Section 3(2) in The M.P. Cinemas (Regulation) Rules, 1972
(2)Any person desirous of erecting a Cinema or converting existing premises into a cinema shall first make public his intention to do so by exhibiting a notice in Form A on a board on the proposed site in such position that it can be plainly seen from the public thoroughfare upon which the site of such proposed cinema abuts. The notice shall be in Hindi. The notice on the Board shall be maintained on the site until the matter is decided by the licensing authority. The Board shall be atleast 11/12 metre x 9.00 metre in size and the notice shall be exhibited thereon in bold and clearly legible letters.
