Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Madhya Pradesh - Subsection

Section 106(1) in The M.P. Cinemas (Regulation) Rules, 1972

(1)The fee for a licence or renewal of a licence inclusive of the inspection by the Executive Engineer/Sub-Divisional Officer concerned or by the Medical Officer of Health having jurisdiction over the area in which the cinema is situated shall be as follows :-
(a)[ For permanent, semi-permanent or Touring Cinema:-] [Substituted by Notification dated 11-9-1997 for Clauses (a) and (b).]
No. of seats Rate of Licence fee per year Remarks
(1) (2) (3)
Upto 200 Rs. 250.00 Maximum 5 years for Permanent Cinema and maximum two years forSemi-Permanent or Touring Cinema, may be licenced :
201 to 500 Rs. 500.00
Above 501 Rs. 625.00
Provided that where the certificate has been obtained from the Joint in Executive Engineer/Sub-Divisional Officer in respect of the lightening conductors as provided in sub-rule (8) of Rule 100, the licence fee shall be raised by Rs. 250.00 (Rupees two hundred fifty)].