LexThe UTTAR PRADESH CINEMAS (REGULATION) ACT, 1955
Uttarakhand · state statute
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mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 19551
¿mÙkj izns”k vf/kfu;e la[;k 3] 1956À
THE UTTAR PRADESH CINEMAS (REGULATION) ACT, 19551
[U. P. ACT No. III OF 1956]
62
mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 19551
¿mÙkj izns”k vf/kfu;e la[;k 3] 1956À
m0iz0 vf/kfu;e] la[;k 42]1958
m0iz0 vf/kfu;e] la[;k 27]1974
}kjk la”kksf/kr
¿mÙkj izns”k fo/kku ifj’kn~ us fnukad 23 fnlEcj] 1954 bZ0 rFkk mÙkj izns”k fo/kku
lHkk us fnukad 12 fnlEcj] 1955 bZ0 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 10 tuojh]
1956 dks Lohd`fr iznku dh vkSj mÙkj izns”k ljdkjh vlk/kkj.k xtV esa fnukad 23 tuojh]
1956 bZ0 dh izdkf”kr gqvkAÀ
py&fp= ;a= ¿vkSj ohfM;ksÀ3 }kjk izn”kZu ds fofu;e dh O;oLFkk djus dh
vf/kfu;e
;g vko”;d g S fd mÙkj izns”k esa py&fp= ;a= ¿vkSj ohfM;ksÀ 3 }kjk izn”kZu ds
fofu;eu dh O;oLFkk dh tk; (
vr,o fuEufyf[kr vf/kfu;e cuk;k tkrk gS(
1&&¼1½ ;g vf/kfu;e mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955 dgyk;sxkA laf{kIr “kh’kZuke]
izlkj vkSj izkjEHk
¼2½ bldk izlkj leLr mÙkj izns”k esa gksxkA
¼3½ ;g ,sls fnukad ij izpfyr gksxk fd ftls jkT; ljdkj ] ljdkjh xtV esa
foKfIr2 izdkf”kr djds fuf”pr djsaA
2&& bl vf/kfu;e esa] fo’k; ;k izlax ds izfrdwy dksbZ ckr u gksus ij & ifjHkk’kk,a
¿¼d½ ^^vihy izkf/kdkjh** dk rkRi;Z tc vihy 7¿vk;qDr jkT; djÀ] mÙkj
izns”k ds vkns”k ds fo:) dh tk; rks jkT; ljdkj ls vkSj tc vihy ftyk
eftLVªsV ds vkns”k ds fo:) dh tk; rks izHkkxh; vk;qDr ls] gS(À5
¿¼dd½ ^^ohfM;ks }kjk izn”kZu** dk rkRi;Z pyus okys fp=ksa vFkok
fp=kofy;kas ds iwoZ eas fjdk MZ fd, x, dSlsV dks] pkgs Vsyhfotu lsV ;k ohfM;ks
Ldksi ds Ldzhu ij ;k vU;Fkk ohfM;ks dSlsV Iys;j }kjk pykdj ;k iqu% pykdj
izos”k ds fy, Hkqxrku ysdj lkoZtfud izn”kZu ls gS(
Li’Vhdj.k&& bl [k.M ds iz;kstukFkZ] fdlh tyiku x`g ;k gksVy ;k
lkoZtfud ifjogu xkM +h eas ohfM;ks }kjk izn”kZu dks izos”k ds fy, Hkqxrku ysdj
fd;k x;k izn”kZu le>k tk;sxk pkgs ,sls izn”kZu eas izos”k ds fy, Hkqxrku]
;FkkfLFkfr] tyiku ;k Hkkstu ;k dejs dk fdjk;k ;k ;k=h HkkM+k ;k vU; fdlh
izHkkj ds fy, Hkqxrku ls lqfHkUu :Ik eas fy;k x;k gks ;k ugha(À4
¿¼d&2½ eYVhIySDl ls okf.kfT;d] lakLd`frd vkSj vU; euksjatu lEca/kh
lqfo/kkvksa ls ;qDr ,d gh ifjlj ds Hkhrj nks ;k nks ls vf/kd flusekgkWyksa ds lewg
;k leqPp; vfHkizsr gS(À6
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, f nukad 5 fnlEcj] 1954 bZ0 dk ljdkjh vlk/kkj.k xtV
nsf[k;sA
2- ;g foKfIr la0 1633&,@3&7¼47½&&52 fnukad 23 twu] 1956 }kjk fnukad 25 twu] 1956 dks lEiw.kZ
mŸkj izns”k eas izpfyr gqvkA
3- m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 3 }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 ¼[k½ }kjk c<+k;k x;kA
5- m0iz0 vf/kfu;e la0 32 o’kZ 1995 dh /kkjk 2 }kjk vUr%LFkkfirA
6- mRrjk[k.M vf/kfu;e la[;k 24 o’kZ 2016 dh /kkjk 2 }kjk var%LFkkfirA
7- mRrjk[k.M vf/kfu;e la[;k 5 o’kZ 2018 dh /kkjk 2 }kjk izfrLFkkfirA
63
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 3&5À
¼[k½ ^^v/;klh** (occupier) ds vUrxZr izca/kd vf/kdrkZ (managing
agent) vFkok v/;klh ds izfrfuf/kRo ds fy;s vf/kd`r vFkok mldh vksj ls LFkku
dk vo/kku(charge)] izca/k vFkok fu;a=.k j[kus okyk vU; O;fDr gS (
¼x½ ^^Lokeh** ds vUrxZr] tc ;g fdlh L Fkku ds vfHkns”k esa gks] dksbZ Hkh
,slk O;fDr gS tks v/;klh ls fdjk;k ikrk gks vFkok mlds ikus dk vf/kdkj j[krk
gksA
¼?k½ ^^LFkku** ds vUrxZr x`g] bekjr] [ksek vFkok vU; dksbZ <kapk rFkk
fdlh Hkh izdkj dk ifjogu(Transport) pkgs dqN Hkh u gks] gS(
¼M½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls
gS( rFkk
¼p½ ^^jkT; ljdkj** dk rkRi;Z mÙkj izns”k dh ljdkj ls gS(
¿¼N½ ^^ohfM;ks iqLrdky;** dk rkRi;Z fdlh ,sls laLFkku ls gS] pkgs og
fdlh Hkh uke ls iqdkjk tk;] tgka ohfM;ks dSlsV eas fjdkMZ dh xb Z pyus okys
fp=ksa vFkok fp=kofy;ksa dks cspus ;k fdjk;s ij nsus ;k forj.k ;k fofu;e djus ;k
pkgs fdlh Hkh izdkj ls ifjpyu eas ykus dk dkjksckj fd;k tkrk gksAÀ2
¿3&& ml fLFkfr dks NksM+dj] ftldh O;oLFkk bl vf/kfu;e eas vU;Fkk dh xbZ gS]
dksbZ Hkh O;fDr bl vf/kfu;e ds v/khu ykblsal izkIr LF kku ls fHkUu fdlh LFkku ij ;k
