(1)A person desirous of construction a permanent building to be used for cinematograph exhibition shall submit an application specifying the site on which the proposed building is to be constructed together with a plan and specifications thereof to the officer authorized in this behalf by Government.(2)The plan mentioned in the aforesaid sub-rule shall contain the elevations and sections of the buildings, the proposed electrical installations, arrangements for ventilation, sanitation and parking of vehicles and the position of the premises in relation to adjacent premises and public through fares on which the building abuts, within a radius of one furlong.(3)The licensing Authority may, if it is satisfied that the site plans and specification fully conform to the rules grant to the applicant a certificate signifying his approval thereto. The period within which the construction shall be completed shall also be stated in the certificate.
