Section 16(1) in Punjab Cinemas (Regulation) Rules, 1952
(1)The fees shown in the Schedule to these rules shall be charged for the grant and renewal of licences and for inspections.[These fees shall be deposited in a Government treasury before applying for the grant and renewal of licences and for inspections.] [Punjab Government Gazetted Legislative Supplement Part III, dated 27.3.1956.].[Schedule] [Substituted vide Haryana Notification No. G.S.R. 50/P.A. 11/52/S.9/Amd. (2)/69, dated 8.4.1969.](See Rule 16)Table of Fees