,sls ykblasl }kjk vkjksfir “krkZsa vkSj fucZU/kuksa dk vuqikyu fd;s fcuk&&
ykblsal
¼d½ py&fp= ;a= }kjk dksbZ izn”kZu ugha djsxk( ;k
¼[k½ ohfM;ks }kjk dksbZ izn”kZu ugha djsxk( ;k
¼x½ dksbZ ohfM;ks iqLrdky; ugha j[ksxkAÀ3
4&& bl vf/kfu;e ds v/khu ykblsal nsus dk vf/kdkj j[kus okyk izkf/kdkjh ¼ftls
;gka ij vkxs py dj ykblsal izkf/kdkjh (licensing authority) dgk x;k gS½] fMfLVªDV
eftLVªsV gksxk %
¿fdUrq izfrcU/k ;g gS fd jkT; ljdkj ] xtV esa fo KfIr }kjk lEiw.kZ jkT; ;k
mlds fdlh Hkkx ds fy;s bl vf/kfu;e ds v/ khu ykblsal izkf/kdkjh dh ,slh “ kfDr;kaa]
ftls og foKfIr esa fufnZ’V djs] vkeksn&dj vk;qDr] mÙkj izns”k dks ;k rks fMdfLVªd
eftLVªsV ds lkFk&lkFk vFkok mls vioftZr djds iznÙk dj ldrh gS %
vxzrsj izfrcU/k ;g gS fd tgka ,slh dksbZ “kfDr fMdfLVªd eftLV ªsV vkSj
vkeksn&dj vk;qDr nksukas }kjk iz;kstu gks rks muesa ls izR;sd ,d nwljs dks vius }kjk fn;s
x;s leLr vkns”kksa ls lwfpr djsxk] vkSj mues a vkil esa fdlh fo’k; ij erHksn gksus dh
n”kk esa og f o’k; jkT; ljdkj dks vfHkfn’V fd;k tk;xk] ftldk fofu” p; v fUre
gksxkAÀ1
ykbllsa nsus okyk izkf/kdkjh
5&& ¼1½ ykblsal izkf/kdkjh bl vf/kfu;e ds v/khu rc rd ykblsal ugha nsxk tc
rd fd og fuEukafdr ds fo’k; esa larq’V u gks fd &&
ykblsal nsus okys
izkf/kdkjh ds vf/kdkjksa ij
fujks/k
¼d½ bl vf/kfu;e ds v/khu cus fu;e rRor% (substantially) vuqikyu
fd;s x;s gS] rFkk
1- m0 iz0 vf/kfu;e la0 7 o’kZ 1977 dh /kkjk 2 }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 4 ¼x½ }kjk c<+k;k x;kA
3- mi;qZDr dh /kkjk 5 }kjk izfrLFkkfirA
64
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 5À
¿¼dd½ Hkou ;k og vU; LFkku tgka py&fp= ;aU= }kjk izn” kZu fd;k
tkuk izLrkfor gks &
¼1½ jktHkou] jkT; ljdkj ds lfpoky;] mPp U;k;ky;] jkT;
yksd lsok vk;ksx ;k jktLo ifj’kn~ ls de ls de 200 ehVj dh nwjh ij
fLFkfr gS (
¼2½ vU; lkoZtfud Hkouksa vkSj ekU;rk izkIr “ kSf{kd rFkk vU;
lkoZtfud laLFkkvksa vkSj lkoZ tfud vLirkyksa ls ,slk U;wu re nwjh ij
fLFkr gS] tks fu;r dh tk; (
¼3½ ,sls {ks= esa fLFkfr ugha gS ] tks vuU;r% vkokfld izd kj dk
gks vFkok vuU;r% vkokfld iz;kstuksa ds fy, vkjfj{kr gksa(À1 vkSj
¼[k½ ml LFkku easa] ft lds fufeÙk ykblsal nsuk gS] izn” kZu ns[kus okys
O;fDr;ksa dh lqj{kk ds fy, mi;qDr iwokZo/kku(Precautions) j[ks x;s gS(
¿¼[k[k½ dksbZ tyiku x`g ml LFkku eas ugha pyk;k tkrk gS] tgka ohfM;ks
}kjk dksbZ izn”kZu fd;k tkuk izLrkfor gks(
Li’Vhdj.k& bl [k.M dh fdlh ckr dk ;g vFkZ ugha yxk;k
tk;xk fd og Bgjus okyksa }kjk v/;kflr fd;s tkus okys dejksa eas
ohfM;ks }kjk izn”kZu ds fy, fdlh gksVy dks ykblsUl fn;s tkus ls jksdrk
gSAÀ4
¿¼x½ ykblsal dk fn;k tkuk vFkok yksdfgr ds izfrdwy ugh gSAÀ2
¿Li’Vhdj.k& ¼1½ fofHkUu oxZ ds lkoZtfud Hkouksa] laLFkkvksa] rFkk
vLirkyksa ds lEcU/k esa [k.M ¼dd½ ds mi[k.M ¼2½ ds v/khu fu fHkUu
U;wure nwfj;ksa fu;r dh tk ldrh gSA
¼2½ [k.M ¼dd½ ds iz ;kstuksa ds fy, nwjh] pyfp= ds Hkou ds
gkrs dh ckgjh lhek ls] mDr [k.M eas mfYyf[kr vU; Hkou ds gkrs dh]
;fn dksbZ gks] ckgjh lhek rd ukih tk;sxhAÀ3
¼2½ bl /kkjk ds iwoZorhZ micU/kksa ds v/khu rFkk jkT; ljdkj fu;a=.k ,oa lkekU;
turk ds fgr dk ikyu djrs gq, ykblsal izkf/kdkjh bl vf/kfu;e ds v/khu ,sls izfrcU/kksa
vkSj ,slh “krkZsa ij vkSj ,sls fujks/kksa ds v/khu ] ftUgsa og vo/kkfjr djs rFkk ,slk “kqYd nsus
ij] tks fu;r fd;k tk;] ykblsal ns ldrk gSA
¼3½ ykblsal izkf/kdkjh ds bl vf/ kfu;e ds v/khu ykblsal u ns us ds fu.k Z; ls
{kqC/k(aggrieved) dksbZ Hkh O;fDr] ml vof/k ds Hkhrj] tks fu;r dh tk;] ¿vihy izkf/kdkjh
ds ikl vihy dj ldrk gS] vkSj vihy izkf/kdkjhÀ5 bl ekeys esa ,slk vkKk ns ldrh gS
ftls og mfpr le>sa]
1- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 2¼1½ }kjk c<+k;k x;kA
2- mijksDr dh /kkjk 2 }kjk ¼2½ c<+k;k x;kA
3- mijksDr dh /kkjk 2 }kjk ¼3½ c<+k;k x;kA
4- m0iz0 vf/kfu;e la0 12 o’kZ 1989 ds v/;k;&nks dh /kkjk 2 }kjk c<+k;k x;kA
5- m0iz0 vf/kfu;e la0 32 o’kZ 1995 dh /kkjk 3 }kjk izfrLFkkfirA
65
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 6&6dÀ
¼4½ fdlh fQYe vFkok fQYe oxZ ds izn” kZu ds fofu;eu ds iz;kstu ls jkT;
ljdkj le;≤ ij lkekU;r;k ykblsal x`ghrkvksa dh vFkok fdlh fo”ks’k ykblsal x`ghrk
dks ,sls ns ldrh gS] ftlls oSKkfud fQYeksa] f”k{kkFkZ fQYeksa(films intended for
educational purposes) rFkk lekpkj ksa ,oa orZeku ?kVukvksa ls lac) fQYeksa]
