Section 5A in Rajasthan Cinemas (Regulation) Act, 1952
5A. [ Special provision for Cinema buildings. - (1) Nothing contained in any Local Law in regard to -
(a)the grant of permission for the construction and reconstruction of a building, or(b)the grant of licence for the use of any place or building for any purpose for which such licence is required, or(c)the grant of permission to install any machinery in any place or building, shall apply to the construction or reconstruction of the use of, or the installation of any machinery in any place or building to be used exclusively for the purpose of cinematograph exhibitions; and in every such case an application for such licence or permission shall be made to the licensing authority under this Act in accordance rules made under this Act.(2)Subject to the control of the State Government and to any rules made in the behalf, the licensing authority after such enquiry, as it deems fit and consulting the local authority concerned may, for reasons recorded, either grant or refuse to grant the licence or permission applied for.] [Inserted by section 3 of the Rajasthan Act No.21 of 1955, published in Rajasthan Gazetted, Part 4-A,Extraordinary, dated 22.12.1955.]
