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State of Tamilnadu - Section
Section 91B in The Tamil Nadu Cinemas (Regulation) Rules, 1957
91B. [ [Inserted by G.O. Ms. No. 678, dated the 18th May 1999.]
The licensee of a cinema theatre may collect a fee for parking vehicles in the premises of the cinema theatre specified in the Table below:| Area | Fee to be collected | |||
| (1) | (2) | |||
| Car/ Three Wheeler Vehicles (Motor) | Two Wheeler (Motor) | Cycles | ||
| (a) | (b) | (c) | ||
| Rs. P. | Rs. P. | Rs. P. | ||
| 1. | Corporation/ District Head Quarters, Grade IMunicipalities | 3.00 | 2.00 | 1.00 |
| 2. | Municipalities other than Grade-I Municipalities | 2.50 | 2.00 | 1.00 |
| 3. | Town Panchayats/ Village Panchayats. | 2.00 | 1.00 | 0.50] |