o.kZukRed(documentary films fQYeksa ,oa Lons”k esa fufeZÙk fQYeksa ds izn”kZu dks mi;qDr
volj izkIr gks rFkk tc Hkh dksbZ vkns”k tkjh fd;s tk;] rks muds fo’k; es a le>k tk;xk
fd os mu “krkZsa vkSj fujks/kksa(conditions and restrictions) ds vfrfjDr(additional) gS]
ftuds v/khu ykblsal fn;k x;k FkkA
6&&¼1½ ;fn jkT; ljdkj vFkok fMfLVªDV eftLVªsV dh] tSlh Hkh n”kk gks] jk; gks
fd fdlh fQYe ls] ftldk lkoZtfud izn”kZu gk s jgk gS] “kkafr Hkax gksus dh laHkkouk gS
jkT; ljdkj] leLr mÙkj izns”k vFkok mlds fdlh Hkkx ds lEcU/k esa] rFkk fMfLVªDV esa
eftLVªsV vius {ks=kf/kdkj ds v/khu ftys ds lEcU/k esa] vkKk nsdj fQYe ds izn”kZu dks
LFkkfxr dj ldrs gSA rRi”pkr~~ ,sls LFkfxr dky esa jkT;] mlds Hkkx vFkok lac) ftys
ds Hkhrj] fluseSVksxzkQ ,sDV] 1952 ds v/khu fn;s x;s lVhZfQdsV ds gksrs gq, Hkh] fQYe
iznf”kZr ugh dh tk;xhA
jkT; ljdkj vFkok
fMfLVªDV eftLVªsV dk
dqN ekeyksa esa fQYe dk
izn”kZu LFkfxr djus dk
vf/kdkj
1952 dk vf/kfu;e la[;k
37 djus dk@
¼2½ ;fn mi/kkjk ¼1½ ds v/khu dksbZ vkKk fMfLVªDV esftLVªsV ¿* * *À1 }kjk nh tk;
rks mldks ,d izfr rRlEcU/kh dkj.kksa ds fooj.k lfgr mlds }kjk jkT; ljdkj dks rqjUr
Hksth tk;sxh] tks ml vkKk dks iq’V vFkok mRlftZr(confirm or discharge) dj ldrh
gSA
¼3½ bl /kkjk ds v/khu nh x;h LFkxr dh vkKk] mlds fnukad ls nks ekl rd
izpfyr jgsxh] fdUrq ;fn jkT; ljdkj dh jk; esa mldk tkjh jguk vko”;d gks rks jkT;
ljdkj vkns”k ns ldrh gS fd LFkxu vkxs ,slh vof/k rd] ftls og mfpr le>sa] c<+k fn;k
tk;xkA
¿6&d&& ¿¼1½ ykblsal izkf/kdkjh ;k mlds }kjk bl fufeÙk izkf/kd`r dksbZ vU;
vf/kdkjh ,slh lgk;rk ls] tks vko”;d gks] fdlh ,sls LFkku eas] ftldk iz;ksx lkekU;r;k
py&fpy ;a= ;k ohfM;ks }kjk izn”kZu ds fy, ;k ohfM;ks iqLrdky; j[kus ds fy, fd;k
tkrk gks ;k ftldk bl izdkj iz;ksx fd;s tkus dk lan sg gks] bl vf/kfu;e ;k blds
v/khu cuk;s x;s fu;eksa ds micU/kksa dk vuqikyu lqfuf”pr djus dh n`f’V ls] fdlh Hkh
;qfDr;qDr le; ij izos”k dj ldrk gS] mldk fujh{k.k dj ldrk gS vkSj mldh ryk”kh
ys ldrk gS ¿vkSj ,slh fQYeksa vkSj oh fM;ks ds lsVksa dks] tks mudk mYYka?ku djds iznf”kZr
djrs gq, ;k j[ks x, ik, tk,a] vfHkx`ghr dj ldrk gSAÀ3
fujh{k.k
¼2½ mi/kkjk ¼1½ eas fufnZ’V izR;sd vf/kdkjh Hkkjrh; n.M lafgrk dh /kkjk 21 ds
vFkkZUrxZr yksd lsod le>k tk;xkA
¼3½ mi/kkjk ¼1½ eas fufnZ’ V izR;sd vf/kdkjh ,sls O;fDr ls] ftl ij bl vf/kfu;e
;k blds v/khu cuk, x, fu;eksa ds fdlh micU/k dk mYya?ku djus dk lansg gks] viuk
uke vkSj irk rqjUr crkus dh vis{kk dj ldrk gS vkSj ;fn ,slk O;fDr viuk uke vkSj irk
crkus ls badkj djs ;k crkus eas foQy jgs ;k ;fn vf/kdkjh dks ml ij feF;k uke vkSj irk
crkus dk leqfpr lUnsg gks rks og mls fxj¶rkj dj ldrk gS vkSj fudVre iqfyl Fkkus eas
fu:) dj ldrk gS ;k djk ldrk gS vkSj n.M izfdz;k lafgrk] 1973 dh /kkjk 42 ds
micU/k ykxw gksaxsAÀ2
1] m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 6 }kjk izfrLFkkfirA
2]m0iz0 vf/kfu;e la0 32 o’kZ 1995 dh /kkjk 4 ¼d½ }kjk vUr%LFkkfirA
66
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 7À
¿¼4½ mi/kkjk ¼1½ eas fufnZ’V izR;sd vf/kdkjh dks pyfp= ;a= ;k ohfM;ks }k jk fdlh
,sls izn”kZu dks] tks /kkjk 3 ds micU/kksa dk mYYka?ku djds fd;k tk jgk gks] jksdus dh “kfDr
gksxh vkSj og bl iz;kstu ds fy;s mrus U;wure cy dk iz;ksx dj ldrk gS] ftruk og
ekeys dh ifjfLFkfr;ksa eas vko”;d le>sAÀ2
¿¼5½ mi/kkjk ¼1½ ds v/khu vfHkx`ghr izR;sd fQYe ;k ohfM;ks dSlsV ;Fkk”kD; “kh?kz]
vf/kdkfjrk;qDr U;k;ky; ds lEeq[k izLrqr fd;k tk;sxk] tks mldh leqfpr vfHkj{kk ds fy,
,slk vkns”k ns ldrk gS] tSlk og mfpr le>sA
¼6½ mi/kkjk ¼1½ ds v/khu vfHkx`ghr fQYesa vkSj ohfM;ks dSlsV vf/kdkfjrk;qDr
U;k;ky; ds fdlh vkns”k }kjk tCr dh tk ldsxh %
fdUrq izfrcU/k ;g gS fd tc rd vfHkxzg.k ds fnukad ls ,d ekl dk le; O;rhr
u gks tk, vkSj ,sls fdlh O;fDr dks] tks ml ij fdlh vf/kdkj dk nkok djs] lqu u fy;k
tk; vkSj lk{; ij] ;fn dksbZ gks] ftls og vius nkos ds lEcU/k eas izLrqr djs] fopkj u dj
fy;k tk;] tc rd tCrh dk dksbZ vkns”k ugha fd;k tk;sxkAÀ3
7&& ¿¼1½ bl vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh] ;fn /kkjk 5 ds v/khu dksbZ
ykblsal fn;k x;k gks] rks mls &
¼1½ jkT; ljdkj }kjk] tgka ykblsal ljdkj us ;k ykblsal i zkf/kdkjh us
fn;k gks (
¼2½ ykblsal izkf/kdkjh }kjk] tgka ykblsal ,sls izkf/kdkjh us fn;k gkss]
