Section 2(iii) in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
(iii)Provisions of the Andhra Pradesh Cinemas (Regulation) Act, 1955 will need to be strictly adhered to. It is, however, clarified that the rules of the Andhra Pradesh Cinema (Regulation) Rules 1970 will apply to the multiplex buildings as a whole and not the individual cinema halls within it. The provisions of the said Andhra Pradesh Cinema (Regulation) Rules 1970 are deemed to be relaxed to allow activities mentioned in the definition of Multiplex as given below.
