Section 106(4) in The M.P. Cinemas (Regulation) Rules, 1972
(4)[ The Cinema licensee in the jurisdiction of all Municipal Corporations/Municipalities of the State shall deposit the licence fee/licence renewal fees in the concerned Municipal Corporation/Municipalities. Cinema licensees of other areas shall deposit the licence fees/licence renewal fees in the Government Treasury.] [Inserted by Notification No. F. 25-7-95-Cal-XX, dated 11th September 1997, published in M.P. Rajpatra, Part IV (Ga), dated 31 -10-1997.]
