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THE CINEMATOGRAPH (GOA, DAMAN AND DIU AMENDMENT) ACT, 1986
THE CINEMATOGRAPH (GOA, DAMAN AND DIU AMENDMENT) ACT, 1986
Act 4 of 1986
Arrangement of Sections
1 Short title and commencement
2 Insertion of section 12A
3 Insertion of section 14A
4 Insertion of new section 16A
GOVERNMENT OF GOA, DAMAN AND DIU
Department of Law
(Legal Affairs) Division
—
Notification
7-3-86/LA
The Cinematograph (Goa, Daman and Diu Amendment) Act, 1986 which was passed by the Legislative Assembly of Goa, Daman and Diu on 21-1-1986 and assented to by the President on 31-7-1986, is hereby published for the general information of the public.
P. V. Kadnekar, Under Secretary (Drafting).
Panaji, 21st August, 1986.
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The Cinematograph (Goa, Daman and Diu Amendment) Act, 1986
(Act No. 4 of 1986) [31-7-1986]
AN
ACT
to amend the Cinematograph Act, 1952 in its application to the Union territory of Goa, Daman and Diu.
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Thirty-sixth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Cinematograph (Goa, Daman and Diu Amendment) Act, 1986.
(2) It shall come into force at once.
2. Insertion of section 12A.— After section 12 of the Cinematograph Act, 1952 (Central Act 37 of 1952) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“12A. Licensing Authority to regulate sale of ticket.— The Licensing Authority shall regulate the sale of tickets for admission to a cinematograph exhibition in such manner and subject to such conditions as may be prescribed.”.
3. Insertion of section 14A.— After section 14 of the principal Act, the following section shall be inserted, namely:—
“14A. Penalty for resale of tickets and cognizance of offence.— (1) Notwithstanding anything contained in section 56 of the Indian Easements Act, 1882 (Central Act 5 of 1882), a ticket for admission to a cinematograph exhibition shall not be resold for profit by the purchaser thereof.
(2) Whoever re-sells any ticket for admission to a cinematograph exhibition for profit, shall be punishable with fine which shall not be less than two hundred rupees and may extend to five hundred rupees or in default, to simple imprisonment, which may extend to three months.
(3) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence under this section shall be deemed to be cognizable within the meaning of that Code.”.
4. Insertion of new section 16A.— After section 16 of the principal Act, the following section shall be inserted, namely:—
“16A. Power of State Government to make rules.—The State Government may, by notification in the Official Gazette, make rules for regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place licensed under this Act.”
