(1)No permission for construction of a building for cinema shall be granted by the Authority unless it conforms to the provisions of the Madhya Pradesh Cinema (Regulations) Act, 1952 (No. XVII of 1952) and the rules made thereunder.(2)Set back from regular line of the street for Cinema/Assembly buildings. - No person shall erect a building intended to be used as a cinema theatre or public assembly hall or convert the use of any existing building to any such purpose, unless such building is set back at least 9 metres from the regular line of the street or from the street, if no such line exists. Further the location for such building shall be governed by the provisions of development plans (if any) and subject to approval of the Authority.
