Section 9 in The Assam Cinemas (Regulation) Rules, 1960
9. Licence for temporary indoor cinema.
(1)A licence for a temporary indoor cinema may be granted by the Licensing Authority, with the prior approval of the State Government in Form C appended to these Rules for a period not exceeding three months. This period may, however, be extended for a further period of three months on application being made, before the expiry of the current licence, fulfilling the requirements of Rule 8.(2)No licence for temporary indoor cinemas shall be issued in respect of any structure which is situated within a radius of one furlong from an existing hospital, educational institution, place of public worship, cremation ground, grave yard, cemetery [* * * * *]
