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State of Maharashtra - Section

Section 115 in Maharashtra Cinemas (Regulation) Rules, 1966

115. Fees.

(1)A licence under rule 108 may be granted [or renewed] [Inserted, by G. N. of 17.7.1974.] for any period up to 31st December, following the date of issue.[* * * *] [Deleted by G. N. of 26.5.1970.]
(2)The following fees shall be levied for a licence granted under rule 108 [or for its renewal] [Inserted, by G. N. of 17.7.1974.]
(a) If the licence is granted for a period exceeding afortnight up to 31st December following the date of issue Rs. 15
(b) If the licence is granted for a period not exceeding afortnight Rs. 10
(c) If the licence is granted only for a day Rs. 5:
Provided that, in the case of a touring cinema subject to clauses (b) and (c) the fee for the licence for the first camp in a district in the year shall be Rs. 15 and no fee shall be charged for subsequent camp in the same year within the same district.
(3)The fee for a duplicate licence shall be Rs. 2 only.