Section 15(4) in The Orissa Cinemas (Regulation) Rules, 1964
(4)No addition or alteration of any part of the cinema and its appurtenances or of the lighting or other electric arrangements shall be made without the sanction of the licensing authority.The licensee shall give notice in writing to the licensing authority of his intention to make any such additions or alterations, and the licensing officer deputed by him certifies that the additions or alterations are in accordance with the provision of these Rules.
