Section 127 in The M.P. Cinemas (Regulation) Rules, 1972
127. Repeal and savings.-
All rules corresponding to these rules in force in any region of the State of Madhya Pradesh immediately before the commencement of these rules are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.Form ANotice under Rule 3 of the Madhya Pradesh Cinemas (Regulation) Rules, 1972Please take notice that I,..................son of.....................age.....................resident of village..................tahsil...........district......................propose locating a permanent/touring cinema at...................(name of village).................taluka................district...................on the land belonging to Shri...................admeasuring about.....................and bearing R.S. No..................[]G.S. No.......................and Ward No...................... and bounded as under..................Notice is hereby given that any objections to the location of the said cinema should be lodged with the District Magistrate of.......................within such time as may be notified by him.Form BNotice under Rule 4 of the Madhya Pradesh Cinemas (Regulation) Rules, 1972Whereas Shri.......................son of......................................................age.....................resident of....................tahsil.............district.................. . has applied to me for the grant of a "No objection certificate" for the location of a permanent/touring cinema at village...............tahsil .......................district.............................................on the land of Shri...................and bearing R.S. No ...............................and C.S. No........................Ward No....................[and bounded as under.]Notice is hereby given that any person having any objection to the grant of a "No objection certificate" as aforesaid should lodge his objection in writing with the undersigned not later than the................day of ... 20..........Any objections received after that date shall not be taken into consideration.Given under my hand this...........................day of.............20..............................................................................District Magistrate or Licensing Authority.Form C(Rule 5)
