Tripura act 009 of 1985 : The Tripura Cinemas (Regulation) Act,1985

f.\' ;

1.91.

1

Published in

the -

--

EXTRAORDINARY ISSUE

OF TRIPURA

'GAZETTE'V Agarrala,

Friday,

December-I3,

1985 AD.

'Agralzayana' 22,

1907 S. E .' i

I

GOVERNMENT OF

TRIPURA

LAW

DEPARTMENT

;

p

.

> i E' ^N0»F-

2(13)-LA'.V/Leg/85

Dated, Agartala,'

the

7th

November,

1985.

O

The

following

Act of

the

Tripura Legislative

Assembly

received 'assentof

the

Governor on

20-10-1985 and

is

hereby published

for

general

informationl. _

V

Tripura

Act

No.

9 of

1985.

THE

TRIPURA'CINEMAS- (REGULATION)

ACT,

1985. l

l An _

r.

:4

,

5

's.

.

ACT '

.

. .

. '

'

,

,

_

'ato

make

provision

for

regulating

exz'zzbmons by

means

of cmematograplzs '

an?!

for

matters

connected therewith. BE it enacted

by

the

Legislature

of 'Tripura'in

the

Thirty»

Sixth year of the Republic

of

India as

follows :e—

.

r

,

1.

Short

title,

extent

and commencement :—

.

.

s ^r '

(I)

'This^Actmay^becalled^the

Tripura

Cinemas

(Regulation) Act,

1931

(2)

'

It

extends^to

the

whole^oftheState^of

Tripura.

.

f

(3)" ^'It

shall

come

into

force

at once'. i 1'

\ '

{-2-

Definitions :—-"

.

> In

this. Act, unless there is

anything repugnant

in

the subject

or

context.—' (a).

"Cinematograph"

includes

anyapparatus

for the

representationof

moving pictures

or series of

PICIUTCS

i

15(1))

"Film"

means a

cinematograph

film;

((2)

"Place"

includes^a

house,

building.

tent

and any

description

of 7-"

'

'_ transport

whether

by

water.

land ^or

an; (d)

"pre'scribel"

means

prescribed

by

rules

made

umlir this

,Avt. '

3

Cinematograph

exhibitions ^tobe

licensed. ——

Save ^asotherwise

provided ⁱⁿthis

Act, ^no

person shall

give

211:1

aging:

by

means^{'of a}

cinematograph

elsewhere ^{thanin a}

place

licensed '111 ^{cr 1,} or otherwise

than

in

compliance with

any condition

and

restrictions

impose by ^such

licence.

4.

Licensing authority. The

authority having power ^to

grant

licences

under,

this

Act

(hereinafter

5

referred ^toasthe

licensing authOrity)

shall

be ^theDistrict

Magist1ate:

Provided that the State Government may, by

notification ⁱⁿthe OfliCial Gazette,

constitute^forthewhole^or

any

part ^{of the}

State^of

Tripuia ^suchother authority ^asitmay

specify ^{in the}

notificatiOn

to be the

licensing

authority

for the

purposes ^{ofthis Act.}

5. Restrictions on

powers of

licensing

authority:

(1) ^The

licensing

authority

shall^not

grant ^a

licence

under this Act, unless

it is

satisfied

that—- .

(a) ^therules ^made

under' ^this

Act have

been

substantially

compliedwith,

and

. .

(b)

adequate

precautions ^havebeentaken^inthe

place ⁱⁿ

1espect 'of

which the licence is to be

given, ^to

provide

for the

safety

of

. ^'

persons attending

exhibition; therein

1

.

\ l

(2)

'

Subject ^tothe

foregoing provisions ^ofthissection ^andto the

control of the State

Government,

the

licensing authority may grant licences under ^this

ACt ^tosuchpeisons ^asthat

authority

thinks fit and ⁰¹¹ such te1"ms'^and'conditions^and

subject ^to

such 1estricti'ons

as it

may

,

determine.

1

.

~ -

.

