Section 31 in The Punjab Entertainments Duty Rules, 1956
31. Notice of a casual entertainment.
- Any person wishing to hold a casual entertainment, not being an entertainment which is exempt from the payment of entertainment duty under section 11 of the Act, shall [give] [See Legislative Supplement Part III, dated 2.12.60.] the Entertainment Tax Officer of the district concerned at least three days' clear notice of his intention to do so.
