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State of Andhra Pradesh - Section
Section 15C in Andhra Pradesh Entertainments Tax Act, 1939
15C. [ [Substituted by Act No. 26 of 2002, dated 21.12.2002.]
Every Master Cable Operator who is seeking a licence under Section 15-B for a master control room shall deposit an amount at the rates specified under each category in the Table given below towards security deposit:-| Sl.No. | Category | Local Area | Amounts of Deposit |
| (1) | (2) | (3) | (4) |
| 1. | A | Municipal Corporations and SecunderabadCantonment area | Rs.10,000/- |
| 2. | B | Selection Grade Municipalities | Rs.5,000/- |
| 3. | C | Grade-I & II Municipalities | Rs.3,000/- |
| 4. | D | Other Municipalities | Rs.2,000/- |
| 5. | E | Major Gram Panchayats | Rs.1,000/- |
| 6. | F | Minor Gram Panchayats | Rs. 500/-] |