Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 106 in The M.P. Cinemas (Regulation) Rules, 1972

106. Fees.

(1)The fee for a licence or renewal of a licence inclusive of the inspection by the Executive Engineer/Sub-Divisional Officer concerned or by the Medical Officer of Health having jurisdiction over the area in which the cinema is situated shall be as follows :-
(a)[ For permanent, semi-permanent or Touring Cinema:-] [Substituted by Notification dated 11-9-1997 for Clauses (a) and (b).]
No. of seats Rate of Licence fee per year Remarks
(1) (2) (3)
Upto 200 Rs. 250.00 Maximum 5 years for Permanent Cinema and maximum two years forSemi-Permanent or Touring Cinema, may be licenced :
201 to 500 Rs. 500.00
Above 501 Rs. 625.00
Provided that where the certificate has been obtained from the Joint in Executive Engineer/Sub-Divisional Officer in respect of the lightening conductors as provided in sub-rule (8) of Rule 100, the licence fee shall be raised by Rs. 250.00 (Rupees two hundred fifty)].
(2)The fee for the inspection of electric installations shall be separately paid in accordance with rates notified under the Indian Electricity Rules, 1956.
(3)The fee for making any alteration or addition in a cinema licence shall be Re. 1 and the fee for a duplicate licence shall be Rs. 2.
(4)[ The Cinema licensee in the jurisdiction of all Municipal Corporations/Municipalities of the State shall deposit the licence fee/licence renewal fees in the concerned Municipal Corporation/Municipalities. Cinema licensees of other areas shall deposit the licence fees/licence renewal fees in the Government Treasury.] [Inserted by Notification No. F. 25-7-95-Cal-XX, dated 11th September 1997, published in M.P. Rajpatra, Part IV (Ga), dated 31 -10-1997.]