Section 4 in Jharkhand Cinemas (Regulation) Rules, 2000
4. Restriction in regard to the locations of Cinema.
(a)No permanent or temporary Cinema house shall be allowed to be constructed within 200 yards of-(i)a place of worship;(ii)a recognised Secondary School or College or any residential institution attached thereto;(iii)any other recognised educational institution attached thereto;(iv)a public hospital or a hospital with an indoor patient ward;(v)an orphanage containing one hundred or more inmates;(vi)any other place declared unsuitable by the State Government for this purpose.(b)No permanent or temporary Cinema shall be allowed to be constructed on the site which may upset the Master Plan or in any thickly populated area which is either exclusively residential or a restricted area or used generally for residential purpose as distinguished from business purpose:Provided that the licensing Authority may for sufficient reasons and with the prior approval of the State Government, relax this rule or any part thereof in any case and specially in the case of Cinema houses already completed or nearing completion with the approval of the authorities empowered in this behalf by the State Government prior to the commencement of these rules.(c)Space for parking of car, etc. - No permanent Cinema house shall be allowed to be constructed unless it has provision for adequate space in its compound or in its vicinity for parking cars, cycles and other vehicles, queues of spectators which may be formed and the public to pass without obstructing any public road of traffic. The State Government may from time to time notify the standard for lay out of parking space and other open space.
