Section 15 in The Meghalaya Cinemas (Regulation) Rules
15. Licence for Touring Cinemas.
- A licence for a touring cinema may be granted by the Licensing Authority with the prior approval of the State Government, in Form D appended to these Rules, for a period not exceeding six months;Provided that no such cinema shows shall be allowed within such a distance as the State Government considers reasonable having regard to the surrounding circumstances, from the existing hospital, cemetery, graveyard or cremation ground or from an educational institution or place of public worship unless shows held as a part of any function or festival of such educational institution or places of public worship.
