Section 101 in Maharashtra Cinemas (Regulation) Rules, 1966
101. [ Permanent Cinema. [Substituted by G. N. of 21.1.1978.]
(1)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 the State Government, grant a licence for a 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".(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.(3)Touring Cinemas. - (a) The licensing authority, after receipt of the document and certificates referred to in rule 100, on being satisfied that all the necessary rules have been complied with, may, grant a licence for a touring 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 touring cinema shall be allowed in the cities of Bombay, Pune, Nagpur, Solapur, Kolhapur and Aurangabad including other cities and towns having a population of fifty thousand and above.(c)In town having a population of less than fifty thousand, with five or more permanent or quasi-permanent cinemas no touring cinema shall be allowed. However, in the case of such town having only one permanent or quasi-permanent cinema, one touring cinema may be allowed for the population of every ten thousand.](d)Any number of touring cinemas may be allowed where there are no permanent or quasi-permanent cinemas.]
