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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

(1)The Collector or any officer appointed in this behalf, shall exercise such rights, authority, control and supervision over the work of collection of the duty, carried out by the agent with a view to ensure that the work of collection of the duty is carried out smoothly, efficiently and without any hindrance to or harassment to the public at large.