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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(g) in The Karnataka Cinemas (Regulation) Act, 1964

(g)
(i)the procedure to be followed by persons in respect of applications for permission under section 11;
(ii)the documents and plans to be submitted, together with such application, and the fees to be paid on such application;
(iii)the matters to be considered by the licensing authority before approving the site for the construction of the building or the plans for the construction or reconstruction of the building or the installation of machinery;
(iv)the terms, conditions and restrictions subject to which the licensing authority may accord approval in respect of the matters referred to in sub-clause (iii);
(v)the action to be taken in cases of contravention of the terms, conditions and restrictions subject to which such approval was accorded;
(vi)the procedure to be followed by the licensing authority before granting or refusing permission under section 11 and any other matters incidental thereto;