August 8,2018:

On Wednesday, Maharashtra Government submitted before Bombay HC that allowing people to bring their own food to the theatre would pose a security threat.

To this HC Bench questioned that,“How can people carrying food inside theatres be a security threat when they are carrying it for self-consumption?” It also added that barring people from doing so, on the other hand, forces them to consume junk food.

Bombay HC further added that,“If you restrain people from carrying their homemade food inside theatres, you are compelling them to eat junk food”.

HC is hearing a PIL challenging prohibition on carrying outside food to movie theatres and multiplexes in the State, High Court had questioned Government over foods items being sold at exorbitant prices in multiplexes.

Bench added that,“The prices of food and beverages sold in multiplexes are exorbitant. Sometimes, some food articles there are more expensive than even the movie tickets”.

Last month, Maharashtra Government had stated that in Assembly that people would be allowed to carry their own food to cinema halls and multiplexes across the state.

Decision was announced by State Food Supplies Minister Ravindra Chavan while making the statement on the motion tabled by Maharashtra NCP Legislative Council Leader of Opposition Dhananjay Munde.

Source PTI

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