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