Section 4(2) in The Assam Cinemas (Regulation) Rules, 1960
(2)On receipt of the application and the plans, the Licensing Authority shall forward the same to the Executive Engineer concerned for approval and the applicant shall be bound to carry out such additions and alterations in the plans as may be directed by the Executive Engineer concerned before the plans are finally approved by him.After the plans are finally approved by the Executive Engineer concerned, the Licensing Authority with the prior approval of the State Government may grant in Form A appended to these Rules, a "No objection certificate" in writing to the applicant to put up the cinema house in accordance with the plans finally approved;Provided that such a "No objection certificate" does by no means guarantee the issue of a cinema licence which depend on separate application and fulfilment of the requirement of prescribed rules and instructions;Provided further that in the case of a licence either for temporary open air cinema or or touring cinema, the condition o furnishing a "No objection certificate" as required under Rule 11 (2) (ii) and Rule 14 (2) (ii) respectively may be relaxed by the Licensing Authority to such extent as may be considered necessary having due regard to the safety measures or the spectators.
