Section 13 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
13. [ Register of stamps. [Inserted by Notification No. 3245-4930-V-SR-71, dated 19-11-1971.]
- The proprietor of every entertainment shall maintain a register of stamps other than refugee relief stamps in Form A-1 and register of refugee relief stamps in [Form A-2] and shall entertaining true account of the number of respective stamps purchased and used by him upto date.]
