Section 102 in Maharashtra Cinemas (Regulation) Rules, 1966
102. Power to refuse licence.
- The licensing authority [may, not withstanding the fact that a No Objection Certificate has been issued under rule 6, refuse a cinema licence if, in its opinion, in view of the circumstances to be recorded in writing] [Substituted by G. N. of 17.5.1974.] the cinemas appears to it likely to cause obstruction, inconvenience, annoyance, risk, danger or damage to residents, or passers-by in the vicinity of the cinema-
