Section 3 in Jharkhand Cinemas (Regulation) Rules, 2000
3. Procedure for the grant of permission for constructing permanent Cinema House.
- (i) Any person desirous of constructing a permanent building to be used for cinematograph exhibition shall submit an application in writing in quadruplicate giving all necessary particulars [as specified in the Appendix A] [Inserted by S.O. 739 dated 30.5.1978.] to the District Magistrate (hereinafter referred to as the Licensing Authority) together with site and plan of permanent building.(ii)All such applications shall be considered at a meeting of the Cinema Advisory committee consisting of the Licensing Authority, Superintendent of Police, Civil Surgeon, Executive Engineer, Public Works Department (Building) and the Chairman of the Municipal Body, if there be one in the town for which licence is sought and an Officer incharge of the Town Planning Organisation or an Officer authorised by him in this behalf.(iii)On receipt of an application, the Licensing Authority shall cause to be pasted in the Civil and Criminal Court of Local Jurisdiction, the office of the local Municipal Body or any other conspicuous place in locality a notice specifying therein the name and address of the applicant and the building and site plans with plot number, tauzi number, thana number and mauza or village or town inviting objections from the persons interested or the general public within 15 days of the date of notice regarding the suitability of site for a permanent cinema house.(iv)For disposal of all such applications or the objections, if any, filed within the stipulated period, the Licensing Authority shall hold a meeting of the Cinema Advisory Committee. The Committee shall submit its findings in writing to the Licensing Authority who shall send to the State Government his recommendations regarding the suitability of the site and the desirability of granting permission for construction of a permanent cinema house thereupon. The decision of the State Government shall be final.
