Section 10B in Andhra Pradesh Entertainments Tax Act, 1939
10B. [ Recovery of Tax and other dues. [Inserted by Act No. 27 of 2008, dated 21.9.2008.]
(1)The Commissioner or any other authority prescribed may at any time or form time to time, by notice in writing (a copy of which shall be forwaded to the dealer at his last address known to such authority) require any person from whom money is due or may become due to the defaulter, or any person who holds or may subsequently hold money for, or on account of the defaulter, to pay such authority, either forthwith if the money has become due or is so held, within the time specified in the notice but not before the money becomes due or is so held, so much of the money as is sufficient to pay the amount due by the defaulter in respect of arrears of tax, interest, penalty or the whole of the money when it is equal to or less than that amount.(2)The authority prescribed may, at the any time, or from time to time, amend or revoke any such notice or extend the time of making any payment in pursuance of the notice.(3)Any person making any payment in compliance with the notice under this section shall be deemed to have made the payment under the authority of the defaulter and the receipt of the authority prescribed shall constitute a good and sufficient discharge of the liability of such person to the extend of the amount referred to in the receipt.(4)Any person discharging any liability to the defaulter after receipt of the notice referred to in this section, shall be personally liable to the authority prescribed to the extent of the liability discharged or to the extent of the liability of the defaulter for the amount due under the Act, whichever is less.(5)Where any person to whom a notice under this section is sent proves to the satisfaction of the authority prescribed that the sum demanded or any part thereof is not due by him to the defaulter or that the does not hold any money for or on account of the dealer, then nothing contained in this section shall be deemed to require such person to pay the sum demanded or any part thereof, to the authority prescribed.(6)Where any person, to whom a notice under sub-section(1), is served, fails to pay to the authority prescribed, the sum demanded or any part thereof as required in the said notice, such sum shall be recoverable from such person as if it were an arrears of land revenue due from him.(7)The Provisions of this section shall be without prejudice to any action that may be taken for the recovery of the money due from the proprietor.] [Inserted by Act No. 23 of 1988, dated 6.9.1988.]
