Section 101(3) in Maharashtra Cinemas (Regulation) Rules, 1966
(3)Touring Cinemas. - (a) The licensing authority, after receipt of the document and certificates referred to in rule 100, on being satisfied that all the necessary rules have been complied with, may, grant a licence for a touring cinema to the applicant on such terms and conditions and subject to such restrictions as the licensing authority may determine. The cinema licence shall be in Form "E".(b)[ No touring cinema shall be allowed in the cities of Bombay, Pune, Nagpur, Solapur, Kolhapur and Aurangabad including other cities and towns having a population of fifty thousand and above.(c)In town having a population of less than fifty thousand, with five or more permanent or quasi-permanent cinemas no touring cinema shall be allowed. However, in the case of such town having only one permanent or quasi-permanent cinema, one touring cinema may be allowed for the population of every ten thousand.](d)Any number of touring cinemas may be allowed where there are no permanent or quasi-permanent cinemas.]
