Section 33(4) in The Bombay Entertainments Duty Rules, 1958

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Bombay Presidency - Subsection

Section 33(4) in The Bombay Entertainments Duty Rules, 1958

(4)If the entertainment is not given on the date or at the place specified above the persons responsible for the management of the entertainment shall give notice in writing to that effect wit hin one week after the date fixed for holding it.

(Signed).............................................

Commissioner of PoliceDistrict Magistrate

Note. - Failure to comply with any of the conditions set out in this certificate involve liability to penalty of imprisonment for a term which may extend to six months or of fine which may extend to one thousand rupees or of both.Form G(See rule 23)Form of Certificate prescribed under rule 22 for exemption under clause (b) or (c) of sub-section (1) of section 6

This is to certify that the| *Commissioner of Police*District Magistrate| authorises the entertainment specified below to be given Free of Entertainments Duty under

* clause (b)* clause (c)| of sub-section (1) of section 6 of the Act.

Act :Description :Date :Place :This certificate is issued on the following conditions :-

(1) If the| * Commissioner of Police* District Magistrate| so requires, a full and true account of the takings shall be furnished to him by the persons responsible for the management of

the entertainment within month after the date of the entertainment.

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Bombay Presidency - Subsection

Section 33(4) in The Bombay Entertainments Duty Rules, 1958