Section 18 in The Meghalaya Cinemas (Regulation) Rules
18. Recommendation to State Government.
- If the Licensing Authority to whom an application for a licence is made, is satisfied that all the prescribed requirements of the Rules have been fulfilled and the economy of the place justifies a cinema licence like the one applied for and there is no objection of any kind to the grant of such a licence it may forward the application to the State Government with its recommendation stating the period for which and any particular condition or restrictions under which approval to the grant of a licence is recommended by it.
