Section 12 in The Meghalaya Cinemas (Regulation) Rules
12. Licence for temporary open Air Cinemas.
- A licence for a temporary open air cinemas may be granted by the Licensing Authority with the prior approval of the State Government in Form D appended to these Rules, for a period not exceeding six months;Provided that no such cinema shows shall be allowed within such a distance as the State Government considers reasonable having regard to the surrounding circumstances, from the existing hospital, cemetery, grave yard, cremation ground or from an educational institution or place of public worship unless shows are held as a part of any function or festival of such educational institution or place of public worship.
