Section 9(4) in Bihar Entertainments Tax Act, 1948
(4)[ Before the proprietor furnishes the return required by sub-section (1), he shall, unless the entertainments tax has been paid by means of stamps, pay into a Government treasury in the prescribed manner, the full amount of such tax, and shall furnish, alongwith the return, receipt from such Treasury showing the payment of such amount.] [Substituted by Bihar Finance Act, 1985 (4 of 1985).]
