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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(iii) in The U.P. Cinematograph Rules, 1951

(iii)The fees, as may be prescribed through notification by the State Government from time to time, shall be levied and credited to the State Government for every initial inspection by the Electric Inspector to Government and also for every subsequent inspection rendered necessary by the detection of defects at a previous inspection which in the opinion of the Electric Inspector make the installation unsafe.