Section 10(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(2)The DTH broadcasting service provider shall submit a monthly statement in Form 5 within last three days of the month on the basis of entries made in the register referred to in sub-rule (1) to the Assistant Entertainment Tax Commissioner/District Entertainment Tax Officer/In-charge District Entertainment Tax Inspector and shall deposit the entertainment tax due in the Government Treasury on the basis of the statement submitted.
