Section 122 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
122.
(1)For the transfer of assignment of a licence, a fee shall be charged as follows:-(a)Where an application made under rule 120 relates to a permanent cinema building- Rupees ten for an area of 92.90 square metres or less with an additional fee of Rs.5 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,500 (Rupees one thousand and five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].(b)Where an application made under rule 120 relates to a [travelling cinema] [Substituted by G.O. Ms. No. 2b43, Home, dated 12th November 1987.] building- Rupees forty tor an area of 92.90 square metres or less with an additional fee of Rs. 20 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,000 (Rupees one thousand only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].(c)Where an application is made under rule 121 [Rs. 500 (Rupees five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].(2)In case of refusal to approve the transfer or assignment of a licence, a refund at the rate of one-half of the total amount of the fee collected, shall be made to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for grant or renewal of licence. The refund shall be made after the expiry of the period of appeal or after the disposal of the appeal if an appeal has been presented.
