Section 4 in The Meghalaya Cinemas (Regulation) Rules
4. Construction of Cinema Building.
(1)Any person desiring to put up a building or structure to be used as a permanent cinemas house shall make an application in writing to the Licensing Authority specifying the site where the cinema house is proposed to be put up. Each such application shall be accompanied by-(a)[ No Objection Certificate. - A certificate from either the Municipality. Town Development Authority, or Town Committee exercising jurisdiction over the area and where none of these exists, from the District Council that there is no objection to the erection of the proposed Cinema building.] [Amended Vide Meghalaya Cinema (Regulations) (Amendment) Rules 1987.](b)Complete plans, elevation and sanction in duplicate, of the premises and all erections, or buildings thereon drawn correctly to the scale of one-eight of an inch to one foot and showing the width of all stairways, and the number of steps in each, the width of corridors, gangways an doorways, the height of the galleries or tiers an the details of tine cinematograph and of the plant for the generation or conversion of electrical energy;(c)[ a site plan in duplicate on a separate sheet drawn to tire scale of one fortieth of an inch to one foot showing the position of the premises in relation to any adjacent premises and to the public thoroughfare upon which the site of the premises abuts, and the arrangements, proposed for the parking of motor car and other vehicles within the proposed site;] [Inserted Vide Meghalaya Cinema (Regulations) (Amendment) Rules 1987.](d)Specifications of the various materials proposed to be used in the construction of the building;(2)On receipt of the application and the plans, the Licensing Authority shall forward the same to the Executive Engineer concerned for the approval and the applicant shall be bond to carry out such additions and alterations in the plans as may be directed by Executive Engineer concerned before the plans are finally approved by him.After the plans are finally approved by the Executive Engineer concerned, the Licensing Authority with the prior approval of the State Government may grant in Form 'A' appended to these Rules, a "No Objection" Certificate in writing to the applicant to put up the Cinema house in accordance with the plans finally approved;[The State Government in according approval to "No Objection" certificate shall take into consideration the fact whether the applicant has get any previous License for cinema and shall give preference to those having no such License.] [Vide Notification No. GEN. 13/62/72, dated 1st September, 1969.]Provided that such a "No Objection" certificate does by no means guarantee the issue of a cinema licence which depends on separate application and fulfilment of the requirement of prescribed Rules and instruction;Provided further that in the case of a licence either for temporary open air cinema or for touring cinema, the condition of furnishing a "No Objection" certificate as required under Rule 11 (2) (11) and Rule 14(2) (11) respectively may be relaxed by the Licensing Authority to such extent as may be considered necessary having due regard to the safety measures for the spectators.
