Section 6 in The M.P. Cinemas (Regulation) Rules, 1972
6. Grant and validity of no objection certificate.-
(1)Without prejudice to the right of the licensing authority to refuse or to grant a cinema licence under Rules 101 and 102 the licensing authority may, with the previous permission of the Government grant a certificate to the applicant that there is no objection to the location of the cinema at the site notified by the applicant under Rule 3.(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.
