Section 10 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
10. Rates of entertainment duty.
(1)The agent may himself or through any other person authorised by the concerned Collector collect the entertainment duty on Cable Television in the territorial unit at the rates specified in sub-section (4) of section (3) of the Act and as the case may be entertainment duty on Direct to Home (DTH) Broadcasting Service at the rates specified in sub-section (15) of section 3 of the Act [from the Cable Operators only] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public Auction (Amendment) Rules, 2004, dated 9th January, 2004.].(2)The Agent shall comply with all the provisions of the Act, rules, regulations or administrative orders issued by the Government in respect of collection of the duty and matters incidental thereto.(3)[ The Collector shall enquire or cause to be enquired into any complaint received as regards the harassment cause to the subscriber by the agent himself or any other person employed by him. If the complaint is substantiated, the Collector, after giving an opportunity of being heard to the agent, shall proceed to cancel the agreement, to forfeit the security deposit and to prosecute the agent under sub-section (2) of section 7 of the Act.] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public Auction (Amendment) Rules, 2004, dated 9th January, 2004.]
