7. Conditions for granting and renewing a license.
(1)No License shall be granted or renewed in favour of any person unless (i) he or his agent appointed for the purpose referred to in Rule 2 (vi) is residing in the city, town or area within whose limit the cinematograph exhibition is intended to be given, and (ii) the licensing authority is satisfied that the requirements of those rules have been fully complied with. (2) No building, except one already licensed for cinematograph exhibition before August 1, 1974, shall be so licensed-(a)if it is situated within a radius of 200 meter from the Raj Bhawan, the State Secretariat, the High Court, the State Public Service Commission or the Board of Revenue; or(b)if it is situated within a radius of 75 meter from-(i)any recognised educational institution (other than primary school) or any residential institution attached thereto; or(ii)a public hospital with 25 or more indoor patients; or(iii)any building housing an office of a head of the department of the Central or the State Government or the district civil of criminal courts: or(iv)any other institution which the Government may consider necessary in public interest to declare an institution to which this clause applies; or(c)if for any other sufficient reason to be recorded, the licensing authority is satisfied that the location of a cinema at the site of that building is not public interest:Provided that the licensing authority shall not refuse a license under clause (c) except with the prior approval of the State Government.Explanation. - For the purpose of this sub-rule, the licensing authority shall, subject to the general control of the State Government, determine what is a public hospital or a recognised educational institution, and its decision shall be final and conclusive.
