Section 3(4) in Rajasthan Cinemas (Regulation) Rules, 1959
(4)[(b) X X X ]. [[Subtituted by the Rajasthan Cinemas (Rajasthan) Amendment Rules, 1978, G.S.R. 74 vide Notification No. F. 12 (1) Home 14/75, dated 13.12.1978 Published in Rajasthan Gazetted, Part 4-C(1) dated 15.1.1979 at page 348.>[Notwithstanding anything contained in Sub-Rules (2) and (3) (b) of Rule 3, all new Licences granted for period of one year or more shall be granted so as to expire on 31st March]</span></a>. Similarly all licences already'renewed on the commencement of these rules shall be deemed to have been renewed upto 31st of March next, and it shall be necessary for the license holders to have their licenses renewed fora further period of one year commencing from the 1st April. They shall however, be charged only so much fee for the renewal which becomes due for a year after deducting the excess paid by them for the period after 31st March at the time of previous renewal.</p><SPAN class=amd2><A TITLE =]]
