Section 12(1) in The Cinematograph Act, 1952

Central Government Act

(1) The licensing authority shall not grant a licence under this Part, unless it is satisfied that--

(a) the rules made under this Part have been substantially complied with, and

1. For such general exemptions, see Gazette of India, 1952, Pt. II, Sec. 3, pp. 1578- 1581. 2. Subs. by Act 58 of 1960, s. 3 and Sch. II, for" Part C State".

(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.