Section 24A in Maharashtra Cinemas (Regulation) Rules, 1966
24A. Licence for drive-in-cinema.
- No driven-in-cinema shall be licensed under these rules unless such cinema conforms the rules laid down in this Chapter and to rules 19, 20 and 21 of Chapter III :Provided that, if an auditorium is also constructed in the premises of a drive-in-cinema for persons without motor cars to see the exhibition by sitting in chairs or otherwise, such auditorium shall be constructed in accordance with rules relating to construction of an auditorium contained in Chapter III.
