3F. [ Forms for weekly return and application for permission and permission to pay compounded tax. [Inserted by Bihar Finance Act, 1985 (4 of 1985).]
(1)Every proprietor of an entertainment liable to pay tax under Section 3A or opting to pay tax under Section 3B shall furnish to the Deputy/Assistant Commissioner/Commercial Taxes Officer of the Circle/Sub-circle I/C, a duly signed weekly return in Form A of the Schedule before or latest by Wednesday following the week to which the return relates.(2)The application for permission to pay tax under Section 3B shall be in Form 'B' of the Schedule.(3)The permission to pay tax under Section 3B shall be in Form 'C' the Schedule.]
