Section 8 in The Karnataka Cinemas (Regulation) Act, 1964
8. Restriction on powers of licensing authority.-
The licensing authority shall not grant a licence unless it is satisfied that,-(a)the rules made under this Act have been substantially complied with;(aa)the applicant has paid the entire amount of tax or other dues payable by him under the Karnataka Entertainments Tax Act, 1958 (Karnataka Act 30 of 1958):(b)adequate precautions have been taken in the place in respect of which the licence is to be granted, to provide for the safety, convenience and comfort of the persons attending exhibitions therein; and(c)the limit regarding the number of places for the area, determined under section 7, is not exceeded.
