Section 130B(1) in Maharashtra Cinemas (Regulation) Rules, 1966
(1)On receipt of an application under rule 130-AA. the licensing authority may, after such inquiry as it may think fit, if it is satisfied that the grant of the licence is not likely to cause obstruction, inconvenience, annoyance, risk, danger or damage to the public property or traffic in any street, grant the applicant a licence in Form 'IT.
