Section 3 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
3. Definitions.
(a)"Multiplex complex" shall mean an integrated entertainment and shopping center/complex or a shopping mall and having at least three (3) cinema halls/screens. Apart from Cinema halls, the entertainment area may have restaurants, cafeteria, fast food outlets, video games parlors, pubs, bowling alleys, health spa/ centers, convention centers, hotels and other recreational activities. However, habitable areas like hotels, service apartments shall not be allowed in the same block where the Multiplexes are set up and shall be allowed only as a separate block. Such a Complex may be spread over the site or be in one or more blocks which may be high-rise buildings or normal buildings.(b)"Building Approving Authority" means in UDA areas the Commissioner of Municipal Corporation in Municipal Corporation area or the Vice-Chairman of the urban Development Authority in areas outside the limits of Municipal Corporation as the case may be. In case of areas falling in non UDA areas, Building Approval authority will be respective local body. However they shall obtain prior Technical Approval from the Director of Town & Country Planning.(c)"Licencing Authority" means the Licencing authority under the AP Cinema (Regulation) Act, 1955 and rules made there under for issuing licences for cinema theatres in the Multiplex Complex.(d)"Words", expressions and definitions not defined herein shall have the same meaning as given in the National Building code of India, 2005.
