S. C. Agrawal, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) These appeals are directed against the judgment of the High Court of Punjab and Haryana dated August 5, 1992 dismissing the writ petitions filed by the appellants wherein they had challenged the orders refusing to grant or renew the licence for exhibition of video films through video cassette recorder (VCR),. video cassette player (VCP) and a video projector on a separate screen in the video parlours run by them. The appellants have also challenged the validity of the proviso to sub-rule (3) of Rule 10 and Rule 5(3) of the Punjab Exhibition of Films on Television Screen through Video Cassette Player (Regulation) Rules, 1989 (hereinafter referred to as 'the Rules') made by the Government of Punjab in exercise of the powers conferred on it by Punjab Cinemas (Regulation) Act, 1952 (hereinafter referred to as 'the Act').;