Section 105 in Maharashtra Cinemas (Regulation) Rules, 1966
105. Renewal of licences.
- The licensing authority may, on application being made to him in that behalf, renew the cinema licence for the requisite period subject to rule 103. An application for the renewal of a licence shall be made in the manner laid down in rule 100 but it shall not be necessary to attach to the application for renewal the true copy of the "No Objection Certificate" and the true copy of the building permission unless specially required by the licensing authority :Provided that, in the case of the touring cinemas and of premises duly licensed for use for cinematograph exhibition before the coming into force of these rules, a certificate of the nature referred to in sub-rule (3) of rule 100 from the Executive Engineer/Assistant Engineer/Deputy Engineer/ Sub-Divisional Officer concerned in lieu of such certificate from an authorised architect or a qualified engineer, may be attached.
