Tamil Nadu Cinemas (Regulation) Amendment Act, 1997*
| [Tamil Nadu Act No. 30 of 1997] | [9th May, 1997] |
An act further to amend the Tamil Nadu Cinemas (Regulation) Act, 1955
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 1997 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, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 8.- In section 8 of the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) hereinafter referred to as the principal Act, for the expression, "he shall be punishable with fine which may extend to one thousand rupees and, in the case of a continuing offence, with a further fine which may extend to one hundred rupees for each day during which the offence continues.", the following expression shall be substituted, namely:-
"he shall be punishable,-
(i) in the case of permanent theatre, for the first offence with fine which may extend to two thousand rupees and for the second or subsequent offence with fine which may extend to four thousand rupees; and
(ii) in the case of touring theatre, for the first offence with fine which may extend to one thousand rupees and for the second or subsequent offence with fine which may extend to two thousand rupees.".
3. Insertion of offer section 8-A.- After section 8 of the principal Act, the following section shall be inserted, namely:-
‘8-A power to compound offence.- (1) The licensing authority may accept, from any person who has committed or is reasonably suspected of having committed an offence against this Act or the rules made thereunder or the condition and restriction upon or subject to which any licence has been granted under this Act may be specified by rules by way of compensation of such offence a sum of money,-
(i) not excelling one thousand rupees, in the case of permanent theatre and
(ii) not exceeding six hundred rupees, in the case of touring theatre.
(2) Where an offence has been compounded under sub-section (1), the offender in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence.".
4. Amendment of section 9.- In section 9 of the principal Act, in sub-section (1-A), in clause (a), the expression "relating to the number of persons to be admitted in any place where a cinematograph exhibition is given" shall be omitted.