Section 122(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)For the transfer of assignment of a licence, a fee shall be charged as follows:-(a)Where an application made under rule 120 relates to a permanent cinema building- Rupees ten for an area of 92.90 square metres or less with an additional fee of Rs.5 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,500 (Rupees one thousand and five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].(b)Where an application made under rule 120 relates to a [travelling cinema] [Substituted by G.O. Ms. No. 2b43, Home, dated 12th November 1987.] building- Rupees forty tor an area of 92.90 square metres or less with an additional fee of Rs. 20 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,000 (Rupees one thousand only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].(c)Where an application is made under rule 121 [Rs. 500 (Rupees five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].
