Section 2 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
2.
(i)These Rules shall be applicable to the whole of the State of Andhra Pradesh,(ii)These Rules shall come into force from the date of publication in the Andhra Pradesh Gazette. All existing rules, regulations, bylaws, orders that are in conflict or inconsistent with these Rules shall stand modified to the extent of the provisions of these rules.(iii)Provisions of the Andhra Pradesh Cinemas (Regulation) Act, 1955 will need to be strictly adhered to. It is, however, clarified that the rules of the Andhra Pradesh Cinema (Regulation) Rules 1970 will apply to the multiplex buildings as a whole and not the individual cinema halls within it. The provisions of the said Andhra Pradesh Cinema (Regulation) Rules 1970 are deemed to be relaxed to allow activities mentioned in the definition of Multiplex as given below.
