Section 101(2) in Maharashtra Cinemas (Regulation) Rules, 1966
(2)Quasi-permanent Cinema. - (a) 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 State Government, grant a licence for a quasi-permanent 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".(b)No quasi-permanent cinema shall be allowed in the cities of Bombay, Pune, Nagpur, Solapur and Kolhapur, and in other cities or towns having a population not exceeding one lakh if in any such city or town there is already a permanent cinema in the proportion of one to every ten thousand population. In the case of any city or town having a population exceeding one lakh, quasi-permanent cinemas maybe allowed in the proportion of one cinema for every twenty thousand population as is in excess of one lakh.
