS (REGULATION) ACT, 1955

THE UTTAR PRADESH CINEMAS (REGULATION) ACT, 19551 
(U. P. Act No.  III of 1956) 
Amended by  
U. P. Act no. XLII of 1958 
U. P. Act no. XXVII of 1974 
U. P. Act no. VII of 1977 
U. P. Act no. 21 of 1986 
U. P. Act no. 12 of 1989 
U. P. Act no. 32 of 1995
U. P. Act no. 08 of 2001 
U. P. Act no. 27 of 2009 
U. P. Act no. 07 of 2018 
U. P. Act no. 02 of 2021 
U. P. Act no. 10 of 2026 
[Passed in Hindi by the Ut tar Pradesh Legislative Council on 
December 23, 1954 and by the Uttar Pradesh Legislative Assembly on 
December 12, 1955. 
Received the assent of the Governor on January 10, 1956 
under Article 200 of the Constitution of India and was published in 
the Uttar Pradesh Gazette. Extraordinary, dated, January 23, 1956.] 
 AN
 ACT 
to make provisions for regulating exhibitions by means of 
cinematographs [and video]2. 
Whereas it is expedient to make provisions for regulating 
exhibitions by means of cinematographs [and video] 3 in the State of 
Uttar Pradesh ;
Short title 
extent and 
commencement 
It is hereby enacted as follows : 
1. (1) This Act may be called the Uttar Pradesh Cinemas
(Regulation) Act, 1955. 
(2) It shall extend to the whole of Uttar Pradesh. 
(3) It shall come into force on such date as the State 
Government may, by notification4 in the official Gazette, appoint.  
Definition 2. In this Act, unless there is anything repugnant in the
subject or context,— 
5[(a) ‘‘appellate authority’’ means the State Government 
when the appeal is preferred against an Officer, notified by the 
State Government for this purpose and the Divisional 
Commissioner when the appeal is preferred against an order of 
the District Magistrate.]   
1. For Statement of Objects and Reasons, see Uttar Pradesh  Gazette, Extraordinary,  dated December 15,
1954. 
2. Ins. by s. 2 of U. P. Act no. 21 of 1986.
3. Ins. by s. 3 of U. P. Act no. 21 of 1986.
4. It came into force in the whole of Uttar Pradesh, in June 25, 1956 vide notification no. 1633-A/III-7(47)/
52, dated June 23, 1956.
5. Renumbered and Subs. by sec. 2(a) of U.P. Act no. 7 of 2018 : (Ins. by s. 2 of U.P. Act no. 32 of 1995.)
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
1(a-1) “Competent Authority” means the local authority 
created or established under any law for the time being in force 
by the State Government which exercises authority over land 
under its jurisdiction, and has powers to give permission for 
development of such immovable property ;  
(a-2) “Entertainment” includes any e xhibition, performance, 
amusement, game, sport (including horse race), Direct-To-Home 
Broadcasting services, Cable Services, exhibition by means of 
cinematograph, Digital Projection System and Video, to which 
persons are admitted for payment and, in the ca se of exhibition 
by means of cinematograph and Digital Projection System 
includes exhibition news- reel, documentaries, cartoons, 
advertisements, shorts and slides, whether before or during the 
exhibition of a feature film or separately. It also includes any 
activity notified as entertainment by the State Government from 
time to time ; 
(a-3) “exhibition by means of video” means an exhibition to 
or in public on payment for admission of moving picture or 
series of pictures by playing or replaying a pre-recorded cassette 
or any other device, by whatever name called or by means of a 
video cassette player or any other apparatus, by whatever name 
called whether on the screen of a television set or video scope or 
otherwise ; 
(a-4) “Mini Cinema” means a single sc reen cinema licensed 
for cinematograph exhibition or exhibition through digital 
projection system in a permanent building with seating capacity 
not exceeding 125.  
(a-5) “Multiplex” means a group or conglomeration of two or 
more than two cinema halls wit hin the same premises with 
commercial, cultural and other entertainment related facilities 
;]1
(b) “occupier” includes a managing agent or other person 
authorized to represent the occupier or having charge, 
management or control of the place on his behalf ; 
(c) “owner” used with reference to any place includes any 
person receiving or entitled to receive the rent from the occupier ; 
(d) “place” includes a house, building, tent or other 
structure and any description of transport whatsoever ; 
(e) “prescribed” means prescribed by rules made under this 
Act ; and  
(f) “State Government” means the Government of Uttar 
Pradesh. 
