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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(a) in The Bihar Entertainments Tax Rules, 1984

(a)
(i)The issuing clerk shall put in his dated initials on all the three foils of the ticket.
(ii)The two foils, namely for the visitor and for the Gate shall be detached from the counterfoil and issued to the buyer.
(iii)The counterfoils in the book shall be preserved by the proprietor for inspection or production before the inspecting officer or before the prescribed authority. Such counterfoils shall be preserved by the proprietor till the assessment under section 9B or under Rule 33 of the determination of tax under rule 62 has reached its finality.