Section 4(a) in Jharkhand Cinemas (Regulation) Rules, 2000
(a)No permanent or temporary Cinema house shall be allowed to be constructed within 200 yards of-(i)a place of worship;(ii)a recognised Secondary School or College or any residential institution attached thereto;(iii)any other recognised educational institution attached thereto;(iv)a public hospital or a hospital with an indoor patient ward;(v)an orphanage containing one hundred or more inmates;(vi)any other place declared unsuitable by the State Government for this purpose.
