Andhra pradesh act 018 of 1995 : Andhra Pradesh Cinemas Regulation (Amendment) Act, 1995

Section 1. Short title

1. Short title.- This Act may be called the Andhra Pradesh Cinemas (Regulation) (Amendment) Act, 1995.

Section 2. Amendment of section 5

2. Amendment of section 5.- In the Andhra Pradesh Cinemas (Regulation) Act, 1955 (President's Act 4 of 1955) herein-after referred to as the principal Act), in section 5,-

(i) In sub-section (3), for the words "or indigenous films", the words "indigenous films, or such other films having special value for the public, produced by the Andhra Pradesh State Film Development Corporation Limited and approved by the Government in that behalf from time to time, and the films approved by the Central Government on the recommendations of the Central Film Advisory Board" shall he substituted;

(ii) to sub-section (3), the following provision shall be added, namely:-

"Provided that no direction issued under his section shall require the license to exhibit any such film or films for a duration not exceeding twenty minutes of the time taken for the entire show".

Section 3. Insertion of now section 9-A

3. Insertion of now section 9-A.- After section 9 of the principal Act, the following section shall be inserted, namely:-

9A. "Penally for black-marketing in the sale of tickets for admission to cinematograph exhibition.- (1) If the owner or person incharge of a cinematograph exhibition other directly or through any other person.

(i) sells or allows to be sold, the tickets for admission to cinematograph exhibition at any place other than the licensed under this Act; or

(ii) sells or allows to be sold, such tickets at rates higher then the maximum rates fixed therefor; or

(iii) re-sells or allows to be re-sold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or elsewhere,

He shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.

(2) Whoever,-

(a) with a view to re-sell at rates higher than the maximum rates fixed therefor, purchases, or keeps in his possession, the tickets for admission to Cinematograph exhibition in excess of the number normally required for use by his family members and not more than four of his guests; or

(b) sells or allows to be sold such tickets at rates high than the maximum rates fixed therefor either at the licensed ??? shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.

(3) Notwithstanding anything in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence punishable under the section shall be cognizable."

Section 4. Amendment of Section 10

4. Amendment of Section 10.- In section 10 of the principal Act, in sub-section (4), in the proviso for the expression "sub-section (2)" the expression "sub-section (2-A)" shall be substituted.

Section 5. Amendment of Section 11

5. Amendment of Section 11.- In section 11 of the principal Act,-

(a) in sub-section (2), after clause (d) the following clause shall be added, namely:-

"(e) the procedure for approval of films for the purposes of sub-section (3) of section 5.":-

(b) after sub-section (2), the following sub-section shah be added, namely,-

"(3) Every rule made under this Act, shall immediately after it is made be laid before the Legislative Assembly of the State, if it is in session and if it is not in session in the session immediately following for a total period of fourteen days which may be comprised in one session, or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the ruler the rule shah, from the date on which the modification or annulment is notified hive effect only in such modified form, or shall stand annulled in the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."