Section 15 in The Assam Cinemas (Regulation) Rules, 1960
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 a radius of one furlong from any existing hospital, cemetery, grave yard or cremation ground or from an educational institution or place of public worship unless shows are held as a part of any function or festival of such educational institution or place of public worship.
