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State of Maharashtra - Section

Section 136 in Maharashtra Cinemas (Regulation) Rules, 1966

136. [ [Added by G.N. of 4.5.1967.]

The provisions of Chapters II and VI shall not apply to premises duly constructed for cinematograph exhibition before coming into force of these rules, if such premises have been constructed in accordance with the provisions of the rules in force when such premises were constructed.]Form ANotice under rule 3 of the Maharashtra Cinemas (Regulation) Rules, 1966Please take notice that I, son..........................of........................age resident of village .................... taluka..................district ......propose [locating a [permanent cinema/quasi-permanent cinema/touring cinema/drive-in-cinema)] [Substituted by G. N. of 26.5.1970.]] at...............(name of village) taluka .......... district on the land belonging to Shri........................................................admeasuring
about ................... and *bearing| R.S. No........................*C.S. No..............No. ...........| and bounded as under :-
Notice is hereby given that any objections to the location of the said
cinema should be lodged with the| District Magistrate of........Commissioner of Police, Bombay| within such time as may be notified by him.
*In Greater Bombay please substitute the following in place of the words between asterisks :-assessed under Municipal No................. Ward No............. Sheet No. ........ and registered under Collector's New Survey No..........Form BNotice under rule 4 of the Maharashtra Cinemas (Regulation) Rules, 1966Whereas, Shri ........................... son of ................................................. age ........ resident of taluka/tahsil district..................has applied to me for the grant of a "No Objection Certificate" for the [location of a [permanent cinema/quasi-permanent cinema/touring cinema/drive-in-cinema)] [Substituted by G. N. of 26.5.1970.]] at village................................ taluka/tahsil ................ district on the land of Shri ...........................................................and 'bearing
R. S. No................................................C. S. No................Ward No...................| * and bounded as under :-
Notice is hereby given that any person having any objection to the grant of "No Objection Certificate" as aforesaid should lodge his objection in writing with the undersigned not later than the day of.