AIR 1984 PUNJAB AND HARYANA 377 ::(1984) ILR 2 P&H 478 ::(1984) CurLJ(CCR) 277 ::ILR (1984) 2 P&H 478

Punjab And Haryana High Court

Hon'ble Judge(s): Rajendra Nath Mittal, M. M. Punchhi , JJ

(A) Haryana Cinemas Regulation Act (11 of 1952) , S.2(a)— Cinematograph - V.C.R. is included in definition of word cinematograph. V.C.R. is included in the definition of the word "cinematograph". Even if the definition of the word "film" given in the Cinematograph Act 1952 a Central Act is taken into consideration the result will not be different. It is defined in that Act as, "film" means a "cinematograph film." From the definition, it is clear that from whatever material the moving pictures are represented through cinematograph would be a film. If the definition is considered in that context, it would include a cassette used for projecting moving pictures with the aid of V.C.R. AIR 1983 Madh Pra 146 and AIR 1984 Bom 34, Rel. on.(Para 8) (B) Haryana Cinemas Regulation Act (11 of 1952) , S.3, S.7— Contravention of S.3 - Use of V.C. R.s and T.V. Sets in restaurants for screening movie pictures for entertainment of customers - It is in contravention of S.3. AIR 1983 Madh Pra 146 and AIR 1984 Bom 34, Rel. on. (Para 10) (C) Haryana Cinemas Regulation Act (11 of 1952) , S.3, S.7— Use of V.C. R.s for screening movie pictures for entertainment of customers - User ob....