Section 4 in The M.P. Cinemas (Regulation) Rules, 1972
4. Licensing authority to invite objections.-
On receipt of such notice the licensing authority shall at the cost of the applicant, notify the public such intention in such manner by notification in the newspapers or otherwise that it may deem fit for the purpose of inviting objections. A notification for inviting objections shall be issued by the licensing authority in Form B and shall specify the period within which the objections shall be lodged with it. The licensing authority shall also consult the Executive Engineer and Sub-Divisional Officer concerned in respect of the proposed site.