[(f-1) [ x x x x]2
1. Subs. by sec. 2(a)  of  U. P. Act no. 7 of 2018. (Earlier Ins. and re-numbered by s. 2 of U.P. Act no. 27 of
2009, Act no. 8 of 2001).
2. Omitted by s. 2(b) of U.P. Act no. 7 of 2018.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
(f-2) [x x x x]1
2[(g) “video” means any system by whatever name called, of 
recording on, or reproducing from [video cassette or any other 
device by whatever name called] 3 or transmitting through any 
recording medium or directly the moving visual images with or 
without sound.] 
(h) “Video library” means a place by whatever name called, 
where the business of selling or letting on hire or distribution or 
exchange or picture into circulation in any manner whatsoever, 
of moving pictures or series of pictures recorded on a [video 
cassette or any other device by whatever name called] 3 is 
carried on. 
[(i) 
Words and expression not defined in this Act but defined 
in [x x x x] 4 the Cable Television Network (Regulation) Act, 1995 
shall  the Cable Television Network 5[(Regulation) Act, 1995 shall 
have the meaning assigned to them in the said Acts.] 
Cinematograph 
exhibitions to 
be licensed 
6[3. Save as otherwise provided in this Act, no person shall— 
[(a) give an exhibition by means of cinematograph or digital 
projection system, or;]7  
(b) give an exhibition by means of video, or  
(c) keep a video library.]
(d) [ x x x x]8
elsewhere than in a place licensed under this Act, or 
otherwise than in compliance with the conditions and 
restrictions imposed by such license]6. 
Licensing 
authority 
10[4. The authority having power to grant license under this Act 
(hereinafter referred to as the licensing authority) shall be the district 
magistrate ; 
10[Provided that the State Government may, by notification in the 
Gazette, confer upon the [an officer notified by the State Government for 
this purpose]9 for the whole or any part of the State, such of the powers 
of the licensing authori ty under this Act, as it may specify in the 
notification, either concurrently with or to the exclusion of the District 
Magistrate: 
Provided further that where any of such powers are exercisable 
concurrently by the District Magistrate and [an officer, notified by the 
State Government for this purpose] 9 each of them shall keep the other 
informed of all orders passed by him, and in case of difference of opinion 
between them on any matter a reference shall be made to the State 
Government whose decision shall be final.]10 
1. Omitted by s. 2(b) of U.P. Act no. 7 of 2018. ( Ins. by sec. 3(c) of U.P. Act no. 27 of 2000)
2. Renumbered and Ins. by sec. 2 (d) of U. P. Act no. 27 of 2009.
3. Subs. by sec. 2 (b) of U. P. Act no. 8 of  2001.
4. Omitted by s. 2(c) of U.P. Act no. 7 of 2018.
5  Ins. by sec. 2 (e) of U. P. Act no. 27 of 2009.
6. Subs.  by sec.  3 of U.P. Act no. 27 of 2009 (Ins. by sec.  5 of U.P. Act no. 21 of 1986)
7. Subs. by sec. 3(a) of U.P. Act no. 7 of 2018.
8. Omitted by s. 3(b) of U.P. Act no. 7 of 2018.
9. Subs. by sec. 4 of U.P. Act no. 7 of 2018.
10. Subs. by sec. 3(a)  of  U. P. Act no. VII of 1977.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
Permission for 
holding 
entertainment 
1[4-A. (1) No entertainment on which any tax is livable, whether 
exempted from the liability to pay tax or not, shall be held without 
obtaining prior permission of the District Magistrate.  
(2) The Distr ict Magistrate may permit any such entertainment 
after satisfying himself that proper precaution has been taken for 
electrical and fire safety, law and order, public order and safety, and 
extra safety measure have been taken for any arrangement of air cooling 
or air conditioning facility and any other electrical installations at the 
place where the entertainment is proposed to be held.  
