Section 17 in The Meghalaya Cinemas (Regulation) Rules
17. Intimation for change of venue of exhibition.
- The holder of a licence for a touring cinema may shift the venue of the exhibition from place to place within the district of issue, after giving due intimation of his programme and itinerary in advance to the Licensing Authority; provided that all the rules and safety requirements for holding cinema shows shall be duly observed and in case where it is proposed to install a touring cinema in a building the provisions of Rule 8 shall be duly complied with the licences;Provided further that a touring cinema shall not be held for more than 15 days in any particular place where no other licence is being operated and a licence cannot be operated in more than one place at a time.
