Section 6H(1) in The Goa Entertainment Tax Act, 1964
(1)The Commissioner may require,-(a)from a proprietor or a person providing entertainment, to furnish information in respect of,-(i)accounts of printing and sale of tickets;(ii)time and venue of providing entertainment;(iii)accounts of complimentary tickets printed and issued;(iv)total capacity of the place of entertainment;(v)licenses issued by any other authorities for conducting the entertainment.(b)from a distributor,-(i)any information as regards the sale, supply, distribution or lending on rental basis or otherwise, of feature films for exhibitions of cinematograph shows.(ii)all information as regards to the cable television network or of any system of close circuit transmission or associated signal generation, control and distribution equipments, designed to provide cable service for reception by multiple subscribers and/or any cable operators through headend control rooms.(c)to furnish books of accounts including bank accounts or documents regarding entertainment provided.(d)to furnish any other information that may be necessary.
