Section 112(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If the treasury receipt is not furnished within the period aforesaid, a penalty of one-third of the fee specified above for a delay of each month or fraction thereof shall also be paid into a Government treasury to the credit of the Government and the treasury receipt relating to the payment of the penalty shall be furnished to the Chief Electrical Inspector along with the treasury receipt relating to the payment of the fee for the inspection.
