[1]Whereas, the draft of the rules further to amend
the Karnataka Cinemas (Regulation) Rules, 1971 was published as required by
Section 19 of the Karnataka Cinemas (Regulation) Act, 1964 (Karnataka Act 23 of
1964) in Notification No. HD 172 CNA 78 (GSR 80), dated 15th February, 1979 in
Part IV, Section 2-C(i) of the Karnataka Gazette, dated 22nd February, 1979
inviting objections and suggestions from all persons likely to be affected thereby
on or before 15th March, 1979. And whereas, the said Gazette was made available to
the public on 22nd February, 1979. And whereas, the objections and suggestions
received on the said draft have been considered. Now, therefore, in exercise of the powers conferred
by Section 19 of the Karnataka Cinemas (Regulation) Act, 1964 (Karnataka Act 23
of 1964), the Government of Karnataka hereby makes' the following rules,
namely.-- (1)
These
rules may be called the Karnataka Cinemas (Regulation) (First Amendment) Rules,
1983. (2)
They
shall come into force at once. In Rule 34 of the Karnataka Cinemas (Regulation)
Rules, 1971 (hereinafter referred to as the said rules). (i)
after
sub-rule (4), the following sub-rules shall be inserted, namely.-- "(4-A) If the Director of Fire
Force or any other Fire Officer nominated by him is satisfied that the Fire
Fighting appliances and other equipments specified in Chapter IX are provided
to the cinema building, he shall issue a certificate to that effect within one
month after the receipt of the application. (4-B) If the Director of Health and
Family Welfare Services or any other Officer nominated by him is satisfied
about the provisions made for maintenance of health and cleanliness of the
premises, he shall issue a certificate to that effect within one month after
the receipt of the application". (ii)
for
sub-rule (6), the following sub-rule shall be substituted, namely.-- "(6) For purposes of issuing a
certificate under sub-rules (3), (4), (4-A) and (4-B) the Executive Engineer or
the Chief Electrical Inspector or any of his assistants appointed by the
Government for the area or the Director of Fire Force or any other Fire Officer
nominated by him, or the Director of Health and Family Welfare Services or any
other Officer nominated by him, may enter and inspect the cinema building which
is being constructed". In Rule 35 of the said rules after clause (b), the
following clauses shall be inserted, namely.-- "(bb) the certificate issued by
the Director of Fire Force or any other fire Officer nominated by him under
sub-rule (4-A) of Rule 34. (bbb) the certificate issued by the
Director of Health and Family Welfare Services or any officer nominated by him
under sub-rule (4-B) of Rule 34". In Rule 85 of the said rules, in sub-rule, (1), for
clause (i), the following clause shall be substituted, namely.-- "(i) the certificates referred to
in clause (a), (b), (bb) and (bbb) and the declaration referred to in clause
(c) of Rule 35; and". [1] Published in the Karnataka Gazette,
dated 11-8-1983, vide Notification No. HD 172 CNA 78, dated -7-1983KARNATAKA CINEMAS (REGULATION)
(FIRST AMENDMENT) RULES, 1983
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