yksdfgr esa fujLr fd;k tk ldrk gS ;k okil fy;k tk ldrk gSA
¼1&d½ fof”kf’Vr% vkSj mi/kkjk ¼1½ }kjk iznÙk “kfDr dh O;kidrk ij izfrdwy izHkko
Mkys fcuk] dksbZ ykblsal ml mi/kkjk v/khu fuEufyf[kr esa ls fdlh vk/kkj ij fujLr fd;k
tk ldrkk gS ;k okil fy;k tk ldrk gS] vFkkZr~ % &
¼d½ ykblsal Ny ls vFkok nqO;Zins”ku ls izkIr fd;k x;k Fkk( ;k
¼[k½ /kkjk 5 ds v/khu] ;FkkfLFkfr] vkosnu&i= ;k vihy ij vihy ij
fopkj djrs le;] ykblsal izkf/kdkjh ;k ¿vihy izkf/kdkjhÀ4 us fdlh ,slss fo’k; ds
lEcU/k esa Hkwy dh gks ykblsal nsus ;k u nsus ds lEcU/k esa vR;ko”;d gks ( ;k
¼x½ ykblsal xqghrk bl vf/kfu;e vFkok rn~/khu cuk;s x;s fu;eksa ds
mica/kksa ds vFkok ykblsal esa vUrfo Z’V fdUgh “krksZa vFkok fujks/kksa ds] vFkok /kkjk 5
dh mi/kkjk ¼4½ ds v/khu tkjh fd;s x;s fdlh vkns”k ds mYya?ku dk nks’kh gksa (;k
¼?k½ Ykkblsal izkIr LFkku dh fLFkfr esa fdlh ifjorZu ds gks tkus ds
dkj.k ykblsal dk tkjh jguk “ kksHkuh;rk vFkok uSfrdrk ds fy, vfgr dj le>k
tkrk gS( ;k
¼³½ ykblsal x`ghrk bl vf/kfu;e dh /kkjk 8 ds v/khu vFkok
fluseSVhxzkQ ,sDV] 1952 dh /kkjk 7 ds v/khu fd lh vijk/k ds fy, fl) nks’k
Bgjk;k x;k gksAÀ1
1- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 3 ¼1½ }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la0 12 o’kZ 1989 ds v/;k;&nks dh /kkjk 3 }kjk c<+k;k x;kA
3- m0iz0 vf/kfu;e la0 32 o’kZ 1995 dh /kkjk 4 ¼[k½ }kjk c<+k, x,A
4- mi;qZDr dh /kkjk 5 ¼d½ }kjk izfrLFkkfirA
67
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 8À
¼2½ tc jkT; ljdkj vFkok ykblsal izkf/kdkjh dh jk; gks fd /kkjk 5 ds
v/khu fn;k gqvk ykblsal ¿***À1 fujLr dj nsuk pkfg;s vFkok okil ys ysuk pkfg, rks og
;Fkk”kh?kz ykblsal x`ghrk dks og vk/kkj cryk;saxs] ftuds v/khu dk;Zokgh djus dk izLrko gS
rFkk mls mlds fo:} fuosn u&i=(representation) izLrqr djus dk mfpr volj iznku
djsaxs %
¿izfrcU/k ;g gS fd ;fn] ;FkkfLFkfr] jkT; ljdkj vFkok ykblsal izkf/kdkjh dh
vxzsrj jk; gks fd fd;s tkus ds fy;s izLokfor dk;Zokgh dk mís”; foyEc ds dkj.k iwjk ugh
gks ldsxk rks og izLrkfor dk;Zokg h djus ds vk/kkj dks ykblsal x`ghrk dks mi;qZDr izdkj
ls crykrs le; mlds vFkok mlds mijkUr ykblsal LFkkfxr djus dk vUrfje vkns”k
vH;Urj dky esa ns ldrk gSAÀ2
¼3½ ;fn fuosnu &i= ij fopkj djus ds Ik”pkr~ jkT; ljdkj vFkok ykblsal
izkf/kdkjh] tSlh Hkh n”kk gks] larq’V gks fd ykblsal ¿xxxÀ3 fujLr vFkok okil gksuk pkfg,
rks og rnuqlkj vkKk nsxh vkSj mls rRlEcU/kh fyf[kr vk/kkjksa ds lkFk ykblsal x`ghrk dks
cryk;sxhA
¼4½ ;fn ¿mi/kkjk ¼2½ ds izfrcU/kkRed [k.M ds v/khu ykblsal LFkf xr djus ;k
mi/kkjk ¼3½ ds v/khu mls fujLr djus vFkok okil ysusÀ4 dh vkKk ykblsal izkf/kdkjh }kjk
nh xbZ gks] rks mDr vkKk }kjk {kqC/k dksbZ Hkh O;fDr vkKk izkIr gksus ls rhu fnu ds Hkhrj
¿vihy izkf/kdkjhÀ7 ds ikl vihy dj ldrk gS] tks ,slh vkKk ns ldrh gS] ftls og mfpr
le>sa A
¼5½ ¿vihy izkf/kdkjhÀ8 dh vkKk vfUre (final) gksxhA
¿8&& ;fn fdlh pyfp= ;a= dk Lokeh ;k izHkkjh O;fDr mldk iz;ksx djrk gS ;k iz;ksx
djus nsrk gS] ;k ;fn fdlh LFkku dk Lokeh ;k v/;k;h py&fp= ;a= }kjk izn”kZu ds fy,
ml LFkku dk iz;ksx djus dh vuqKk nsrk gS ;k ;fn dksbZ O;fDr ohfM;ks }kjk izn”kZu djrk
gS ;k ohfM;ks iqLrdky; j[krk gS] ftlls bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa
ds micU/kksa dk ;k mu “krkZsa vkSj fucZU/kuksa dk ftu ij ;k ftuds v/khu bl vf/kfu;e ds
v/khu ykblsal fn;k x;k gks] mYy?kau gksrk gS rks og ¿,slh vof/k ds fy,] tks N% ekl rd
gks ldrh gS] lk/kkj.k dkjkokl ls ;k tqekZus ls] ikap gtkj :Ik;s rd gks ldrk gS ;k nksuksa
lsÀ6 vkSj vijk/k tkjh jgus dh fLFkfr eas vfrfjDr tqekZus ls tks ,sls izR;sd fnu ds fy, ]
ftlds nkSjku vijk/k tkjh jgs] ikap lkS :Ik;s rd gks ldrk gS] n.Muh; gksxkA
“kkfLr
¼2½ ;fn dksbZ O;fDRk bl fufeÙk lE;d :Ik ls izkf/kd`r fdlh vf/kdkjh dks izos”k
djus ls jksdrk gS ;k bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds v/khu ;k }kjk
vkjksfir vius drZO;ksa dk vuqikyu djus eas ,sls vf/kdkjh dks vU;Fkk ck/kk Mkyrk gS rks og
tqekZus ls] tks nks gtkj :Ik;s rd gks ldrk gS] n.Muh; gksxkAÀ5
1- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 3 ¼2½ ¼d½ }kjk fudkys x;sA
2- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 3 ¼2½ ¼[k½ }kjk c<+k;k x;kA
3- mi;qZDr dh /kkjk 3 ¼3½ }kjk fudkyk x;kA
