Section 6 in Maharashtra Cinemas (Regulation) Rules, 1966
6. Grant of "No Objection Certificate".
(1)Without prejudice to the right of the licensing authority to refuse or to grant a cinema licence under rules 101 and 102, the licensing authority may, [with the previous sanction of the State Government] [Substituted by G. N. of 12.3.1973.] [in case of cinemas, other than touring cinemas and without such approval in the case of touring cinemas, grant a certificate to the applicant that there is no objection to the location of the cinema at the site notified by the applicant under rule 3.] [Substituted by G. N. of 11.1.1973.](2)Validity of "No Objection Certificate". - The "No Objection Certificate" shall be in Form 'D' and shall be valid for a period of two years from the date of issue in the case of permanent cinemas and six months in the case of touring cinemas :[Provided that, in the ease of permanent cinemas, [or drive-in-cinemas] [Inserted by G. N. of 26.5.1970.] the licensing authority may, with the previous] [sanction of the State Government, allow such further period in any case as it thinks fit, regard being had to the circumstances thereof, whether the period of two years has expired or not.] [Substituted by G. N. of 12.3.1973.]Explanation. The licensing authority may, on an application being made to it in this behalf, dispense with the procedure in rules 3 and 4 in respect of the camp sites of a touring cinema, [* * *] [Deleted by G. N. of 17.5.1974.] if, in respect of such camp sites any touring cinema has been allowed to camp there on a previous occasion.
