Section 4 in Maharashtra Cinemas (Regulation) Rules, 1966
4. Licensing authority to invite objections.
- On receipt of such notice, the licensing authority shall, at the cost of the applicant, notify the public of such intention in such manner by publication in newspapers or otherwise as it may deem fit for the purpose of inviting objections. A notification for inviting objections shall be issued by the licensing authority in Form 'B' and shall specify [a period not exceeding one month within which the objections shall be lodged with it.] [Substituted by G. N. of 26.5.1970.][* * *] [Deleted, by G. N. of 26.5.1970.]
