Section 9 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983
9. Application for cinema licence.
- The application for a licence shall be made in Form I to the licensing authority and the application shall be accompanied by the following documents, namely :-(i)site plan of building and certificate of Assistant Engineer or Executive Engineer of Public Works Department that the building is safe for being used as a cinema;(ii)documents showing the ownership or tenancy of the place,(iii)certificate of Civil Surgeon/District Health Officer regarding suitability of site consistent with public health;(iv)certificate of Superintendent of Police regarding public safety and convenience;(v)photocopy of licence obtained for the commercial use under the Indian Telegraph Act, 1885 (No. 13 of 1885);Provided that in respect of a public service vehicle it shall not be necessary to supply documents specified in clause (i), (iii) or (iv) above.
