Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 6 in Haryana Municipal Entertainment Duty Act, 2019

6. Deposit of security by proprietor.

- The prescribed authority may, in such manner, as may be prescribed, require the proprietor to deposit in the funds of municipality as security for payment of entertainment duty under this Act an amount not exceeding estimated payment of entertainment duty for a period of three months to be fixed on the basis of seating capacity.