Section 106(3) in The M.P. Cinemas (Regulation) Rules, 1972
(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.[(4) The Cinema licensee in the jurisdiction of all Municipal Corporations/Municipalities of the State shall deposit the licence fee/licence renewal fees in the concerned Municipal Corporation/Municipalities. Cinema licensees of other areas shall deposit the licence fees/licence renewal fees in the Government Treasury.]
