- An application for the grant of a new license for cinematograph exhibition shall be made to the Licensing Authority and shall contain full particulars of the ownership of the premises and the cinematograph machine and shall be accompanied with the following documents-(a)The order or approval of plan under Rule 3 (1);(b)Plan of the building and premises containing the specification enumerated in sub-rule (2) of Rule 3(c)Plan of seating arrangements for each class, separately;(d)Certificate from the Electrical Inspector to Government that the electrical installations conform to the required standards and the existing rules;(e)Certificate from the Medical Officer of Health having jurisdiction that the arrangements for sanitation conform to the requirements of the existing rules; and(f)Certificate from the Regional Fire Officer having Jurisdiction that the arrangements for fire-fighting appliances provided and the precautions taken against fire conform to the requirements of the existing rules.