(3) Notwithstanding anything to the contrary contained in any 
provision of this Act or any other law for the time being in force, the 
District Magistrate or any other officer authorized by the State 
Government in this behalf, may prohibit the holding of such 
entertainment, if he is satisfied that— 
(a) the proprietor has given any false information which is likely 
to result in the evasion of tax ; 
(b) the proprietor has committed or likely to commit a breach of 
any of the provisions of this Act or the rules made thereunder; or 
(c) the holding of the entertainment is prejudicial to publ ic 
safety, decency or morality : 
Provided that nothing in this section shall apply to Direct-To-
Home, cable services and all entertainments licensed under the 
provisions of this Act.  
Provisions 
related to the 
licensing and 
permission   
1[4-B. (1) A license required for the entertainments, a s provided 
in section 3 may be granted by the licensing authority for a period not 
exceeding five years.  
(2) A permission as provided in section 4- A may be granted by 
the District Magistrate for the required period as mentioned in an 
application not exceeding five years.  
(3) On submission of an application complete in all respect the 
licensing authority or the District Magistrate shall grant or refuse to 
grant license or permission within 30 days from the date of receipt of an 
application in such mann er as may be prescribed by the State 
Government. On expiry of the said period, the license or the permission 
shall be deemed to be granted.  
2 [“(4) The applicant shall submit his/her application on 
departmental web portal along with necessary documents and payment 
of fees (if any). If the application is complete in all respect and the 
applicant is eligible, the license or permission shall be granted through 
the web portal within thirty days and the same shall be sent through e-
mail to the applicant. The Applicant may also download the said license 
or permission from the departmental web portal:  
Provided if the license or permission is obtained by 
misrepresentation of facts or concealment of facts or on the basis of 
forged documents then such license or pe rmission shall be deemed null 
and void and may be cancelled by the licensing authority or District 
Magistrate and legal action shall be taken against applicant.”] 
1. Ins. by s. 5 of U.P. Act No. 7 of 2018.
2. Ins. by s. 2 of U.P. Act No. 2 of 2021.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
Restrictions 
on the 
powers of 
licensing 
authority 
5. (1) The licensing authority shall not grant a license under this
Act, unless it is satisfied that— 
(a) the rules made under this Act have been substantially 
complied with, and  
[(aa) the building or other place in which cinematograph 
exhibition proposed to be given— 
[(i) is situated at a distance of not less than 200 meters from the 
Raj Bhawan, the State Government Secretariat or the High Court ;]1
(ii) [ **** ]2 
(iii)  [ **** ]3
(b) adequate precautions have been taken in the place, in respect 
of which the license is to be given to provide for the safety of persons 
attending exhibitions therein,  
 (bb) [ **** ]4 
[(c) the grant of license is not otherwise contrary to the public 
interest.]5  
Explanation–(1) [ **** ]6
[(Explanation–(2) For purposes of clause (aa), the distance shall 
be measured from the outer boundary of the compound of the cinema 
building to the outer boundary of the compound, if any, of the other 
building mentioned in that clause.]7
[NOTE—The certificate of actual measurement in Metre-
Kilogram-Second (M. K. S.) system shall be provided by the Competent 
Authority or the person authorized by him.]8
(2) Subject to the foregoing provisions of this section and to the 
control of the State Government and the interests of the general public 
the licensing authority may grant licenses under this Act on such terms 
and conditions and subject to such restrictions as it may determine and 
on payment of such fees as may be prescribed. 
1. Subs. by sec. 6(a)(i) of  U. P. Act no. 7 of 2018.
2. Omit. by sec. 6(a)(ii)  ibid.
3. Omit. by sec. 6(a)(ii)  ibid.
4. Omit. by sec. 6 (b)  ibid.
5. Add. by sec. 6 (b) ibid.
6. Omit. by sec. 6(c) of U.P. Act no. 7 of 2018.
7. Added  by sec. 2 (iii) ibid.
8. Ins. by sec. 6 (c) of U. P. Act no. 7 of 2018.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
(3) Any person aggrieved by the decision of a licensing authority 
refusing to grant a license under this act may, within such time as may 
be prescribed, appeal to [ the appellate authority and the appellate 
authority]1 may make such order in the case as it thinks fit. 
(4) The State Government may, from time to time, issue 
directions to licenses 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 license has 
been granted. 
