Section 9(6) in The M.P. Cinemas (Regulation) Rules, 1972
(6)Nothing in this rule shall apply to premises duly licensed in any part of the State for use for cinematograph exhibition before the coming into force of these rules :Provided that open spaces under the auditorium and stage in such premises, where they exist, shall not be rented or used as godowns but may be used for storing cinema implements, such as advertisement boards and trolleys, if they are properly arranged and taken care of.
