S NANDA GOPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS writ petition raises the question of noise pollution by cinema theatres. The granting of licence to exhibit films is covered by the Cinematograph Act and the Rules made thereunder. Report filed by the Junior Scientific Officer, Board Laboratory, A.P. Pollution Control Board, Hyderabad, gives specific frequency of voice, but we are at a loss to find any restriction with regard to maximum permissible limit of Digital Bassuround System (DBS) with regard to noise which in fact should be essential condition while granting permission to exhibit films. The A.P. Pollution Control Board is, therefore, directed to file this report before the Director-General of Police and Commissioner of Police and also the Collectors of all the Districts in the State of Andhra Pradesh, including the Secretary to Home Department. On receipt of such report, the said authorities shall see that the maximum permissible limit of frequency of voice (DBS) shall be incorporated as one of the Essential conditions to be followed by the exhibitors of films. The time for such exercise is fixed at two months from the date of receipt of the report from the A.P. Pollution Control Board.

(2.) WITH the above directions, the writ petition is disposed of.