Power of the 
State 
Government 
or District 
Magistrate in 
suspend 
exhibition of 
films in 
certain cases 
Act XXXVII 
of 1952
6. (1) The State Government, in respect of the whole of the State
of Uttar Pradesh or any part thereof, and the District Magistrate in 
respect of the district within his jurisdiction, may, if it or, he, as the 
case  may be, is of opinion that any film which is being publicly 
exhibited, is likely to cause a breach of the peace by order, suspend the 
exhibition of the films and thereupon he films shall not during such 
suspension be exhibited in the State, part of the district concerned, 
notwithstanding the certificate granted under the Cinematograph Act, 1952. 
(2) Where an order under sub- section (1) has been made by a 
District Magistrate [****] 2 a copy thereof together with a statement of 
reasons thereof shall forthwith be forwarded by him to the State 
Government which may either confirm or discharge the order.  
(3) An order of suspension made under this section, shall 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, direct that the suspension shall be extended by such further 
period as it thinks fit.  
Inspection 3[6-A. (1) The Licensing authority or an y other officer authorized 
by Inspection him in this behalf may, with such assistance as may be 
necessary, enter, inspect and search at any reasonable time, any place 
ordinarily used or suspected to be used for exhibition by means of 
cinematograph or video or for keeping [video library] 4 with a view to 
securing compliance of the provisions of this Act or the rules made 
thereunder [and may seize such films and video cassettes as are found 
being exhibited or kept in contravention thereof.]5 
(2) Every officer, referred to in sub-section (1), shall be deemed to 
be a public servant within the meaning of section 21 of the Indian Penal 
Code.   
1. Ins. by sec. 3 of U. P. Act no. 32 of 1995.
2. Del. by sl. no. 9 of second Schedule to U. P. Act no. XLII of 1958.
3. Ins. by sec. 6 of U.P. Act no. 21 of 1986.
4. Subs. by sec. 7 (a) of  U. P. Act no. 7 of 2018. (for words video library or television signal receiver agency)
agency) 
5. Ins. by sec. 4 of the U.P. Act no. 32 of 1995.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
(3) Every officer, referred to in sub- section (1), may require a 
person who is suspected of contravening any of the provisions of this Act 
or rules made thereunder, to declare immediately his name and address, 
and if such person refuses or fails to give his name and address, or if 
the officer reasonably suspects him of giving a false name or address, 
the officer may arrest him and detain or get h im detained at the nearest 
police station and the provisions of section 42 of the code of Criminal 
Procedure, 1973 shall apply.]1 
[(4) Every officer referred to in sub- section (1) shall gave the 
power to prevent any exhibition by means of [cinematograph or digital 
projection system or video]2 being given in contravention of the provisions 
of section 3 and may, for that purpose, use such minimum force as he 
may consider necessary in the circumstances of the case.]3  
[(5) Every film or video cassette seized under sub- section (1) 
shall, as soon as may be, be produced before the court having 
jurisdiction which may make such order as it thinks fit for its proper 
custody.  
(6) Films and video cassettes seized under sub- section (1) shall 
be liable to confiscation by an order of the court having  jurisdiction ; 
Provided that no order of confiscation shall be made until the 
expiration of one month from the date of seizure and without hearing 
any person who may claim any right thereto and considering the 
evidence, if any, which he produces in respect of his claim.]4 
7. [(1) Notwithstanding anything contained in this act, where a
license has been granted under section 5, it may be cancelled or revoked 
in the public interest—  
(i) by the State Government, where the license was granted 
by the Government or by the licensing authority ; 
(ii) by the licensing authority, where the license was granted 
by such authority.  
