Section 74 in The Meghalaya Cinemas (Regulation) Rules
74.
Exemption for existing cinema house. The Licensing Authority may in individual cases exempt any permanent cinema house which has been in existence before the commencement of these Rules from any provision of these Rules which he may find after due enquiry, to be not practicable to be complied with.Form ANo Objection Certificate[Rule 4]In exercise of the powers conferred by Rules 4(H) of the Assam Cinemas (Regulation) Rules, 1960 (as adopted by the Meghalaya of Adaptation of Laws and Order No. 3) 1973,I.............Deputy Commissioner of............District do hereby grant this certificate that there is no objection to Shri........of........P/S in............District Constructing a cinema house at....................... of..................... Village/P.S...............in....District according to the approved plan and the site plan herewith enclosed.This "No Objection" certificate is valid for a period of one year from the date hereof and if within this period the proposed cinema home is not constructed, a fresh no objection certificate should be applied for.This certificate does not of itself authorise the use of the proposed building for cinematographic exhibition nor does it by any means guarantee the issue of a cinema licence which depends on separate application.Deputy CommissionerVide Notification No. GEN. 18/62/15, dated 17th December/1962.Form BThe Meghalaya Cinema (Regulation) Act 1953 (as adapted)Form of Licence (Permanent Cinemas)(Rule 6)No......[..............] [Name of theatre, etc.,] situated at [..............] [Address.] within the district of......is licensed under Section 5 of the Meghalaya Cinemas (Regulation) Act 1953 (Assam Act XIV) of 1953 as adapted by Meghalaya as a place where exhibition by means of a Cinematograph may be given.This licence has been granted to [................] [Name of Applicant.] and shall remain in force until the................provided that the said [..................] [Name of Applicant.] owns, lease or manages the said [...............] [Name of theatre, etc.,] The Licence is granted subject to the provisions of the Meghalaya Cinema (Regulation) Act, 1953 (as adapted) and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of............The...........19...Form CThe Meghalaya Cinemas (Regulation) Act, 1953 (as adapted)Form of Licence (Temporary Indoor Cinemas)(Rule 9)No..........Shri/Shrimati [..................] [Name of Applicant.] of [.............] [Address.] within the district of.........................is licensed under Section 5 of the Meghalaya Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953) as adapted to hold temporary indoor exhibitions by means of cinematograph.This licence shall remain in force only for a period of.......from the date hereof. The license is granted subject to the provisions of the Meghalaya Cinemas (Regulation) Act, 1953 (as adapted) and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of...........The............19Form DThe Meghalaya Cinemas (Regulation) Act, 1953 (as adapted)Form of Licence(Temporary Open Are Cinemas/touring Cinemas)(Rues 12 and 15)No............Shri/Shrimati [................] [Name of Applicant.] of [..............] [Address.] within the district of is licensed under Section 5 of the Meghalaya Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953) as adapted to hold temporary exhibitions in the open air by means of a cinematograph.The licence shall remain if force only for a period from the date thereof.This licence is granted subject to the provisions of the Meghalaya Cinemas (Regulation) Act, 1953 (as adapted) and of the rules made thereunder and to the conditions set forth in the attached Schedule.Deputy Commissioner of.........The.........19...
