Section 5 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
5. Deemed renewal.
(1)Where the applicant has furnished application duly completed for renewal of permission granted under Rule 3 and the Entertainment Tax Commissioner/District Magistrate fails to pass any order under Rule 4 before the expiry of the period of permission, the renewal of such permission for a period of three Financial Years shall be deemed to nave been granted to the applicant and the Entertainment Tax Commissioner/District Magistrate shall, in that event, issue such renewal in Form.(2)However renewal of permission to such applicants who are defaulter and an amount of entertainment tax is outstanding against them the permission shall not be treated to have been automatically granted.
