Section 3(i) in Bihar Entertainments Tax Rules, 1984
(i)made to the Deputy Commissioner, the Assistant Commissioner or the Commercial Taxes Officer, incharge of the Circle or Sub-circle, as the case may be, in Form I [or in case of Cable Television Operator and Cable Television Network, in Form 'IA';] [Inserted by S.O. No. 206 dated 17.12.1998.]