4- mi;qZDr dh /kkjk 3 ¼4½ }kjk izfrLFkkfirA
5- m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 7 }kjk izfrLFkkfirA
6- m0iz0 vf/kfu;e la0 12 o’kZ 1989 ds v/;k;&nks dh /kkjk 4 }kjk izfrLFkkfirA
7- m0iz0 vf/kfu;e la0 32 o’kZ 1995 dh /kkjk 5 ¼[k½ }kjk izfrLFkkfirA
8- mi;qZDr dh /kkjk 5 ¼x½ }kjk izfrLFkkfirA
68
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 8d&10À
¿8&d&&¼1½ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk “keu] vfHk;kstu
lafLFkr fd;s tkus ds iwoZ ;k Ik”Pkkr~] jkT; ljdkj ds bl fu feÙk fdlh lkekU; ;k fo”ks’k
vkns”k ds v/khu jgrs gq, ykblsal izkf/kdkjh }kjk] vijk/k ds fy;s fu;r tqekZus dh vf/kdre
/kujkf”k ls vuf/kd “keu Qhl dh ,slh /kujkf”k] ftls og mfpr le>s] olwy djus ij fd;k
tk ldsxkA
vijk/kksa dk “keu
¼2½ tgka vijk/k dk bl izdkj “keu&&
¼d½ vfHk;kstu lafLFkr fd;s tkus ds iwoZ fd;k tk;] ogka vijk/kh ,sls
vijk/k ds fy;s vfHk;ksftr ugha fd;k tk;xk vkSj ;fn vfHkj{kk eas gks rks fueZqDr
dj fn;k tk;xk(
¼[k½ vfHk;kstu lafLFkr fd;s tkus ds Ik”pkr~ fd;k tk;] ogka “keu dk
izHkko vijk/kh dh nks’keqfDr gksxkAÀ1
9&& ¼1½ ;fn vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dEiuh gks] rks izR;sd
og O;fDr tks vijk/k gksus ds le; dEiuh dk vo/kk;d (incharge) rFkk dEiuh ds dk;Z
ds lapkyukFkZ dEiuh ds izfr mÙkjnk;h jgk gks rFkk dEiuh Hkh vijk/k ds nks’kh le >sa
tk;saxs vkSj muds fo:} dk;Zokgh dh tk ldsxh vkSj og rn~uqlkj naMuh; gksaxs %
dEifu;ksa }kjk vijk/k
fdUrq izfrcU/k ;g gS fd bl mi/kkjk dh fdlh ckr ls dksbZ Hkh ,slk O;fDr] tks ;g izekf.kr
dj ns fd vijk/k mldh tkudkjh esa ugh gqvk vFkok mlus ,sls vijk/k ds izfrjks/k ds fy,
i;kZIr Je fd;k gS (exercised all due dillgence) n.Muh; u gksxkA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] ;fn dksbZ dEiuh bl vf/kfu;e ds
v/khu vijk/k djs vk Sj ;g fl) gks tk; fd vijk/k dEiuh ds fdlh MkbjsDVj] eSustj]
lsØsVjh ;k vU; vf/kdkjh dh lgefr vFkok mis{kk consent ls vFkok fdlh ,sls
vuo/kkuo”k(neglect) gqvk gS tks ml ij vkjksi gks] rks mDr MkbjsDVj] eSustj] lsØsVjh ;k
vU; vf/kdkjh ml vijk/k dk nks’kh le>k tk,xk vkSj mlds fo:) dk;Zokgh dh tk ldsxh
rFkk og rn~uqlkj n.Muh; gksxkA
Li’Vhdj.k& bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^dEiuh* dk rkRi;Z fdlh fuxe fudk; (body corporate) ls gS
rFkk mlds vUrxZr O;olkl la?k (firm) vFkok O;fDr;ksa dh vU; laLFkk
gS((association) rFkk
¼[k½ O;olk; la?k ds lEcU/k esa ^MkbjsDVj* dk rkRi;Z O;olk; la?k d s
Hkkxhnkj(partner) ls gSA
10&& jkT; ljdkj] lkekU; turk vFkok mlds fdlh oxZ ds fgr esa] mu “krkZsa
vkSj fujks/kksa ds v/khu ftUgsa og vkjksfir djs] ¿fdlh py&fp= ;a= ;k ohfM;ks }kjk fdlh
izn”kZu ;k izn”kZu ds oxZ ;k fdlh ohfM;ks iqLrdky;À2 dks bl vf/kfu;e ds vFkok blds
v/khu cus fu;eksa ds fdlh micU/k ls fyf[kr vkKk }kjk rFkk mlds fy, dkj.k cryk;s
gq, foeqDr(exempt) dj ldrh gSA
foekspu dk vf/kdkj
1- m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 7 }kjk c<+k;k x;kA
2- mi;qZDr dh /kkjk 8 }kjk izfrLFkkfirA
69
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 11&13À
11&& ¼1½ fdlh Hkh O;fDr ds fo:} bl vf/kfu;e vFkok blds v/khu cus x;s
fu;eksa ds v/khu nh xbZ le>h xbZ vkKk ds vuqlkj ln~Hkkouk ls fd;s x;s vFkok fd;s
tkus okys fdlh Hkh dk;Z ds fo’k; esa dksbZ Hkh ckj] vfHk;kstu vFkok vU; fof/kd dk;Zokgh
(suit, prosecution or legal proceeding) ugha gks ldsxhA
bl vf/kfu;e ds v/khu
fd;s x;s dk;ksZ dk laj{k.k
¼2½ jkT; ljdkj ds fo:}] bl vf/kfu;e vFkok blds v/khu cus fu;eksa ds
v/khu nh xbZ vFkok nh xbZ le>h xbZ fdlh vkKk ds vuqlkj ln~Hkkouk ls fd;s x;s vFkok
fd;s tkus okys fdlh dk;Z ds dkj.k mRiUu {kfr(damage) vFkok lEHkkO; {kfr ds lEcU/k
esa dksbZ okn vFkok fof/kd dk;Zokgh u gks ldsxh A
12&& ¼1½ flusekVksxzkQ ,sDV] 1918 tgka rd bldk lEcU/k py&fp= ;a= dh
fQYeksa ds izn”kZu dh Lohd`fr ls fHkUu fo’k;ksa ls gS] ,rn~}kjk mÙkj izns”k esa tgka rd bldh
izo`fÙk dk lEcU/k gS] fujLr (repeal)fd;k tkrk gSA
fujlu
vf/kfu;e laa0 2 o’kZ 1918
¼2½ flusekVksxzkQ ,sDV] 1918 ds v/khu ¿cuk;s x;s fu; e ;k nh xbZ dksbZ vkKkÀ 1]
tks bl vf/kfu;e ds izkjEHk ls rRdky iwoZ izpfyr gksa] izpfyr jgssxh vkSj mls bl
vf/kfu;e ds v/khu cuk;k x;k fu;e ;k nh xbZ vkKk le>k tk;xk vkSj ,sls ¼fdlh
fdlh fu;e vkKk½ ds v/khu dh xbZ lHkh fu;qfDr;ka] fn;s x;s ykblsUl] vkjksfir “krZZ ;k
