Section 4(2) in The Meghalaya Cinemas (Regulation) Rules
(2)On receipt of the application and the plans, the Licensing Authority shall forward the same to the Executive Engineer concerned for the approval and the applicant shall be bond to carry out such additions and alterations in the plans as may be directed by Executive Engineer concerned before the plans are finally approved by him.After the plans are finally approved by the Executive Engineer concerned, the Licensing Authority with the prior approval of the State Government may grant in Form 'A' appended to these Rules, a "No Objection" Certificate in writing to the applicant to put up the Cinema house in accordance with the plans finally approved;[The State Government in according approval to "No Objection" certificate shall take into consideration the fact whether the applicant has get any previous License for cinema and shall give preference to those having no such License.] [Vide Notification No. GEN. 13/62/72, dated 1st September, 1969.]Provided that such a "No Objection" certificate does by no means guarantee the issue of a cinema licence which depends on separate application and fulfilment of the requirement of prescribed Rules and instruction;Provided further that in the case of a licence either for temporary open air cinema or for touring cinema, the condition of furnishing a "No Objection" certificate as required under Rule 11 (2) (11) and Rule 14(2) (11) respectively may be relaxed by the Licensing Authority to such extent as may be considered necessary having due regard to the safety measures for the spectators.
