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State of Uttar Pradesh - Section

Section 39 in The U.P. Cinematograph Rules, 1951

39. Fees for Cinematograph licence.

- The fee payable by the licensee for the grant or renewal of a permanent or temporary licence under the Act or for the issue of a duplicate copy thereof shall be liued at the following rates sacal viz.
(i)For the grant or renewal of a permanent licence for permanent cinema in a local area having population -
(a) Upto one lac - Rs. 1000/ (One thousand) per month or part thereof.
(b) More than One lac - Rs. 1500/ (One thousand Five Hundred) per monthor part thereof.
(ii)For the grant or renewal of a temporary licence for travelling cinema for a period -
  Rs.
(a) not exceeding one month 150.00
(b) exceeding one month but not Exceeding threemonths. 450.00
(c) exceeding three moths but not Exceeding sixmonths. 900.00
(iii)Fee for the issue of a duplicate copy of permanent of temporary licence to the licensee shall be 75 percent of the respective fee for the original licence as prescribed above.