- (1.) On being mentioned, taken on board.
(2.) Learned counsel appearing on behalf of the appellant has drawn the attention of the Court to a typographical error in the reproduction of Rule 68 of the Rajasthan Cinemas (Regulation) Rules, 1959 on page 4 of the judgment dated 24 January 2019.
(3.) Sub-Rule (2-A) should stand corrected to read as clause (f) of sub-rule (2).;