Tamil Nadu Cinemas (Regulation) Amendment Act, 1998*
| [Tamil Nadu Act No. 3 of 1998] | [29th March, 1998] |
An Act further to amend the Tamil Nadu Cinemas (Regulation) Act, 1955
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th March, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Cinemas (Regulation) Amendment Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 10.- In section 10 of the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act ??? of 1955), in sub-section (2), after clause (k), the following clause shall be added, namely:-
"(l) the fees to be collected by the licensees for parking vehicles in the premises of cinema ???.".