Section 130B in Maharashtra Cinemas (Regulation) Rules, 1966
130B. Grant of licence.
(1)On receipt of an application under rule 130-AA. the licensing authority may, after such inquiry as it may think fit, if it is satisfied that the grant of the licence is not likely to cause obstruction, inconvenience, annoyance, risk, danger or damage to the public property or traffic in any street, grant the applicant a licence in Form 'IT.(2)Such licence may be granted or renewed for a period of six months commencing on the date of its issue, but not beyond the 31st day of December following such date and subject to such terms and conditions and restrictions as the licensing authority may specify in the licence.
