Section 24F in Maharashtra Cinemas (Regulation) Rules, 1966
24F. Duration of and fee for grant of video-cinema licence.
(1)A video-cinema may be licensed for any period not exceeding one year.(2)The fee for the video-cinema licence shall be as follows :-(a)for a period not exceeding six months Rs. 250;(b)for a period exceeding six months but not exceeding one year Rs. 500.(3)The video-cinema licence granted under this rule shall, unless sooner suspended or cancelled, be valid for a period of one year beginning on the 1st January and ending on 31st December. However, where such licence is granted at any time during the year it shall, unless sooner suspended or cancelled, be valid for the period beginning on the date of issue of such licence and ending on 31st, day of December of that year.Notes. - (1) The fees for the inspection of electric installations shall be separately paid in accordance with the rates notified under the Indian Electricity Rules, 1956.(2)The fee for making any alteration or addition in a video-cinema licence shall be Rs. 100 and the fee for a duplicate licence shall be Rs. 200.
