Section 101(1) in Maharashtra Cinemas (Regulation) Rules, 1966
(1)The licensing authority after receipt of the documents and certificates referred to in rule 100, on being satisfied that all the necessary rules have been complied with, may, with the previous sanction of the State Government, grant a licence for a cinema to the applicant on such terms and conditions and subject to such restrictions as the licensing authority may determine. The cinema licence shall be in Form "E".
