Section 9(1) in The Meghalaya Cinemas (Regulation) Rules
(1)A License for a temporary indoor cinema may be granted by the Licensing Authority, with the prior approval of the State Government in Form C appended to these Rules for a period not exceeding three months. This period may however, be extended for a further period of three months on application being made, before the expiry of the current license, fulfilling the requirement of Rule 8.
