Section 6 in Andhra Pradesh Cinemas (Regulation) Act, 1955
6. Special provisions for buildings constructed or reconstructed solely for cinematograph exhibitions.
(1)Nothing contained in the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956), or in the Andhra Pradesh (Andhra Area) Places of Public Resort Act, 1888 (Act II of 1988) or in the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920), or in the Andhra Pradesh (Andhra Area) Town Planning Act, 1920 (Act VII of 2930), or in the Andhra Pradesh (Andhra Area) District Board Act, 1920 (Act XIV of 1920) or in the Andhra Pradesh (Andhra Area) Village Panchayats Act, 1950 (Act X of 1950) in regard to -(a)the grant of permission for the construction or reconstruction of a building, or(b)the grant of license for the use of any place or building for any purpose for which such licence is required under those Acts, or(c)the grant of permission to install any machinery in any place or building, shall apply to the construction or reconstruction of, or the use of, or the installation of any machinery in, any place or building to be used exclusively for the holding of cinematograph exhibitions; and in every such case, an application for licence or permission referred to in any of the clauses (a) to (c) above shall be made to the licensing authority under this Act, in accordance with the rules made in this behalf under this Act.(2)Subject to the control of the Government and to any rules made in this behalf, the licensing authority, after making such inquiry as it deems fit and consulting the Chief Executive Officer (by whatever designation he may be known) of the local authority concerned, may, for reasons to be recorded either grant or refuse to grant the licence or permission applied for.
