Section 22(2) in Tamil Nadu Entertainments Tax Rules, 1939
(2)[ When a certificate of registration is granted, the Entertainments Tax Officer, or in his absence from headquarters, one of his clerks authorised by him in his behalf, shall impress with the official seal of such officer, all the pages of the registers in Form II-C both foils, and counter-foils, of all the tickets sent by the proprietor along with the application and return them to the proprietor. The same procedure shall be adopted in respect of registers in Form II-C that may subsequently be used and the tickets that may subsequently be issued by the proprietor and, for this purpose, the Entertainments Tax Officer may require the proprietor to forward to him such register and the tickets at such intervals as he may fix. The Entertainments Tax Officer shall affix his official seal on all pages of the register in Form II-C and append his dated signature below the seal and only such forms should be used by the proprietors for accounting the tickets sold by them.] [Inserted by G.O. Ms. No. 19, C.T., dated the 15th February 1999.]
