Section 17A in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
17A. [ Previous intimation of exhibition of advertisement. [Inserted by Notification No. 3025-721-1206-V-SR-81, dated 21-11-81.]
- The Proprietor of an entertainment who exhibits any advertisement on which advertisement tax is payable shall intimate in writing to the District Excise Officer, not less than three days before the date fixed for exhibition of every such advertisement, the description, date, time and place of exhibition of the advertisement and such other details as the District Excise officer may, in this behalf determine.]
