180A. Restriction on the power of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to sanction construction of a place of entertainment in certain cases.
- Notwithstanding anything contained in this Act, or any bye-law made thereunder, the construction of, or any addition to any building of public entertainment or any addition thereto, shall not, except with the previous approval of the State Government, be sanctioned by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], if the site of, or proposed for such building is, -(a)within a radius of one furlong from -(i)any residential institution attached to a recognized educational institution such a college, a high school or girls' school, or(ii)a public hospital with a large indoor patient ward, or(iii)an orphanage containing one hundred or more in mates; or(b)in any thickly populated residential area which is either exclusively residential or reserved or used generally for residential as distinguished from business purposes; or(c)in any area reserved for residential purposes by any housing or planning scheme or otherwise under any enactment :Provided that no permission to construct any building intended to be used for cinematograph exhibition shall be given unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is satisfied that sanction to the plans and specifications have been obtained in accordance with the rules famed under the Cinematograph Act, 1918.[* * *] [Explanation omitted by U.P. Act No. 7 of 1953.]