fujks/k(condition or restrictions) rFkk izpkfjr vkns”k] tks mDr izkjEHk ls rRdky iwoZ
izpfyr gksa] ;Fkkor~ izpfyr jgsaxsA vkSj bl vf/kfu;e ds vuqlkj dh xbZ] fn;s x;s]
vkjksfir vFkok izpkfjr le>s tk;saxsA
vf/kfu;e laa0 2 o’kZ 1918
13&& ¼1½ jkT; ljdkj bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy,
¿xxxÀ2 fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ iwoZxkeh vf/kdkj dh lkekU;r;k dks ckf/k r u djrs gq, bu fu;eksa esa fo”ks’ kr%
fuEufyf[kr ds fufeÙk O;oLFkk dh tk ldrh gS &
¼d½ mu LFkkuksa dh fLFkfr rFkk muds fofu;eu] tgka rFkk os “krZsZa] ftuds
v/khu ¿py&fp= ;a= ;k ohfM;ks }kjk izn”kZu fd ;s tk;saxs ;k ohfM;ks iqLrdky;
j[ks tk;saxsÀ4(
¿¼dd½ “keu izHkkj ikap yk[k :i;s ls vf/kd ugh gksxk] ftldh vkn;xh
djus ij /kkjk 10 ds v/khu ,sls fu;eksa ds mica/kksa ls NwV iznku dh tk ldsxh tks
pyfp= ds ek/;e ls izn”kZu ds fy, mi;ksx fd;s tkus okys LFkku ;k Hkou ls
lEcaf/kr gS(À6
¼[k½ ¿bl vf/kfu;e ds v/khu ykblsUlksaÀ5 ds iznku rFkk
uohudj.k(renewal) ds fy;s vkns; “kqYd (fees to be levied) ;
¼x½ LFkkuksa fo|qr rFkk vU; midj.kksa (appliances) ,oa
izfr’Bkuksa(installation) ds fujh{k.k “kqYd (
¼?k½ izfrcU/k] ”krZZ(condition) rFkk fujks/k] ftuds v/khu ykblsUl fn;s
tk; (
1- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 4 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 5 ¼d½ }kjk fudkys x;sA
3- m0iz0 vf/kfu;e la0 21 o’kZ 1986 dh /kkjk 9 ¼d½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 9 ¼[k½ }kjk izfrLFkkfirA
5- m0iz0 vf/kfu;e la0 12 o’kZ 1989 ds v/;k;&nks dh /kkjk 5 }kjk c<+k;k x;kA
6- mRrjk[k.M vf/kfu;e la0 24 o’kZ 2016 dh /kkjk 3 }kjk izfrLFkkfirA
70
¿mÙkj izns”k py&fp= ¼fofu;eu½ vf/kfu;e] 1955À ¿/kkjk 13À
¼³½ fo|qr midj.kksa rFkk vU; izfr’Bkuksa ds fujh{k.k(
¼p½ vof/k vkSj “krZsZa] ftuds vUrxZr bl vf/kfu;e ds v/khu vihy izLrqr
dh tk ldrh gSA
¿¼3½ bl vf/kfu ;e ds v/khu cuk;s x;s lHkh fu;e cuk;s tkus ds Ik” pkr~
;Fkk”kD;&”kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k] tc og l= esa gks] mlds ,d
l= ;k ,dkf/kd vkuqØfed l=ksa esa foLrkfjr dqy 30 fnu dh vof/k Ik;ZUr j[ksa tk;saxs]
vkSj tc rd fd dksbZ ckn dk fnukad f u/kkZfjr u fd;k tk;s] xtV esa izdkf”kr gksus ds
fnukad ls] ,sls ifj’dkjksa vFkok vfHk”kwU;uksa ds v/khu jgrs gq, izHkkoh gksaxs ] tks fo/kku e.My
ds nksuksa lnu mDr vof/k esa djus ds fy;s lger gksa] fdUrq bl izdkj ds fdlh ifj’dkj ;k
vfHk”kwU;u ls lEc} fu;ek sa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij dksbZ izfrdwy
izHkko u iM+sxkAÀ1
1- m0 iz0 vf/kfu;e la0 27] 1974 dh /kkjk 5 ¼[k½ }kjk c<+k;h x;hA
71
THE UTTAR PRADESH CINEMAS (REGULATION) ACT, 19551
[U. P. ACT No. III OF 1956]
[Passed in Hindi by the Uttar 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]3
WHEREAS it is expedient to make provisions for exhibitions by means of
cinematographs [and video]3 in the State of Uttar Pradesh ;
It is hereby enacted as follows :
Short title,
extent and
commencement
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 d ate as the State Government may by
notification2 in the official Gazette, appoint.
Definition 2. In this Act, unless there is anything repugnant in the subject or context,--
[(a) “appellate authority” means the State Government when the appeal is
preferred against an order of the 7[Commissioner State Tax] , Uttar
Pradesh, and the Division Commissioner when the appeal is pref erred
against an order of the District Magistrate;]5
[(aa) ‘exhibition’ by means of video means an exhibition in public on payment
for admission of moving pictures or series of pictures by playing or
replaying a pre -recorded cassette by means of a video ca ssette player
whither on the screen of a television set or video scope or otherwise;
Explanation— For the purposes of this clause exhibition by means of video in
any restaurant or hotel or public transport vehicle shall be deemed to be
on payment for admis sion whether or not payment for admission to such
exhibition is charged distinctly from the payment for refreshment or meals
or room rent or fare or any other charges, as the case may be;]4
{(a-2) “Multiples” means a group of two or more than two cinemas h alls or
