In exercise of power conferred by Section 10 of the
Meghalaya Cinemas (Regulation) Act, 1953 (Assam Act XIV of 1953 as adapted by
Meghalaya) the Government of Meghalaya is pleased to make the following rules
further to amend the Meghalaya Cinemas (Regulation) Rules (Assam Rules of 1960
as adapted by Meghalaya) namely;- (1) These rules may be
called the Meghalaya Cinemas (Regulation) (Amendment) Rules, 2009. (2) They shall come into
force from the date of notification in the Official Gazette. In
rule 2 of the Meghalaya Cinemas (Regulation) Rules (Assam rules of 1960 as
adapted as Meghalaya) (hereinafter referred to as the principal Rules) after
the existing clause (viii), the following new clauses (ix) and (x) shall be
added, namely:- "(ix) "Permanent Mini Cinema"
means a Cinema Hall having not less than two hundred seats and not exceeding
five hundred seats. "(x) "Permanent Multiplex"
means the Permanent Cinema Halls (theatre) complex with not less than two separate
cinema screens in two different halls, co-existing concurrently existing with
other activities like shopping mall, cafeteria, restaurant etc. in the same
complex. The seating capacity for each screen/hall shall not be less than one
hundred fifty and not exceeding five hundred seats for all halls taken
together." In
rule 3 of the principal Rules:- (a) for the word
"four" appearing in the first line, the word "six" shall be
substituted. (b) the word
"and" appearing at the end of clause (iii) shall be omitted. (c) after the existing
clause (iv), the following new clauses (v) and (vi) shall be inserted. namely.- "(v) Permanent Mini Cinema and" "(vi) Permanent Multiplex" In
rule 4 of the principal Rules- (a) in sub rule (I)
between the words "Permanent Cinema" and "house" ring in
the second line, the sign and words "/Permanent Mini Cinema/ Permanent
Multiplex" shall be inserted. (b) in clause (I), for
the words "Cinema house" appearing in the fourth lines, the words
"such Permanent Cinema/Permanent Mini Cinema/Permanent Multiplex
house" shall be substituted. (c) in sub rule (II) of
rule 4 in para second, third and fourth, for the words "Cinema" the
words "Permanent Cinema/Permanent Mini Cinema/Permanent Multiplex"
shall be respectively substituted. In
rule 5 of the principal Rules, in sub rule (II), between the words
"Cinema" and "license" appearing in second line, the sign
and words "/Permanent Mini Cinema/ Permanent Multiplex" shall be inserted. In
rule 6 of the principal Rules,- (a) in sub-rule (1),
between the words" Permanent Cinema" and "may" appearing in
the first line, the sign and words "/Permanent Mini Cinema/ Permanent
Multiplex" shall be inserted. (b) in sub-rule (2),
between the words "Permanent Cinema" and "shall" appearing
in first line, the sign and words "/Permanent Mini Cinema/ Permanent
Multiplex" shall be inserted. (c) in sub-rule (3), for
the words "three years" the words "one year" shall be
substituted. (d) in sub-rule (4), for
the letter and figure "Rs. 100" appearing in the fourth line, the
letter and words 'rupees five hundred" shall be substituted. Rule
7 of the principal rules, shall be substituted by the following rules as
following new rules, namely, - "7. Fees for permanent cinema, permanent
Mini cinema and permanent Multiplex License.- (1) License for permanent
cinema, permanent Mini cinema and permanent Multiplex may be granted on payment
of fees at the rates prescribed below: - (i) New License fee - Rs.
2000.00 for permanent cinema, (ii) Rs. 1000.00 for
permanent Mini cinema, and (iii) Rs. 3000.00 for
permanent Multiplex. (2) Renewal of License
fees, shall in the same rates as in the case of new licens fees as in sub-rule
(1) above. (3) Issue of duplicate
copy of license shall be at the rate of Rs. 100 in each case. In
rule 16 of the principal Rules,- (i) in the first line,
for the existing letters and figure "Rs. 5/-" shall be substituted by
the letter and figure "Rs. 20/-" shall be substituted, (ii) in the last line of
the proviso of the same rules, for the existing letter "Re/-" the
letter and figure "Rs. 5/-" shall be substituted. In
sub-rule (III) of rule 19 of the principal Rules for the existing letters and
figures "Rs. 50/-", "Rs. 25/-", "Rs. 20/-", and
"Rs. 2/-", the letters and figures "Rs. 100/-", "Rs.
50/-", "Rs. 40/-", and "Rs. 10/-", shall be respectively
substituted. In
rule 74 of the principal Rules after the words "Permanent Cinema
house" appearing in second line, the words and sign "Permanent Mini
Cinema/Permanent Multiplex" shall be substituted. After
rule 74 of the principal Rules the following new rules 75 and 76 shall be
added, namely: - "75. Requirement of permanent
Multiplex.- Permanent
Multiplex shall satisfy the following requirements to qualify as Permanent
Multiplex, namely: - (a) Screens - A minimum
of 2 (two) screens in two different halls. (b) Seats-The seating
capacity shall not be less than 150 (one hundred fifty) in each hall, and not
exceeding 500 (five hundred) seats in all the halls taken together. Seats shall
be comfortable and preferably push-back type and not be less than 22 inches in
width and the row to row spacing shall not be less than 1100 mm. (c) Air conditioning -
The cinema halls and the Lobby shall be fully Air conditioned. (d) Shopping Mall - There
shall be general shopping area in the same compound/complex which may include
readymade garment shops, chemist, novelty etc. (e) Establishment Area -
The Multiplex should have a minimum of 250 sq. ft. area marked for
entertainment/creche/kids' play area facilities. (f) Food Court - The
Permanent Multiples should have a minimum of 500 sq. ft. area for Food Court. (g) Power Back up - 100%
noise and pollution free Power back up facility must be available non-stop. (h) Projector - The
projectors should be equipped with latest applicable technology, (i) Sound System - Dolby
sound system should be installed in every theatre. (j) Car parking - Car
parking facilities in the ratio of 1: 10 of the cinema hall seats should be
provided. Ample space should also be kept for two wheelers. (k) Gangway/Passage - The
central gangway/passage should be 4 ft. wide and the side gangway/passage should
be 3ft. wide in minimum. (l) Smoke alert system
and fire extinguishing faculties in every storey be adequately fitted along
water supply for fire extinguishing purpose. (m) Round the clock water
supply for drinking, washing and any other purpose has to be provided. (n) Adequate number of
toilets /Urinal rooms have to be provided in every floor along with sanitation. "76. Power tariff and fixation of rate
of tickets.- Power
tariff and rates of tickets shall be fixed in the following manner:- (a) MeSEB power tariff to
be decided by MeSEB. (b) Rate of tickets for
Permanent multiplex with the approval by the Licensing Authority". In
the title of form B appended to the principal Rules, after the words
"Permanent Cinemas", occurring within the brackets, the words and
sign"/Permanent Mini Cinema/ Permanent Multiplex" shall be added.MEGHALAYA CINEMAS
(REGULATION) (AMENDMENT) RULES, 2009
PREAMBLE