Cinematograph Film Rules, 1948

45. Payment of fees

(1) Every application under this Chapter shall be accompanied-

(i) if in respect of a license granted or to be granted by the District Authority, by the appropriate fee in cash or by cheque, and

(ii) if in respect of any other license, by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account XXXVI-"Miscellaneous Departments (Central) Miscellaneous Explosives".

(2) If an application for the grant renewal or amendment of a license is rejected, the fee paid shall be refunded by the District Authority, or, if it has been paid into a treasury, by that treasury on the production of a signed order from the licensing authority directing such refund.