Section 3 in Maharashtra Cinemas (Regulation) Rules, 1966
3. Application for "No Objection Certificate".
(1)No person under 18 years of age shall be entitled to obtain or hold any licence under these rules.(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 a position that it can be plainly seen from the public thoroughfare upon which the site of such proposed cinema abuts. Except in Greater Bombay the notice shall be in the language of the locality. In Greater Bombay the notice shall be in English as well as the language of the locality. The notice on the board shall be maintained on the site until the matter is decided by the licensing authority.The Board shall be at least 1.20m. x 0.90m. in size and the notice shall be exhibited thereon in bold and clearly legible letters.(3)[ Such person shall also give a similar notice in writing to the licensing authority for the grant of a "No Objection Certificate" specifying therein whether the application is in respect of a permanent cinema or a quasi-permanent cinema or a touring cinema [or a drive-in-cinema] [Substituted by G. N. of 26.5.1970.]. The application shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surroundings, roads and buildings [which in the Case of a cinema (other than a drive in-cinema) exist [within a distance of 61 meters of the perimeter] [Inserted by G. N. of 12.3.1973.] of the proposed site, and in the case of a drive-in-cinema, upto a distance of 400 metres from the perimeter], Schools, hospitals, temples of other like places should be clearly indicated in the plan. The applicant shall also forward a copy of the application together with the plan to the Executive Engineer/the Assistant Engineer/the Deputy Engineer/the Sub-Divisional Officer [the Town Planning Officer/the Municipal Authority] [Inserted by G. N. of 17.5.1974.] concerned is respect of the proposed site, who should communicate his remarks to the licensing authority within one month from the date of receipt of the application.]