aggregate within a campus with the commercial, cultural and other
entertainment facilities;}6
1. For Statement of Objects and Reasons, see Uttar Pradesh Gazette, Extraordinary,
dated December 15, 1954.
2. It come into force in the whole of Uttar Pradesh, on June 25, 1956 vide
notification no. 1633-A/IIII—7(47)/52, dated June 23, 1956.
3. Subs by U.P. Act No. 7 of 1977
4. Subs by section 3 of U.P. Act No. 21 of 1986
5. Subs by U.P. Act No. 21 of 1986
6. Ins. by section 2 of UK Act no 24 of 2016.
7. Subs. by section 2 of UK Act no 5 of 2018.
72
[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
[Section 3-5]
(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;
[(g) ‘Video library’ means a place, by whatever name called, where the
business of selling or letting on hire or distribution or exchange or
putting into circulation in any manner whatsoever, of moving pictures
or series of pictures recorded on a video cassette if carried on.]2
[Licence 3. Save as otherwise provided in this Act, no person shall—
(a) give an exhibition by means of cinematograph; or
(b) give an exhibition by means of video; or
(c) keep a video library;
elsewhere than in a place licensed under this Act or otherwise than in
compliance with the conditions and restrictions imposed by such licence.]3
Licensing
Authority
4. The authority having power to grant licence under this Act (hereinafter
referred to as the licensing authority) shall be the district magistrate :
[Provided that the State Government may, by notification in the, Gazette
confer upon the Entertainment Tax Commissioner, Uttar Pradesh for the whole
or any part of the state, such of the powers of the licensing authority 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 the Entertainment Tax
Commissioner each of them shall keep the other informed of all orders passed
by him, and in case of difference of opinion betw een them on any matter a
reference shall be made to the State Government whose decision shall be
final.]1
Restrictions
on the powers
or
Licensing
authority
5. (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
1. Substituted by section 2 of U.P. Act No. 7 of 1977.
2. Added by section 4 (c) of U.P. Act No. 21 of 1986.
3. Subs. by section 5 ibid.
73
[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
[Section 5]
[(aa) the building or other place in which cinematograph exhibition proposed
to be given-
(1) is situated at a distance of not less than 200 metres from the Raj
Bhawan, the State Government Secretar iat, the High Court, the
State Public Service Commission or the Board of Revenue ;
(2) is situated at such minimum distance as may be prescribed from
other public buildings and from recognized educational and other
public institutions and public hospitals;
(3) is not situated in a locality which is exclusively residential m
character or is reserved exclusively for residential purposes; and]1
(b) adequate precautions have been taken in the place, in respect, of which
the licence is to be given, to prov ide for the safety of persons attending
exhibitions therein;
[(bb) no restaurant is run in the place in which exhibition by means of video
is proposed to be given;
Explanation—Nothing contained in this clause shall be construed so as to
prevent licence be ing granted to any hotel for exhibition by means of
video in the rooms to be occupied by the ledgers.]4
[(c) the grant of licence is not otherwise contrary to the public interest.]2
[Explanation-(l) Different minimum distances may be prescribed
under sub-clause (n) of clause (aa) in relation to different classes of public
buildings, institutions and hospitals,
(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 build ing mentioned in that
clause.]3
(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 licences 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.
(3) Any person aggrieved by the decision of a licensing authority refusing to grant
a licence under this Act may, within such time as may be prescribed; appeal to
[the appellate authority and the appellate authority]5 may make such order in
the case as it thinks fit.
