Section 3 in The M.P. Cinemas (Regulation) Rules, 1972
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 position that it can be plainly seen from the public thoroughfare upon which the site of such proposed cinema abuts. The notice shall be in Hindi. The notice on the Board shall be maintained on the site until the matter is decided by the licensing authority. The Board shall be atleast 11/12 metre x 9.00 metre 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 and make an application to the licensing authority for the grant of a non-objection certificate, specifying therein, whether the application is in respect of a permanent cinema or a touring cinema. The application shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and buildings which exist upto a distance of 200 metres of the proposed site. Schools, hospitals, temples or other like places should be clearly indicated in the plan.
