Section 24H in Maharashtra Cinemas (Regulation) Rules, 1966
24H. Renewal and fee for renewal of video-cinema licence.
(1)The licence granted under rule 24F may be renewed for a period of one year at a time and when so renewed the licence shall, unless sooner suspended or cancelled, be valid for the period for which it is renewed.(2)The application for renewal of the video-cinema licence shall be made one month before the date of expiry of the period of the licence and it should be decided before the period of licence expires :Provided that, if an application for the renewal of the video-cinema licence is made after the date of such expiry, the licence may be renewed only on payment of an additional fee at the rate of Rs. 250 per month or part of month of delay in making such application.(3)The fee for renewal of the video-cinema licence for each year shall be Rs. 500.
