Section 95(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If the treasury receipt is not furnished within the period referred to in sub-rule (1), a penalty of [Rs. 150 (Rupees One hundred and fifty)] [Substituted by G.O. Ms. 1152, Home, dated the 27th July 1993.] for a delay of each month or fraction thereof shall also be paid into a Government treasury to the credit of the Government and treasury receipt relating to the payment of the penalty shall be furnished to the Chief Electrical Inspector along with the treasury receipt relating to the payment of the fee for the inspection.
