Section 88 in Maharashtra Cinemas (Regulation) Rules, 1966
88. Application for permission.
- Any person desiring to put up a building or structure to be used as a cinema shall make an application in writing, to the licensing authority. Each such application shall be accompanied by a true copy of the "No Objection Certificate" issued by Government/or the licensing authority in respect of the site where the cinema is proposed to be put up.
