Section 47(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)A fee of rupees [Rs. 1,000 (Rupees One thousand only) for permanent and Semi permanent cinema and Rs. 800 (Rupees Eight hundred only for travelling cinema] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.] shall be paid in respect of each appeal and the memorandum of appeal shall be accompanied by a treasury receipt for the amount of the fee due on the appeal. [No Court-fee stamp need be a affixed to the memorandum of appeal,] [Substituted by G.O. Ms. No. 3366, Home, dated the 24th October, 1960.]
