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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(iv) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(iv)A temporary licence for a permanent building shall be granted only for a period not exceeding three months in the aggregate within any continuous period of twelve months. The fees for temporary licences shall be leviable at half of the above rates, where the buildings or enclosures are used solely by day and without lights; and