Section 9 in The Meghalaya Cinemas (Regulation) Rules
9. License for temporary indoor cinema.
(1)A License for a temporary indoor cinema may be granted by the Licensing Authority, with the prior approval of the State Government in Form C appended to these Rules for a period not exceeding three months. This period may however, be extended for a further period of three months on application being made, before the expiry of the current license, fulfilling the requirement of Rule 8.(2)No License for temporary indoor cinema shall be issued in respect of any structure which is situated within a distance of two hundred and fifty metres from any existing hospital, educational institution, place or worship, cremation ground, graveyard, cemetery or other existing permanent cinema house.
