Section 5 in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
5. The plot must front on a major road i.e. a road having a minimum right of way of 80'.
In case of conversion for cinemas. - (1) Provisions of the Cinematograph Act and the Rules made thereunder shall be adhered to.(2)It should be ensured that the construction of cinemas in residential areas does not cause nuisance to the inhabitants of that area.(3)Plots should not be hemmed in by other residential plots i.e. corner plots or other such plots facing public open space should be considered more suitable than others.(4)The plot must front on a major road, i.e. the road having a minimum right of way of 100'.(5)The height and coverage restrictions should be such that the proposed cinema building should not change the character of the residential area i.e. coverage and height restrictions should be the same as for other residential plots in that area.
