Section 6 in The Assam Cinemas (Regulation) Rules, 1960
6. Licence for permanent cinema.
(1)A licence for a permanent cinema may be granted by the Licensing Authority with the prior approval of the State Government in Form B appended to these Rules.(2)No permanent cinema house shall be allowed within a radius of one furlong from any existing hospital, educational, institution, place of public worship, cremation ground, grave yard, cemetery or other standing permanent cinema house.(3)The licence granted shall be valid for three years unless renewed earlier by the Licensing Authority. It may be renewed on the expiry of the validity of the existing licence each time for a period not exceeding three years at a time, on receipt of any application in writing from the licensee tor such renewal accompanied by a fee as provided in Rule 7, and the certificates mentioned in Rule 5. Application for renewal shall be submitted to the Licensing Authority at least one month before the date of expiry of the existing licence.(4)Any licensee who fails to apply for renewal of his licence with the requisite fee and certificates within fifteen days of the expiry of the term of the licence, shall, at the time of the renewal be required to pay a fine of Rs. 50.
