Section 323 in Uttar Pradesh Municipal Corporation Act, 1959
323. [ Restriction of the power to sanction construction of a place of entertainment in certain cases. [See foot note 55 on p. 157]
- Notwithstanding anything contained in this Act or any rule or bye-law made thereunder, the construction of, or any addition to, any building of public entertainment or any addition thereto, shall not except with the previous approval of the State Government, be sanctioned by the Municipal Commissioner or the Executive Committee, if the site of, or proposed for such building is -(a)within a radius of one furlong from(i)any residential institution attached to a recognized educational institution such as a college, high school or girls school; or(ii)a public hospital with a large indoor patient ward; or(iii)an orphanage containing one hundred or more inmates; or(b)in any thickly populated residential area which is either exclusively residential or reserved or used generally for residential as distinguished from business purposes; or(c)in any area reserved for residential purposes by any housing or planning scheme or otherwise under any enactment:Provided that no permission to construct any building intended to be used for cinematograph exhibition shall be given unless the Executive Committee is satisfied that sanction to the plans and specifications have been obtained in accordance with the rules framed under the Cinematograph Act, 1918.]Commencement of work
