Section 4 in The Assam Cinemas (Regulation) Rules, 1960
4. Construction of cinema building.
(1)Any person desiring to put up a building or structure to be used as a permanent cinema house shall make an application in writing to the Licensing Authority specifying the site where the cinema house is proposed to be put up. Each such application shall be accompanied by-(a)"No application certificate. A certificate from the Municipal Town Committee, Gram Panchayat, District Council or Development Authority wherever such authority exists having jurisdiction over the area that there is no objection to the erection of the proposed cinema building;(b)complete plans, elevations and sections in duplicate, of the premises and all erections or buildings thereon drawn correctly to the scale of one-eight of an inch to one foot and showing the width of all stairways, and the number of steps in each, the width of corridors, gangways and door-ways, the height of the galleries or tiers and the details of the cinematograph and of the plant or the generation or conversion of electrical energy;(c)a site plan in duplicate on a separate sheet drawn to the scale of one-fortieth of an inch to one foot showing the position of the premises in relation to any adjacent premises and to the public thoroughfares upon which the site of the premises abuts, and the arrangements, proposed for the parking of motor car and other vehicle;(d)specifications of the various materials proposed to be used in the construction of the building.(2)On receipt of the application and the plans, the Licensing Authority shall forward the same to the Executive Engineer concerned for approval and the applicant shall be bound to carry out such additions and alterations in the plans as may be directed by the Executive Engineer concerned before the plans are finally approved by him.After the plans are finally approved by the Executive Engineer concerned, the Licensing Authority with the prior approval of the State Government may grant in Form A appended to these Rules, a "No objection certificate" in writing to the applicant to put up the cinema house in accordance with the plans finally approved;Provided that such a "No objection certificate" does by no means guarantee the issue of a cinema licence which depend on separate application and fulfilment of the requirement of prescribed rules and instructions;Provided further that in the case of a licence either for temporary open air cinema or or touring cinema, the condition o furnishing a "No objection certificate" as required under Rule 11 (2) (ii) and Rule 14 (2) (ii) respectively may be relaxed by the Licensing Authority to such extent as may be considered necessary having due regard to the safety measures or the spectators.
