Section 47A(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)A fee of [Rs. 1000 (Rupees one thousand only)] [Substituted by G. O. Ms. No. 1054, dated the 10th July 2007.] for permanent and semi permanent cinema and [Rs. 600 (Rupees six hundred only)] [Substituted by G. O. Ms. No. 1054, dated the 10th July 2007.] for travelling cinema shall be paid in respect of each application for revision and the memorandum of application for revision shall be accompanied by a treasury receipt for the amount of the fee due on the application for revision. No Court-fee stamp need be affixed to the memorandum of application for revision.
