Section 3(3) in The M.P. Cinemas (Regulation) Rules, 1972
(3)Such person shall also give-a similar notice in writing to the licensing authority and make an application to the licensing authority for the grant of a non-objection certificate, specifying therein, whether the application is in respect of a permanent cinema or a touring cinema. The application shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and buildings which exist upto a distance of 200 metres of the proposed site. Schools, hospitals, temples or other like places should be clearly indicated in the plan.
