Section 5 in The Meghalaya Cinemas (Regulation) Rules
5. Application for licence.
(1)Every application for the grant or renewal of a licence shall be in writing and shall be signed by the applicant and submitted to the Licensing Authority.(2)Procedure for application-Application for the grant as distinct fro the renewal of a permanent cinema licence shall be accompanied by;(a)full particulars regarding the ownership of, and all rights in, the premises and in the cinematograph apparatus to be used therein;(b)a true copy of the "No Objection" certificate under sub-rule (II) of Rule 4;(c)certificate from the Executive Engineer, P.W.D., of the area that the rules relating to the structural features of the building have been duly complied with;(d)certificate from the Electricity Department of the Government that the electrical installation conform to the required standard and the existing rules;(e)certificate from the District Officer or any other competent authority of Public Health Department that the arrangements for sanitation comfort to the requirements of the rules;(f)an "approved Films Exhibition Certificate" from the Officer-in-charge of Distribution, Films Divisions, Ministry of Information and Broadcasting, Government of India to the effect that the arrangements have been made for getting regular supply of approved fixtures for the duration of the period for which licence is applied for;(g)a treasury receipt for the payment of fees for licence at the rate prescribed;(h)a clearance certificate from the Superintendent of Taxes of the area concerned to the effect that no amount of tax due under the Meghalaya Amusement and Betting Tax Act, 1939, remained unpaid;(i)[ a certificate from the Deputy Commissioner concerned that the application for licence will not involve a benami transaction.] [Inserted vide Meghalaya Cinema (Regulation) (Amendment) Rule 1987.]
