Section 23 in The Bombay Entertainments Duty Rules, 1958
23. Form of exemption under section 6(1).
- Where exemption is given under clauses (a), (b) or (c) of sub-section (1) of section 6 the Commissioner of Police or, as the case may be, the District Magistrate shall issue to the proprietor a certificate in Form 'F' or, as the case may be. Form 'G' and the proprietor shall comply with the conditions stated therein.
