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State of Jharkhand - Section

Section 8 in Bihar Entertainments Tax Act, 1948

8. Notification of the hours of entertainments and posting of tables of rates of payments for admission at conspicuous places.

- The proprietor of an entertainment shall, in the prescribed manner, notify to the prescribed authority the hours of commencement and termination of entertainment or its temporary suspension or closure and shall exhibit at conspicuous place of the premises the rates of payments for and the amount of the entertainments tax due on such payments.