Section 11 in The Meghalaya Cinemas (Regulation) Rules
11. Application for temporary open Air Cinemas.
(1)A person desirous of holding a license for a temporary open Air Cinema shall apply to the Licensing Authority of the District within which it is proposed to hold the open air shows.(2)Every application for a temporary open air cinema license shall be accompanied by-(i)Full particulars regarding the ownership of, and all rights in, the cinematograph to be used;(ii)A true copy of the 'No Objection' certificate under sub-rule (II) of Rule 4;(iii)A treasury receipt for the payment of fees for licence at the rate prescribed under Rule 13.(iv)A clearance certificate from the Superintendent of Taxes of the area concerned to the effect that no amounts of tax due under the Meghalaya Amusement and Betting Tax Act 1939, has remained unpaid.
