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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(1)
(a)The licensing authority shall fix the actual number of persons to be admitted to each class of accommodation provided in the auditorium. The number shall be arrived at by calculating at the rate of 20 persons per 10 square metres of floor area in respect of that portion of auditorium which is provided with chairs having backs and arms, and at the rate of 25 persons per 10 square metres of floor area in respect of any other class of accommodation: [Provided that not less than ten per cent of the total seat in the auditorium shall be reserved for the lowest class.] [Substituted by G.O. Ms. No. 618, dated the 17th July 2002.]
(aa)[ The licensing authority may on application by the licensee alter the rates of admission for any class of accommodation, if there has been any change in the amenities provided either in that class of accommodation or generally in the theatre or for any other valid reasons;] [Inserted by SRO A-17/2009, dated 20.5.2009, w.r.e.f. 1.1.2007.]
(b)In calculating the area under clause (a), the area of the entrances, the passages, gangways, the stage, the staircases and all places to which the public are not admitted shall be excluded, but no part of the auditorium from which a person can watch the exhibition of films shall be excluded.
(c)[ (i) The licensee may revise the rates of admission to theaters located in the areas, within the Minimum and Maximum rates as detailed below:-] [Substituted by SRO A-17/2009, dated 20.5.2009, w.r.e.f. 1.1.2007.]
Rate of Admission
  A/c Theatre Non A/c Theatre
Municipal Corporation :
Minimum Rs. 10/- Rs. 7/-
Maximum Rs. 50/- Rs. 30/-
Municipalities :
Minimum Rs. 5/- Rs. 4/-
Maximum Rs. 40/- Rs. 30/-
Town Panchayats :
Minimum Rs. 5/- Rs. 4/-
Maximum Rs. 25/- Rs. 20/-
Village Panchayats :
Minimum Rs. 5/- Rs. 4/-
Maximum Rs. 15/- Rs. 10/-
(ii)The licensee shall make an application to the licensing authority for making necessary endorsement "C" from licence for revision in rates of admission as per clause (i) above after making endorsement in "C" form licence, the licensing authority shall return the "C" Form licence to the licensee.
(iii)Subject to .the rates mentioned in (i) above, a licensee may charge a rate other than the rate endorsed in the "C" from licence, for any film for a specified period with due advance notice to the licensing authority and the Commercial Tax authority and with proper endorsement made by the Licensing Authority in the "C" form licence.
(iv)The maximum and minimum rates of admission to the theatre in the Multiplex provided with the following items shall be of Rs. 95/- and Rs. 10/- respectively:-