Section 6(3) in The Meghalaya Cinemas (Regulation) Rules
(3)[ The Licence granted shall be valid for three years unless revoked earlier by the Licensing Authority. It may be renewed on the expiry of its validity for a period not exceeding three years at a time by the Licensing Authority with the previous approval of the State Government. The application for renewal shall be submitted at least one month before the date of expiry of the existing licence by the licensee in writing to the Licensing Authority accompanied by a fee as prescribed in Rule F, and certificate mentioned in Rules 5.] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1990.]
