Section 6(2) in Bihar Entertainments Tax Rules, 1984
(2)A proprietor intending to make any change or modification in the number of seats or in the number of shows or in the rate or admission fee, he shall submit a report to that effect along with the certificate of registration granted under Rule 5, to the authority prescribed in sub-rule (1), at least fifteen days before the date of such proposed change or modification and until, the said authority approves it and make necessary amendment in the certificate of registration, such change or modification shall not be effected by the proprietor:Provided that, if a proprietor contravenes the provisions of this sub-rule, the certificate of registration granted under Rule 5, shall not apply to that extent and in such case, he shall be deemed to have defaulted to that extent in applying for registration certificate under sub-section (2) of Section 6.
