Section 5(1) in U.P. Cinemas (Regulation) Act, 1955
(1)The licensing authority shall not grant a licence under this Act, unless it is satisfied that -(a)the rules made under this Act have been substantially complied with, and(aa)[ the building or other place in which cinematograph exhibition proposed to be given-(i)[ is situated at a distance of not less than 200 metres from the Raj Bhawan, the State Government Secretariat or the High Court;] [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.](ii)[ and (iii) ***] [Omitted by U.P. Act No. 7 of 2018, dated 5.1.2018.]](b)adequate precautions have been taken in the place, in respect of which the licence is to be given, to provide for the safety of persons attending exhibitions therein:(bb)[ ***] [Omitted by U.P. Act No. 7 of 2018, dated 5.1.2018.](c)[ the grant of licence is not otherwise contrary to the public interest].[***] [Omitted by U.P. Act No. 7 of 2018, dated 5.1.2018.]
