Section 304 in Karnataka Municipal Corporations Act, 1976
304. Restriction on the power to sanction construction of a place of entertainment in certain cases.
- Notwithstanding anything contained in this Act or any rule or bye-law made thereunder, the construction of, or any addition to any building of public entertainment or any addition thereto, shall not, except with the previous approval of the Government, be sanctioned by the Commissioner or the standing committee, if the site of, or proposed site for, such building is,-(a)within a radius of two hundred meters from,-(i)any residential institution attached to a recongnised educational institution such as a college, high school or girls school; or(ii)a public hospital with a large indoor patient ward; or(iii)an orphanage containing one hundred or more inmates; or(b)in any thickly populated residential area which is either exclusively residential or reserved or used generally for residential as distinguished from business purposes; or(c)in any area reserved for residential purposes by any housing or planning scheme or otherwise under any enactment:Provided that no permission to construct any building intended to be used for cinematograph exhibition shall be given unless the standing committee is satisfied that sanction to the plans and specifications have been obtained in accordance with the Karnataka Cinemas (Regulation) Act, 1964 (Karnataka Act 23 of 1964) and the rules made thereunder.
