Section 106(3) in Maharashtra Cinemas (Regulation) Rules, 1966

[Cites 0, Cited by 0] [Section 106] [Entire Act]

(3)The fee for making any alteration or addition in a cinema licence shall be Re. 1 and the fee for a duplicate licence shall be Rs. 2.

(c)[ For a drive-in-cinema.] [Added by G. N. of 12.3.1973.]

No. of motor cars	Licence-fee for a period not exceeding three months	Licence-fee for a period exceeding three months but notexceeding six months	Licence-fee for a period exceeding six months but notexceeding one year
(1)	(2)	(3)	(4)
	Rs.	Rs.	Rs.
Not more than 100	250	500	1.000
101 to 250	350	700	1.500
251 and above	500	1.000	2.000

Legal Document View