Section 6(1) in Maharashtra Cinemas (Regulation) Rules, 1966
(1)Without prejudice to the right of the licensing authority to refuse or to grant a cinema licence under rules 101 and 102, the licensing authority may, [with the previous sanction of the State Government] [Substituted by G. N. of 12.3.1973.] [in case of cinemas, other than touring cinemas and without such approval in the case of touring cinemas, grant a certificate to the applicant that there is no objection to the location of the cinema at the site notified by the applicant under rule 3.] [Substituted by G. N. of 11.1.1973.]
