Section 12(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(2)The DTH broadcasting service provider required to deposit the security under sub-section (1) of Section 10 of the Act, shall deposit it to the satisfaction of tire Entertainment Tax Commissioner/District Magistrate, in any Nationalized Bank in the manner as specified by the Entertainment Tax Commissioner/ District Magistrate and shall mortgage the pass book of deposited amount and the receipt of fixed deposit with Entertainment Tax Commissioner/District Magistrate. He will also execute a bond in Form 6. The Entertainment Tax Commissioner/District Magistrate will retain the said pass book and the receipt of fixed deposit under his safe custody till the security is released.
