Section 12 in The Assam Cinemas (Regulation) Rules, 1960
12. Licence for temporary open air cinemas.
- A licence for a temporary open air cinema may be granted by the Licensing Authority with the prior approval of the State Government, in Form D appended to these Rules, for a period not exceeding six months;Provided that no such cinema shows shall be allowed within a radius of one furlong from an educational institution or place of public worship unless shows are held as a part of any function or festival of such educational institution or place of public worship.
