Section 24I(1) in Maharashtra Cinemas (Regulation) Rules, 1966
(1)The percentage of car parking space in a cinema shall be according to the population of the town or city where the cinema is situated as given below :-(a)in Greater Bombay 4 per cent, of the total number of seats;(b)in cities having population of and above 5 lakhs, 2 per cent, of the total number of seats;(c)in cities having population between 1 to 5 lakhs, 1 per cent, of the total number of seats; and(d)in towns and places, having population below 1 lakh, 0.5 per cent, of the total number of seats :Provided that, if there are residential premises or office premises or both, within the near vicinity of a cinema, additional car parking space shall be provided in accordance with the regulation if any, laid down by the respective Municipal Authority, within those jurisdiction the cinema is situated.Explanation. - The above percentage except in the case of Greater Bombay includes space required for parking public vehicles, scooters, cycles and any other similar vehicles.
