(1)A person desirous of obtaining a licence for a travelling cinema shall apply to the District Magistrate within whose jurisdiction the exhibition is proposed to he given and shall attach to his application a plan and description of the building. The plan shall show the seating arrangement in the auditorium with exits, gangways, passages and structures (if any).(2)if a licence is granted, the plan and description aforesaid duly corrected or amplified where necessary and certified by the Licensing Authority, shall be attached to the licence. The terms and conditions of the licence shall be liable to modifications by the Licence Authority at any time and this fact shall be stated in the licence, which along with the plan and description shall be produced on demand by any person authorised to inspect the cinema.
