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State of Uttar Pradesh - Section
Section 44 in The U.P. Cinematograph Rules, 1951
44. Imposition of composition charge while granting exemption under Section 10 of the Act.
The composition charges payable under Section 13(2) (aa) of the Uttar Pradesh Cinemas (Regulation) Act, 1955 while granting exemption from the provisions of specific rules under Section 10 of the Act, shall be under on such conditions and restrictions as may be imposed.The exemption shall come into force only after the composition charge has been deposited in the Government treasury and the conditions and restrictions have been complied with.| Sl No. | Exemption from rules | Composition chargeRs. |
| 1. | Rule 3(3) | Rs. 50,000 |
| 2. | Rule 8(2) | Rs. 35,000 |
| 3. | Rule 8(3) | Rs. 40,000 |
| 4. | Rule 14(2) | Rs. 45,000 |
| 5. | Rule 18 | Rs. 15,000 |