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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(6)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(a)The amount of consolidation payment in advance to be paid for each day for the first seven days shall not be less than 15 percent for the amount worked out by multiplying together the total number of seats, the rate of payment for admission and the number of shows to be held. The amount fixed on daily basis shall be rounded off to the nearest rupee and shall be payable by the proprietor in advance tor each day in the first week;