,

.

(3) ^Anyperson agg1ieved by

the decision^ota

licensing authority refusing ^to

grant ^a

licence

under ^thisActmaywithin ^{such time} as mav be

prescribed

appeal to

the

State

Government 01 to

such -

officer

as the

Statre Government may

specify

in this

behalf 3. 1d the

.

State Gover 1me tor the

officer,

as the case

may be, ,-n1ay inane such

Cider ^{inthecase as. it 01 he}

thinks^fit.

(4) ^The

State Government-^{may,from timeto}

time, ~

is'sue

direc— tions ^to

licensees

geneially^01to

any licensee ⁱⁿ

pa1ticula1'

'91 '

,1he pmpose ^of--1eg1_la

ting

the

exhibition 111111111 ^filmor

class ^of iilm5^sothat scientific

films,

mm;

intended^for

educational pur poses, films

deal111;; with

news

and

current

events

documentary iilms ⁰¹

indiuenous

illmsse'cuie^an

adequate

op1ortu'1ity

rot

being exhibited ^{and Niere}

anys^1ch

d1

1ections

have

been issued ^too11':

diicctions

shall

be ^de-:1_11ed ^tobe

additional

cond1t1on1 and restiic' tion

subject' ^toWhic.1 the ll'V111.11 has^been

granted '

' "

6._

Power ^ofState

Government^orthe

District

Maizistr 1te to suspend exhibition of films in certain cases :—

(1) ^Th.eState

Government¹¹¹

respect ^ofwhole ^ofthe

State

151 Triptll'i or

any

part

theicof' and the

District

Magistrate

in ms p'ect' of the

district

with1:1 his

jurisdiction may, if it 01

he

be of

opinion ^{that any} film

which is

being

publicly

exhibitedlS

likely

to cause breach

ofthe J1"

"3.. '1 192

I

.

peace,

by-order, suspend th

.

.SUCh

suspension

tthilin

sh-.

..

>

UilJ'lU'l^.

or'th—ch ate. ~.i

-. -

1.1

Di,"

bt t

lb-Ol district, {Whale-103.5% ^{"nay J;}

be,",ip;Q'/Jdcd,ii_tgl'la,tiiiilih9 ("mitt

2111;1g3m'i."

may';~'in'{res'becvefxlany s'ubidiviisi'onmvithinf"5'6 tion

to'cxergisgctlh the

sub-diVis'ionalv[Magisti'ale'thavingtii

jurisdic-

.

_ ' t s

c

owers '

' ' '

.

.

$66,101,. P of

the

DettletmfélsnteteWe

this i

ll. 2""

'

"([r,' IJ'.-.""'"'l".}"l~'l ) .' ~,, ^'

y~--'

"'~"'~

I

=

_<.

) .

(Bittfiiidhqttti tilt?!inks'erudir€12

havei.'~b;e'sie'tsstéd

bfy'.

. "t"

M0 ^{_ ,} flgl» ^{uc or"}

as

th'e-'ba's'e

'-nll£i'y*b'e,ethé,Sup-Diwsmflfl '

hagistrate, a

copy

thereof together

with""";ii'l8fatéfii'éiiif

of

reasons w

«gt ethOD;Shall.fQ.Et1?W£th, hectorwarded minim-nettle? ,Statefiovem'

.

V

mcnt

whichiiiiayl.elthsi'icoufirmjipredisqhergeiitliétzgrdsti' '

'

'

$3) ^[A31order

ina'dcwundcri ^this

sectiOHI2shall:.1"emaii1(in?

forceifor ^a

PeFiOd

I

- volt

two

lilo'iithrl" fromithei'date.'thereofgrb'uij

theiJnSxtatenGover 11111011"

'

"- 'mflya'

lfljlltHIS-'Ofiopinion

thatvtheezo'rderiShouldveontinne-in

farce, -

direct

th'atthe'period oflatispensi-on.;ghflu

beiextendedrbyi ^such

further period ^{'as it}

thinks fit.' ^'

A

7.

