Section 11 in The Karnataka Cinemas (Regulation) Act, 1964
11. Construction or reconstruction of buildings or use of places for exhibition of cinematorgraph films only to be made after obtaining permission of licensing authority.-
(1)Any person, who intends,-(a)to use any place for the exhibition of cinematograph films; or(b)to use any site for constructing a building thereon for the exhibition of cinematograph films; or(c)to construct or reconstruct any building for such exhibition; or(d)to instal any machinery in any place where cinematograph exhibitions are proposed to be given; shall make an application in writing to the licensing authority for permission therefor, together with such particulars as may be prescribed.(2)No provision contained in the enactments specified in the Schedule or any other law for the time being in force regulating the erection or construction of buildings, or in the rules or bye-laws made under any such enactment or law shall apply to an application under sub-section (1) in so far as such provision relates to any of the matters specified in the said sub-section.(3)The licensing authority shall, thereupon, after consulting such authority or officer as may be prescribed, grant or refuse permission and the provisions of section 6, section 8 and section 10 relating to licences shall, so far as may be, apply to permission underthis section.
