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State of Maharashtra - Section

Section 106 in Maharashtra Cinemas (Regulation) Rules, 1966

106. Fees.

(1)The fee for a licence or renewal of a licence inclusive of the inspection by the Executive Engineer/Assistant Engineer/Deputy Engineer/Sub-Divisional Officer concerned or by the District Health Officer or the District Medical Officer of Health or the Divisional Medical Officer of Health or the Medical Officer of Health of Health Unit having jurisdiction over the. area in which the cinema is situated, shall be as follows :-
(a)[ for a permanent or quasi permanent cinema - [Substituted by G. N. of 26.5.1970.]
Number of seats Licence-fee for a period not exceeding three months Licence-fee for a period exceeding three months but notexceeding Six months Licence-fee for a period exceeding six months but notexceeding one year Licence-fee for a period exceeding one year but not exceedingtwo years Licence-fee for a period exceeding two year but not exceedingthree years
  Rs. Rs. Rs. Rs. Rs.
upto 200 30 60 100 150.00 200
201 to 500 40 80 150 265.50 375
501 and above 50 100 200 350.00 500
Provided that, when a certificate regarding the lightening conductors as provided in sub-rule (8) of rule 100 has been obtained from the Executive Engineer, Assistant. Engineer, Deputy Engineer or Sub-Divisional Officer concerned, the licence-fee payable under this clause shall be increased by Rs. 40.
(b)for a touring cinema -
Number of seats Licence-fee for a period not exceeding six months Licence-fee for a period exceeding six months but notexceeding one year
  Rs. Rs.
Upto 200 45 90
201 to 500 60 120
501 and above 75 150
Provided that, if a touring cinema changes its camp within two months from the date on which it is made, licence-fee for the subsequent camp shall be at half the rates mentioned in clause (b).]Note. - (1) The fees prescribed under these rules are inclusive of one or more inspections made for issue of a fitness certificate and no additional charges Should be made for inspections subsequent to the first inspection for rectification for defects.
(2)The fees for the inspection of electric installations shall be separately paid in accordance with rates notified under the Indian Electricity Rules, 1956.
(3)The fee for making any alteration or addition in a cinema licence shall be Re. 1 and the fee for a duplicate licence shall be Rs. 2.
(c)[ For a drive-in-cinema.] [Added by G. N. of 12.3.1973.]
No. of motor cars Licence-fee for a period not exceeding three months Licence-fee for a period exceeding three months but notexceeding six months Licence-fee for a period exceeding six months but notexceeding one year
(1) (2) (3) (4)
  Rs. Rs. Rs.
Not more than 100 250 500 1.000
101 to 250 350 700 1.500
251 and above 500 1.000 2.000