Section 3(5) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(5)If the DTH broadcasting service provider by any reason, desires to change the principal District of business, he shall submit an application to this effect to the Entertainment Tax Commissioner. After taking all aspects into consideration, the Entertainment Tax Commissioner at the end of financial year shall grant permission to change the Principal District of business for next financial year.
