Section 93A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
93A. [ [Inserted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.]
An application for renewal of licence may be entertained by the licensing authority within a period of one month after the expiry of the existing licence period. On payment of a penalty of Rs. 1,500 (Rupees one thousand and five hundred only) for permanent and semi permanent cinemas and Rs. 1,000 (Rupees one thousand only) for the travelling cinemas in addition to the licence fee prescribed in rule 43 and the late fee prescribed in rule 92.]
