Section 11(1) in The Karnataka Cinemas (Regulation) Act, 1964
(1)Any person, who intends,-(a)to use any place for the exhibition of cinematograph films; or(b)to use any site for constructing a building thereon for the exhibition of cinematograph films; or(c)to construct or reconstruct any building for such exhibition; or(d)to instal any machinery in any place where cinematograph exhibitions are proposed to be given; shall make an application in writing to the licensing authority for permission therefor, together with such particulars as may be prescribed.
