Section 16 in Punjab Cinemas (Regulation) Rules, 1952
16.
(1)The fees shown in the Schedule to these rules shall be charged for the grant and renewal of licences and for inspections.[These fees shall be deposited in a Government treasury before applying for the grant and renewal of licences and for inspections.] [Punjab Government Gazetted Legislative Supplement Part III, dated 27.3.1956.].[Schedule] [Substituted vide Haryana Notification No. G.S.R. 50/P.A. 11/52/S.9/Amd. (2)/69, dated 8.4.1969.](See Rule 16)Table of Fees
