Section 6 in The Meghalaya Cinemas (Regulation) Rules
6. Licence for permanent cinema.
(1)A Licence for permanent cinema may be granted by the Licensing Authority with the prior approval of the State Government in Form B appended to those Rules.(2)[ No permanent cinema house shall be allowed within a distance of two hundred and fifty metres from the existing hospital, educational institutions, place of worship, cremation grounds, grave-yards, cemetery or other standing permanent Cinema House.] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1990.](3)[ The Licence granted shall be valid for three years unless revoked earlier by the Licensing Authority. It may be renewed on the expiry of its validity for a period not exceeding three years at a time by the Licensing Authority with the previous approval of the State Government. The application for renewal shall be submitted at least one month before the date of expiry of the existing licence by the licensee in writing to the Licensing Authority accompanied by a fee as prescribed in Rule F, and certificate mentioned in Rules 5.] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1990.](4)Any licensee who fails to apply for renewal of his licence, with the requisite fee and certificates within fifteen days of the [expiry of the term of his licence] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1980.], shall at the time of its renewal as required to pay a fine of Rs. 100/-(Rupees one hundred).Explanation. - The word 'existing' means existing on the date of the issue of "No Objection" certificate under Rule (4).
