Section 5 in Punjab Cinemas (Regulation) Rules, 1952
5.
(i)Every application for the grant or renewal of a licence shall be in writing and shall be signed by the applicant.(ii)Applications for the grant as distinct from the renewal of [a three years] [Punjab Government notification, dated 28.11.1961.] licence shall be accompanied by;-(a)full particulars regarding the ownership of, and all rights in, the premises and in the cinematograph apparatus to be used therein;(b)complete plans, elevations and sections in duplicate, of the premises and all erections or buildings thereon drawn correctly to the scale of one-eighth of an inch to one foot and showing the width of all stairways and the number of steps in each, the width of corridors, gangway and doorways, the height of the cinematograph and of the plant for the generation or conversion of electrical energy;(c)a site plan in duplicate a separate sheet drawn to the scale of one-fortieth of an inch to one foot showing the position of the premises in relation to any adjacent premises and to the public thorough-fares upon which the site of the premises abuts, and the arrangements proposed for the parking of motor cars and others vehicles;(d)specifications of the various materials proposed to be used in the construction of the buildings.(iii)The cardinal points of the compass shall be shown on the plans and the plans shall be so coloured as to distinguish the materials used in the construction of the buildings.(iv)Application under sub-section (ii) of this rule [shall subject to the condition mentioned in Rule 31A be submitted] [Haryana Government Notification published in Haryana Government Gazetted Legislative Supplement Part III, dated 7.4.81.] to the licensing authority before any alteration necessary for the adaptation of the premises for cinematographic exhibition are taken in hand, or in the case of a new building, before its construction is begun.[The work shall not be commenced unless the Executive Engineer certifies that the proposed construction, addition or alteration of the premises is in accordance with these rules and the buildings bye-laws of the local authority, if any] [Punjab Government Gazetted Legislative Supplement Part III, dated 1.6.1953.].(v)The licensing authority may require an applicant for a temporary licence to furnish such plans of the premises and such specifications as he may consider necessary.
