Section 95 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
95.
[(1) For the inspection under rule 94 before renewal of certificate,] [Substituted by Vide G.O. Ms. No. 2867, Home, dated the 12th October 1969.] [a fee of rupees Rs. 400 (four hundred per year only)] [Substituted by Vide G.O. Ms. No. 250, Home, dated the 7th August 1963.] [* * *] [The words 'at the rate of Rs. 75 per year' were omitted by G.O. Ms. No. 19, Home, dated the 5th January 1987.] shall be paid into a Government Treasury under the head of account specified in rule 44 under Part II and the treasury receipt furnished direct to the Chief Electrical Inspector. The treasury receipt shall reach the office of the Chief Electrical Inspector three months before the expiry of the period of date of validity of the certificate.(2)If the treasury receipt is not furnished within the period referred to in sub-rule (1), a penalty of [Rs. 150 (Rupees One hundred and fifty)] [Substituted by G.O. Ms. 1152, Home, dated the 27th July 1993.] for a delay of each month or fraction thereof shall also be paid into a Government treasury to the credit of the Government and treasury receipt relating to the payment of the penalty shall be furnished to the Chief Electrical Inspector along with the treasury receipt relating to the payment of the fee for the inspection.
