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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(2) in The U.P. Cinematograph Rules, 1951

(2)The fees, as may be prescribed through notification by the state Government from time to time, for initial and annual inspections and any subsequent inspection, rendered necessary by the existence of defects at the initial or annual inspection, by the Electric Inspector or his representative, shall be payable by the management and shall be credited to the revenues of the State.