Section 110 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
110.
[(1) (a) For every licence when granted or renewed, a fee shall be charged according to the scale laid down below:-For a temporary licence for a period not exceeding one year for a building. Rupees Three hundred for a period of one year for an area of 100 square metres or less with an additional fee of Rs. 150 for every 50 square metres or fraction thereof, in excess of 100 square metres subject to a minimum of [Rs. 1,500 (Rupees one thousand five hundred only)] [Substituted by G. O. Ms. No. 1652, Home, dated the 31st October 1995.].The licensing authority shall collect the licence fee in proportion to the period for which the licence is granted or renewed. For a temporary licence for a period not exceeding three months for a building not thatched nor constructed of inflammable materials falling under item (ii) of clause (B) of rule 99. Rupees fifty for a month or for a portion thereof for an area of 100 squares metres or less with an additional fee of Rs. 25 for a month or for a portion thereof for every 50 square metres or fraction thereof in excess of 100 square metres.](b)Duplicate of a licence may be granted on payment of a fee of [Rs. 500 (Rupees five hundred only)] [Substituted by G. O. Ms. No. 1054, Home, dated the 10th July 2007.].(2)One half of the fee shall be credited to the local authority concerned excluding panchayats.(3)[ Every application for the grant of renewal of licence shall be accompanied by-(i)a treasury receipt for payment of fees at prescribed rates; and(ii)an evidence of having insured the cinema building, machinery, etc., against Ere hazards and evidence of having insured the audience with an insurance company against the insurance liability for payment of compensation to the victims oi tire or other accident inside the auditorium.](4)In case of refusal of the grant or renewal of a licence, a refund at the rate of one-half of the total amount of the fee collected, may be made to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for grant or renewal of licence. The refund shall be made after the expiry of the period of appeal or after the disposal of the appeal if one has been presented.
