Section 3(2) in Maharashtra Cinemas (Regulation) Rules, 1966
(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.
