Section 57(11) in The Kerala Panchayat Buildings Rules, 2011
(11)In the case of cinema theatres, the construction shall also conform to the provisions of the [Kerala Cinemas (Regulation) Act, 1958 and the rules made thereunder] [Substituted 'Kerala Cinema Regulations 1988' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] as amended from time to time and IS 4878-1968 bye laws for construction of cinema buildings.[Provided that in the case of addition, alteration, reconstruction or change m occupancy of the existing cinema theatres whether having existing valid licence or had a valid licence as per the Kerala Cinemas (Regulation) Act, 1958 and the rules made thereunder, building permit shall be issued, only if a cinema theatre having 1/3rd seating capacity of the existing theatre, or 200 seating capacity whichever is higher, is also proposed/retained.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
