Section 6(4) in The Meghalaya Cinemas (Regulation) Rules
(4)Any licensee who fails to apply for renewal of his licence, with the requisite fee and certificates within fifteen days of the [expiry of the term of his licence] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1980.], shall at the time of its renewal as required to pay a fine of Rs. 100/-(Rupees one hundred).Explanation. - The word 'existing' means existing on the date of the issue of "No Objection" certificate under Rule (4).
