Section 18 in The Assam Cinemas (Regulation) Rules, 1960
18. Recommendations to State Government.
- If the Licensing Authority to whom ah application or a licence is made, is satisfied that all the prescribed requirements of the rules have been fulfilled and the economy of tire place justifies a cinema licence like the one applied for and there is no objection of any kind to the grant of a licence, it may forward the application to the State Government with its recommendations stating the period or which and any particular conditions or restrictions under which approval to the grant of a licence is recommended by it.