1. Ins by section 2 (i) of U.P. Act No. 27 of 1974.
2. Added by section 2 (ii) ibid.
3. Add by section 2 (iii) ibid.
4. Chapter-II added by section 2 of U.P. Act No. 12 of 1989.
5. Substituted by section 3 U.P. Act No. 32 of 1995.
74
[The Uttar Pradesh Cinemas (Regulation) Act, 1955] [Section
6-6A]
(4) The State Government may, fro m 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 a nd 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.
Power of the
State
Government
or District
Magistrate
to 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
arty pint the reof; 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 the 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
[***]1 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 fo rce 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 6-A [(1) The Licensing Authority or any other officer authorized by 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, f or
exhibition by means of cinematograph or video, or for keeping video library,
with a view to securing compliance of the provisions of this Act or the rules
made thereunder [and many seize such films and video cassettes as are found
being exhibited or kept in contravention thereof.]3
(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.
(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, or if the officer
reasonably suspects him of giving a false name or address, the officer may
arrest him and detain or get him detained at the nearest police station and the
provisions of section 42 of the Code of Criminal Procedure, 1973 shall
apply.]2
1. Deleted by section 9 of Second Schedule to U.P. Act No. 42 of 1958.
2. Substituted by section 6 of U.P. Act No. 21 of 1986.
3. Substituted by section 4 (a) of U.P. Act No. 32 of 1995.
75
[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
[Section 7]
[(4) Every officer referred to in sub -section (1) shall have the power to prevent
any exhibition by means of cinematog raph or video 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.]2
[(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 fir for its proper custody.
(6) Films and video cassettes seized under sub -section (1) shall be liable to
confiscations 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.]3
7. [(1) Notwithstanding anything contained in this Act, where a licence has been
granted under section 5, it may be cancelled or revoked in the public interest-
(1) by the State Government, where the licence was granted by the
Government or by the licensing authority ;
(2) by the licensing authority, where the licence was granted by such
authority.
(1-A) In particular and without prejudice to the generality of the power conferred
by sub -section (1), a licence may be cancelled . or revoked under that sub -
section -on any of the following grounds, namely :-
(a) that the licence was obtained through fraud or misrepresentation ;or
(b) that the licensing authority or the [appellate authority] 4 while
considering the application or appeal, a s the case may be, under section
5 was under a mistake as to a matter essential to the question of grant or
refusal of licence ; or
(c) that the licensee has been guilty of breach of the provisions of this Act
or the rules made thereunder or of any conditions or restrictions
contained in the licence, 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 licence 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
1. Subs by section 3 (i) of U.P. Act No. 27 of 1974.
2. Added by section 3 of U.P. Act No. 12 of 1989.
3. Added by section 4 (b) of U.P. Act No. 32 of 1995.
4. Substituted by section 5 (a) ibid.
76
[The Uttar Pradesh Cinemas (Regulation) Act, 1955]
[Section 8]
(2) Where the State Government or the licensing authority is of the opinion that a
licence granted under section 5 should be [***]2 cancelled or revoked, it shall,
as soon as may be, communicate to the license 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 licence in the meantime.]1
(3) If after considering the representation, the State Govern ment or the licensing
authority as the case may be, is satisfied that the licence should be [***] 2
cancelled or revoked, it may make an order accordingly and shall
communicate it to the licensee stating in writing the grounds therefore.
(4) Where the order [suspending a licence under the proviso to sub -section (2) or
canceling or revoking it under sub -section (3) ]3 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]3, which may pass such order as it may think fit.
(5) The order of the [appellate authority]3 shall be final.
[Penalty
8. (1) If the owner or person incharge of a C inematograph uses or a llows it to be
used, or, if the owner or occupier of a place permits that place to be us ed, for
exhibition by means by cinematograph, or if a person give exhibition by
means of video or keeps a video library, in contravention of the provisions of
this Act or the rules made thereunder, or of the conditions and restrictions
upon or subject to which licence has been granted under this Act, he shall be
punishable [with simple imprisonment for a term which may extend to six
months or with fine which may extend to five thousand rupees, or with both]5,
and in the case of continuing offence with a further fine which may extend to
five hundred rupees for each day during which the offence continues.
(2) If any, person prevents the entry of any officer duly authorized in this behalf,
or otherwise obstructs such officer in the discharge of his duties im posed by
or under this Act or the rules made thereunde r, he shall be punishable with
fine which may extend to two thousand rupees.]4
1. Omit by section 3 (ii) (a) ibid. of U.P. Act No. 27 of 1974.
2. Substituted by section 3 (ii) ibid.
3. Omitted by section 3 (iii) ibid.
4. Subs. by section 3 (iv) ibid.
5. Subs. by section 7 of U.P. Act No. 21 of 1986.
6. Chapter-II subs. by section 4 of U.P. Act No. 12 of 1989.
7. Subs. by section 5 (b) of U.P. Act No. 32 of 1995.
8. Substituted by section 5 (c) ibid.
77
[The Uttar Pradesh Cinemas (Regulation) Act, 1955] [Section
8A-10]
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 institutions 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 any custody, be set at liberty;
(b) after the institution of the prosecution the composition shall amount to
acquittal of the offender.]1
Offences 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 if was in
charge of and was responsible to the company for the conduct of the business
of the company, a s well as the company shall be deemed to be guilty of the
offence and shall be liable to be deemed to be guilty of the offence and shall
be liable to be proceeded against and published 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 of 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 officer
of the company, such director, manager, secretary or other officer shall also
be deemed to be guilty of that offence and s hall be liable to be proceeded
against and punished accordingly .
Explanation- For the purposes of this section-
(a) "company" means any body 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 therefore
, exempt subject to such conditions and restrictions as it may impose, [any
exhibition or class of exhibitions by means of cinematograph or video or any video
library]2 from any of the provisions of this Act or any rules made thereunder.
1. Added by section 7 of U.P. Act No. 21 of 1986.
2. Subs. by section 8 ibid.
78
[The Uttar Pradesh Cinemas (Regulation) Act, 1955] [Section 11-13]
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 procee ding 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 Cinematographs films for exhibition, is hereby repealed in
its application to the State of Uttar Pradesh.
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
any be deemed to be a [rule or order] 1 made under it is Act; and all
appointments made, licences granted, co nditions or restrictions, imposed and
directions issued under any such [rule or order] 1 and in force immediately
before such commencement, shall like wise 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 purpose of ca rrying the
provisions of this Act into effect.
(2) In particular and without prejudice to the generality of the forgetting Power,
rules made under this Act-
(a) for the situation and regulation of the places at which and the conditions
subject of which [exhibitions by means of cinematograph or video may
be made or video libraries may be kept]4;
[(Excerpt shown. Open the full act in Lexace.