Section 6(2) in The M.P. Cinemas (Regulation) Rules, 1972
(2)The no objection certificate shall be in Form D and shall be valid for a period of two years from the date of the issue in the case of permanent cinemas, and six months in the case of touring cinemas.Explanation. - The licensing authority may, on an application being made to it in this behalf, dispense with the procedure in Rules 3 and 4 in respect of the camp sites of a touring cinema other than the first camp site, if in respect of such camp sites any touring cinema has been allowed to camp there on a previous occasion.
