Section 43 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
43.
[(i) For every licence when granted a fee shall be charged according to the scale laid down below.] [Substituted by G.O. Ms. No. 1652, dated the 31st October 1995.]For a triennial licence. - Rupees three hundred for an area of 100 square metres less with an additional fee of rupees one fifty tor every 50 square metres or fraction thereof in excess of 100 square metres subject to a minimum of [Rs. 2500 (Rupees two thousand five hundred only] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.].For a temporary licence for a period not exceeding three months for a building not thatched nor constructed of inflammable materials. - [Rs. 100 (Rupees one hundred only] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.] for a month or for a portion thereof for an area of [100 square metres] [G.O. Ms. No. 721, Home, dated the 29th March 1982.] or less with an additional fee of rupee, twenty-five for a month or for a portion thereof for every [50 square metres] [G.O. Ms. No. 721, Home, dated the 29th March 1982.] or fraction thereof in excess of [100 square metres] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.].(ii)[ one-half of the fee shall be credited to the local authority concerned excluding Panchayats.] [G.O. Ms. No. 773, Home, dated the 5th May 1975.](iii)[ For reasons to be recorded in writing, the licensing authority may grant a licence so as to be valid for a period of less than three years, in which case he shall collect only the proportionate licence fee.] [G.O Ms. No. 2868, Home, dated the 24th December 1974.](iv)A temporary licence for a permanent building shall be granted only for a period not exceeding three months in the aggregate within any continuous period of twelve months. The fees for temporary licences shall be leviable at half of the above rates, where the buildings or enclosures are used solely by day and without lights; and(v)In case of refusal of the grant of a licence, a refund at the rate of one-half of the total amount of the fee collected, may be made to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for grant of licence. The refund shall be made after the expiry of the period of appeal or after the disposal of the appeal if one has been presented.Explanation. - Where the place consists partly of a structure and partly of a mere unroofed enclosure, the fee shall be calculated on the area of the structure alone.
