Uttarakhand act 003 of 1956 : The UTTAR PRADESH CINEMAS (REGULATION) ACT, 1955

61

mÙkj izns"k py&fp= ¼fofu;eu½ vf/kfu;e] 1955

1

¿mÙkj izns"k vf/kfu;e la[;k 3] 1956À

THE UTTAR PRADESH CINEMAS (REGULATION) ACT, 1955

1

[U. P. ACT No. III OF 1956]

62

mÙkj izns"k py&fp= ¼fofu;eu½ vf/kfu;e] 1955

1

¿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 Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 10 tuojh] 1956 dks Lohdf̀r 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;ksÀ

3

}kjk izn"kZu ds fofu;e dh O;oLFkk djus dh vf/kfu;e

;g vko";d gS 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 foKfIr

2

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 eftLVª sV ds vkns"k ds fo:) dh tk; rks izHkkxh; vk;qDr ls] gS(À

5

¿¼dd½ ^^ohfM;ks }kjk izn"kZu** dk rkRi;Z pyus okys fp=ksa vFkok fp=kofy;kas ds iwoZ eas fjdkMZ 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 x̀g ;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(À

4

¿¼d&2½ eYVhIySDl ls okf.kfT;d] lakLdf̀rd 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(À

6

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 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 LFkku 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 x̀g] bekjr] [ksek vFkok vU; dksbZ

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 xbZ 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 gksAÀ

2

¿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 LFkku 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[ksxkAÀ

3

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 foKfIr }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 fo'k; jkT; ljdkj dks vfHkfn'V fd;k tk;xk] ftldk fofu"p; vfUre gksxkAÀ

1

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 lkoZtfud vLirkyksa ls ,slk U;wure nwjh ij fLFkr gS] tks fu;r dh tk; (

¼3½ ,sls {ks= esa fLFkfr ugha gS] tks vuU;r% vkokfld izdkj dk gks vFkok vuU;r% vkokfld iz;kstuksa ds fy, vkjfj{kr gksa(À

1

vkSj ¼[k½ ml LFkku eas] ftlds 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 x̀g 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 gSAÀ

4

¿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 fufHkUu 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;sxhAÀ

3

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 nsus ds fu.kZ; 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/kdkjhÀ

5

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

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 x̀ghrkvksa dh vFkok fdlh fo"ks'k ykblsal x̀ghrk dks ,sls ns ldrh gS] ftlls oSKkfud fQYeksa] f"k{kkFkZ fQYeksa(films intended for educational purposes) rFkk lekpkjksa ,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 gks 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

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 }kjk 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>sAÀ

2

¿¼5½ mi/kkjk ¼1½ ds v/khu vfHkx̀ghr 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 vfHkx̀ghr 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;sxkAÀ

3

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 izkf/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/kdkjhÀ

4

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, vfgrdj le>k tkrk gS( ;k

¼³½ ykblsal x̀ghrk bl vf/kfu;e dh /kkjk 8 ds v/khu vFkok

fluseSVhxzkQ ,sDV] 1952 dh /kkjk 7 ds v/khu fdlh vijk/k ds fy, fl)nks'k Bgjk;k x;k gksAÀ

1

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 ¿***À¹fujLr dj nsuk pkfg;s vFkok okil ys ysuk pkfg, rks og ;Fkk"kh?kz ykblsal x̀ghrk dks og vk/kkj cryk;saxs] ftuds v/khu dk;Zokgh djus dk izLrko gS rFkk mls mlds fo:} fuosnu&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;Zokgh djus ds vk/kkj dks ykblsal x̀ghrk dks mi;qZDr izdkj ls crykrs le; mlds vFkok mlds mijkUr ykblsal LFkkfxr djus dk vUrfje vkns"k vH;Urj dky esa ns ldrk gSAÀ

2

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 ¿xxxÀ³fujLr vFkok okil gksuk pkfg, rks og rnuqlkj vkKk nsxh vkSj mls rRlEcU/kh fyf[kr vk/kkjksa ds lkFk ykblsal xg̀hrk dks cryk;sxhA

¼4½ ;fn ¿mi/kkjk ¼2½ ds izfrcU/kkRed [k.M ds v/khu ykblsal LFkfxr djus ;k mi/kkjk ¼3½ ds v/khu mls fujLr djus vFkok okil ysusÀ

4

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/kdkjhÀ

7

ds ikl vihy dj ldrk gS] tks ,slh vkKk ns ldrh gS] ftls og mfpr le>sa A

¼5½ ¿vihy izkf/kdkjhÀ

8

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 lsÀ

6

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/kdr̀ 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; gksxkAÀ

5

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 fufeÙk 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 gksxkAÀ

1

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 vkSj ;g fl) gks tk; fd vijk/k dEiuh ds fdlh MkbjsDVj] eSustj] lsØsVjh ;k vU; vf/kdkjh dh lgefr vFkok mis{kkconsent 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 ds 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;À

2

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 Lohdf̀r ls fHkUu fo'k;ksa ls gS] ,rn~}kjk mÙkj izns"k esa tgka rd bldh izof̀Ùk 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 "krZ ;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, ¿xxxÀ²fu;e cuk ldrh gSA

fu;e cukus dk vf/kdkj

¼2½ iwoZxkeh vf/kdkj dh lkekU;r;k dks ckf/kr 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 "krZsa] ftuds v/khu ¿py&fp= ;a= ;k ohfM;ks }kjk izn"kZu fd;s tk;saxs ;k ohfM;ks iqLrdky; j[ks tk;saxsÀ

4

(

¿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(À

6

¼[k½ ¿bl vf/kfu;e ds v/khu ykblsUlksaÀ

5

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] "krZ(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

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 "krZsa] 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 fu/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;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij dksbZ izfrdwy izHkko u iM+sxkAÀ

1

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, 1955

1

[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]³in 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 date as the State Government may by notification²in 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 the⁷[Commissioner State Tax], Uttar Pradesh, and the Division Commissioner when the appeal is preferred 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 cassette 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 admission 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 halls 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 between 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 1 977.

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 Secretariat, 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 provide 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 being 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 building 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]⁵may 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, from 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 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 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 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 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 [***]¹a 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 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, for 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. 2 1 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 cinematograph 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]⁴while 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 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 1 974.

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 [***]²cancelled 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 Government 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)]³has 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]³shall be final. [Penalty

8. (1) If the owner or person incharge of a Cinematograph uses or allows it to be used, or, if the owner or occupier of a place permits that place to be used, 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 imposed by or under this Act or the rules made thereunder, 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, as 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 shall 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]²from any of the provisions of this Act or any rules made thereunder.

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[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 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 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]¹made 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]¹made under it is Act; and all appointments made, licences granted, conditions or restrictions, imposed and directions issued under any such [rule or order]¹and 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, [***]²make rules for the purpose of carrying 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;

[(aa) for the impose of composition charges not exceeding five Lakh rupees, on payment whereof 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;]⁶

(b) for the fees to be levied for grant and renewal of licences for places and cinematograph exhibition; [licenses under this Act;]⁵

79

[The Uttar Pradesh Cinemas (Regulation) Act, 1955] [Section 13]

(e) for inspection, of electric appliances and other installations ;

(f) for the period during .which and which conditions subject to which an appeal under this Act may be preferred.

[(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.]¹