Section 5(2) in The M.P. Cinemas (Regulation) Rules, 1972
(2)Government may, on consideration of the report of the licensing authority, grant permission for the issue of no objection certificate to the applicant or may refuse to grant the same.Explanation. - In the case of a touring cinema, previous sanction of the Government to the grant of no objection certificate under this rule shall be necessary only in respect of the site where the touring cinema proposes to make its first camp, and in respect of subsequent camping sites the no objection certificate shall be granted by licensing authority itself after the procedure laid down in Rules 3 and 4 is complied with.
