Section 6(d) in The Karnataka Cinemas (Regulation) Act, 1964
(d)the benefit to any particular locality or localities to be afforded by the opening of a new place of cinematograph exhibition; and shall also take into consideration any representations made by persons already giving cinematograph exhibitions in or near the proposed locality or by any local authority or police authority within whose jurisdiction the place proposed to be licensed is situated or by any association interested in the giving of cinematograph exhibition.
