Section 5B(2) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982
(2)Before a cable operator furnishes a return referred to in sub-section (1), he shall, in the prescribed manner, pay into a Government Treasury or the Reserve Bank of India the full amount of tax due from him in respect of a month as per such return, and shall enclose along with such return a receipt from the Treasury of the Reserve Bank of India in proof of payment of such amount.] [Sections 5A, 5B and 5C inserted by W.B. Act 3 of 1998.]