(1-A) In particular and without prejudice to the generality of 
the power conferred by sub-section (1), a license my be cancelled 
or revoked under that sub- section on any of the following 
grounds, namely :— 
(a) that the license was obtained through fraud or mis-re-
presentation  ; or 
(b) that the licensing authority or the [appellate authority] 5
while considering the application or appeal, as the case may be, 
under section 5 was under a mistake as to a matter essential to 
the question of grant or refusal of license ; or 
1. Ins. by sec. 6 of U.P. Act No. 21 of 1986.
2. Subs. by sec. 7(b)  of  U. P. Act no. 7 of 2018 (for words Cinematograph or Video)
3. Ins. by sec. 3 of U. P. Act no. 12 of 1989.
4. Ins. by sec. 4 of U. P. Act no. 32 of 1995.
5. Subs. by sec. 5 of U. P. Act no. 32 of 1995 (for words State Government).
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
(c) that the licensee has been guilty of breach of the provisions of 
this Act or the rules ma de thereunder or of any conditions or 
restrictions contained in the license, or of any direction issued under 
sub-section (4) of section 5 ; or  
(d) that on account of any change occurring in the situation of 
the place licensed, the continuance of the li cense is considered 
prejudicial to decency or morality  ; or  
(e) that the licensee has been convicted of any offence under 
section 8 of the this Act or section 7 of Cinematograph Act, 1952.]1; 
(2) Where the State Government or the licensing authority is of 
the opinion that a license granted under section 5 should be [***] 2
cancelled or revoked, it shall, as soon as may be, communicate to the 
licensee the grounds on which the action is proposed to be taken and 
shall afford him a reasonable opportunity of making a representation 
against it ; 
[Provided that where the State Government or the licensing 
authority, as the case may be, is further of the opinion that the object of 
the action proposed to be taken would be defeated by delay, it may, 
while or after communicating to the licensee, as aforesaid, the grounds 
on which the action is proposed, pass an interim order suspending the 
license in the meantime.]3   
(3) If after considering the representation, the State Government 
or the licensing authority, a s the case may be, is satisfied that the 
license should by [****] 4 cancelled or revoked, it may make an order 
accordingly and shall communicate it to the licensee stating in writing 
the grounds therefor.  
(4) Where the order [suspending a license under t he proviso to 
sub-section (2) or cancelling or revoking it under sub-section (3)] 5 has 
been passed by a licensing authority, any person aggrieved by the order 
may, within thirty days of the communication of such order to him, 
appeal to the [appellate authority]6 which may pass such order as it may 
may think fit.   
(5) The order of the [appellate authority]7 shall be final. 
8[* * *] 
Compounding 
of offences 
[8-A. (1) Any offence punishable under this Act may, subject to 
any general or special order of the State Government in this behalf, be 
compounded by the Licensing Authority, either before or after the 
institution of the prosecution, on realization of such amount of 
composition fee as he thinks fit not exceeding the maximum amount of 
fine fixed for the offence. 
(2) Where the offence is so compounded,—
(a) before the institution of the prosecution, the offender 
shall not be liable to prosecution for such offence and shall, if in 
custody, be set at liberty ; 
1. Subs. by sec. 3 (i) of U. P. Act no. 27 of 1974.
2. Omit. by sec. 3 (ii)  (a) ibid.
3. Ins. by sec. 3 (ii)  (b) of U. P. Act no. 27 of 1974.
4. Omit. by sec. 2 (iii)  ibid.
5. Subs. by sec. 3 (iv)  ibid.
6. Subs. by sec. 5(b)  of U. P. Act no. 32 of 1995.
7. Subs. by sec. 5 (c) of U. P. Act no. 32 of 1995.
8. Section 8 Omitt. by THE SCHEDULE of U.P. Act No. 10 of 2026.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
 (b) after the institution of the prosecution the composition 
shall amount to acquittal of the offender.]1 
Offence by 
companies  9. (1) If the person committing any offence under this Act is a 
company, every person who at the time the offence was committed was 
in charge of, and was responsible to the company for the conduct of the 
business of the company, as well as the company shall be deemed to be 
guilty of the offence and shall be liable to be proceeded against and 
punished accordingly ;  
 Provided that nothing contained in this sub-section shall render 
any such person liable to any punishment if he proves that the offence 
was committed without his knowledge or that he exercised all due 
diligence to prevent the commission of such offence.  
 (2) Notwithstanding anything contained in sub-section (1) where 
an offence under this Act has been committed by a company and it is 
proved that the offence has been committed with the consent or 
connivance of, or is attributable to any neglect on the part of, any 
director or manager, secretary or other office of the company, such 
director, manager, secretary or other officer shall also be deemed to be 
guilty of that offence and shall be liable to be preceded against and 
punished accordingly.  
 Explanation—For the purposes of this section— 
(a) “company” means anybody corporate and includes a firm or 
other association of individuals ; and  
(b) “director” in relation to a firm means a partner in the firm.  
