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[Cites 0, Cited by 0] [Section 112(4)] [Section 112] [Entire Act]

State of Tamilnadu - Subsection

Section 112(4)(b) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(b)owing to other reasons to be recorded in writing- a fee of [rupees two hundred] [Substituted by G O. Ms. No. 2509, Home, dated the 7th August 1966.] shall be charged for such further inspection and such fee shall be paid by the licensee into Government treasury under the head of account referred to in rule 44(i) of Part II of these rules, within fifteen days form the date of the receipt of a demand from the Chief Electrical Inspector.