Tamil Nadu Cinemas (Regulation) Amendment Act, 1987*
| [Tamil Nadu Act No. 24 of 1987] | [12th June, 1987] |
An Act further to amend the Tamil Nadu Cinemas (Regulation) Act, 1955
Be it enacted by the Legislative Assembly of the Suite of Tamil Nadu in the Thirty-eighth Year of the Republic of India as fallow:-
* Received the assent of the Governor on the 12th June, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Cinemas (Regulation) Amendment Act, 1987.
(2) It shall come into force at once.
2. Substitution of section 3-A, Tamil Nadu Act IX of 1955.- For section 3-A of the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) (hereinafter reared to as the principal Act), the following section shall be substituted, namely:-
"3-A. Disqualification for applying for grant or renewal of licence.- No person shall be eligible to apply for the grant or renewal of a licence,-
(a) if he has been convicted of an offence under-
(i) clause (a), or sub-clause (i) of clause (b) or clause (c) of sub-section (1) of section 14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), or
(ii) sub-clause (i) of clause (a) of sub-section (1) of section 7 of the Cinematograph Act, 1952 (Central Act XXXVII of 1952), or
(b) if any of his licence under this Act has been revoked or suspended under clause (a) of sub-section (2) of section 9, unless 8, period of two years has elapsed since his conviction, or as the case may be, the revocation or suspension of his licence.
3. Amendment of section 9, Tamil Nadu Act IX of 1955.- In section 9 of the principal Act,-
(1) in sub-section (1), for the expression "Where the holder of a licence has been convicted of an offence under clause (a) or clause (c) of section 14", the expression "Where the holder of a licence or any person employed by him has been convicted of an offence under clause (a) or sub-clause (i) of clause (b) or clause (c) of sub-section (1) of section 14" shall be substituted;
(2) after sub-section (1), the fallowing sub-section shall be inserted, namely:-
"(1-A) Where the holder of a licence has been convicted for three times in the aggregate under any one or more of the following provisions, namely:-
(a) section 8 of this Act, for contravention of the condition and restriction of a licence relating to the number of persons to be admitted in any place where a cinematograph exhibition is given; or
(b) sub-clause (i) of clause (b) of sub-section (1) of section 14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939);
the licensing authority shall, by an order in writing, revoke the licence.".