Power to 
exempt  10. The State Government may, in the interests of the general 
public or any section thereof, by order in writing and stating the reasons 
therefor, exempt, subject to such conditions and restrictions as it may 
impose, 2[any exhibition or class of exhibitions by means of cinematograph 
or video or any video librarary] from any of the provisions of this Act or any 
rules made thereunder. 
Protection of 
action taken 
under the 
Act 
11. (1) No suit, prosecution or other legal proceeding shall lie 
against any person for anything which is in good faith done or intended 
to be done in pursuance of any order made or deemed to be made under 
this Act or the rules made thereunder.  
 (2) No suit or legal proceeding shall lie against the State 
Government for any damage caused or likely to be caused by anything 
which is in good faith done or intended to be done in pursuance of any 
order made or deemed to be made under this Act or the rules made 
thereunder.  
Repeal Act II 
of 1918  12. (1) The Cinematograph Act, 1918 in so far as it relates to the 
matters other than the sanctioning of Cinematograph films for 
exhibition, is hereby repealed in the application to the State of Uttar 
Pradesh.  
1. Subs.  by sec. 7 of U. P. Act no. 21 of 1986. 
2. Subs.  by sec. 8 of U. P. Act no. 21 of 1986.
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[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
 
Act II of 1918 (2) Any [rule or order]1, made under the Cinematograph Act, 1918 
and in force immediately before the commencement of this Act shall 
continue in force and be deemed to be a [rule or order]1, made under this 
Act ; and all appointment made, licenses granted, conditions or 
restrictions imposed and directions issued under any such [rule or 
order]1 and in force immediately before such commencement, shall 
likewise continue in force  and be deemed to be made, granted, imposed 
or issued in pursuance of this Act. 
Power to 
make rules  13. (1) The State Government may, [****]2 make rules for the 
purposes of carrying the provisions of this Act into effect.  
(2) In particular and without prejudice to the generality of the 
foregoing power, rules made under this Act— 
 (a) for the situation and regulation of the places at which 
and the conditions subject to which 4[exhibition by means of 
cinematograph or video may be made or [video librarary]3 may be 
kept]4; 
 5[(aa) for the imposition charges not exceeding [two lakh 
rupees], on payment thereof exemption under section 10 may be 
granted from the provisions of the rules relating to the site or 
building to be used for exhibition by means of [cinematograph 
and video]6.]7
(b) for the fees to be levied for grant and renewal of [licenses 
under this Act]8 ;
 (c) for fees for inspection of places, electrical and other 
appliances and installations ; 
(d) for the terms, conditions and restrictions subject to 
which licenses may be granted ;
 (e) for inspection of electric appliance and other installations;
(f) for the period during which and the conditions subject to 
which an appeal under this Act may be preferred.  
 9[(3) All rules made under this Act shall, as soon as may be after 
they are made be laid before each House of the State Legislature while it 
is in session for a total period of thirty days extending in its one session 
or more than one successive sessions, and shall unless some later date 
is appointed, take effect from the date of their publication in the Gazette, 
subject to such modifications or annulments as the two Houses of the 
Legislature may during the said period agree to make, so however, that 
any such modification or annulment shall be without prejudice to the 
validity of anything previously done thereunder.]   
Validation 
and Savings 
10[13-A. The provisions of this Act as amended by the Uttar 
Pradesh Cinemas (Regulation) (Amendment) Act, 2017 shall also apply to 
the applications pending and approval given for construction of 
permanent building and license granted before the commencement of the 
said Act of 2017.] 
1. Subs. by sec. 4  of U. P. Act no. 27 of 1974.
2. Omit. by sec. 5  (a) ibid.
3. Subs. by sec. 9  of U. P. Act no. 7 of 2018. (for words video library or television signal receiver agency) 
4. Ins. by sec. 9(a) of U. P. Act no. 21 of 1986.
5. Subs. by sec. 9  of U. P. Act no. 7 of 2018. (for words fifty thousand)
6. Subs. by sec. 6  of U. P. Act no. 27 of 2009.
7. Ins. by sec. 5 of U. P. Act no. 12 of 1989. 
8. Ins. by sec. 9(b) of U. P. Act no. 21 of 1986.
9. Ins. by sec. 5 (b)  ibid.
10. Ins. by sec. 10  of U. P. Act no. 7 of 2018.
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