Penalties

for contravention of this Act 3—-

1

,

(1)";

if any

person

including

the owner

or the person in

charge of

a

cinemati- grqph

ill-{HQ

the

wimernl'ⁿ

lows;^itto

be med or, iftlie owner or

oecuDicr ^{0f °} place permits

that/place ^{to be}

used, ⁱⁿcontravention ^oftherovsions ^oi"thii:, __

p

. .

Act 'or ofthevrules made ^t

ereunder^orof.the

conditions ^and

restrictions

upon

6

exhibition;oliiitheyfilmi

afidi'i

during 91.! mi

bqsihihind

in ^the

neglect ^PM ~'

I'. .,

liliil '4

,.

._.i

l'l

. .

or

subject to whieh

any/"licence

has been

granted

;under

this

Act,

he shall be punishable ^with

imprisonment ^{for a term}which may extend ^{toone year orwith} fine

which may extend ^tofive

thousand rupees ^or

with ^{bothandinthecase}

of a

continuing

offence,

with ^afurther fine

which may extend

to^one

thousand rupees for

each

day

during

which'the

offence

continues. '

(2) ^Any

olfencc'

under^this

Act

shall ^be

cogniza'ble.

.8.

Power to

revoke licence ^:—- '

.

Where the

holder

ofia

licence ^hasbeen

convicted of^an

offence under section ^{.7of the}

Cineinatograph

Act,

1952(XXXYII

of

1952) ^or

under section ⁷

,

of this

Act,

the

.[geence may be revoked

by

thellicensmg authority. '

9, Power ^to

make

rules ^:——' a

.

_ - [(1). ^TheState

Governmfint ^may,by

notification in ^the

official

,

_

. '

Gazettes I-makc rules

for the purpose of

carrying

into

effect the '

'-'P:F0Visio_ns'

Of

this Act.

.

.

,

'

(7) ^f

[fixpa'rticular ^andwithout

prejudice to

the generality

of the

fore— going pdvirers,

rules ^made under

thlSuSCCthll may

provide

for— ~

(9.) ~'Il'thejltcfmg

conditions and

restrictions,

if any, subject

to

which

7

liee'nces' ^maybe

granted

under ^{this Act;}

(b) ^thereoulation ^{of the}

cinematograph

exhibitions

for

securingD the'publ'ic

safety ^;

.

,v

(e) ^thefees'to ^be

levied for

licensmg places ^for

ciiicnutograph exhibition ;

and

(d) ^{the time}Within

which and ^theconditions

Subject

to

which an- appeal

under

sub-section ^{(3) of}

section ^5maybe

13

10.

Power ^to

exempt-z".

'The State Government

may. by

order in

'writing,

exempt, subject ^{to con-A;} ditions ^andrestrictions ^asitmayimpose, ^any

cincmatograph exhibition or

'

classof cinematopgraph- eXhihitionsfrom ^any of

the

pI'OVlSlOflS

of this Act ^or of: any rules made

thereunder.-. -

'

11.

Repeal

and

savings

:-'-'—V ^. '

(l) ^The

provisions ^{of part .IIIof}

the Cinematograph ^Act,

1952

(Central Act

XXXVH

031952)} ⁱⁿ

its'applica'tion-

to' the

State of

Tripura

is hereby

repealed. - '

'

,

.

_'.

A

.

'

(2)

Notwithstanding ^sneh

repeal,

every"

action» taken,

order

passed, '

notificatimr

published;

licence

issued

,'

rule's'made or

penalty

imposed nnder ^the

repealed provisions ^{of the}aforesaid Act and ^are

in

force Immediately

before ^the

commencement^{'of thisAct} shall ^bedeemed

-

respectively

to have been

taken,

passed, published; issued

made'gor ~

,,

1mp05ed

'under

the

corresponding provisions of

this ^Act. '

.

' By

order ^{of the}

Governor, '

-— '

'.

,

Deputy

Secretary, ^Law

A