Section 24F(3) in Maharashtra Cinemas (Regulation) Rules, 1966
(3)The video-cinema licence granted under this rule shall, unless sooner suspended or cancelled, be valid for a period of one year beginning on the 1st January and ending on 31st December. However, where such licence is granted at any time during the year it shall, unless sooner suspended or cancelled, be valid for the period beginning on the date of issue of such licence and ending on 31st, day of December of that year.Notes. - (1) The fees for the inspection of electric installations shall be separately paid in accordance with the rates notified under the Indian Electricity Rules, 1956.
