Section 15(3) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(3)Where, on perusal of the appeal, the appellate authority is satisfied it may grant a provisional stay and shall send a copy of its order to the Entertainment Tax Commissioner as well as to the District Magistrate concerned and on receipt of such order no further action on the said matter shall be taken by any of the above officers.
