Section 9 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
9. [ Security Deposit. [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public Auction (Amendment) Rules, 2004, dated 9th January, 2004.]
- The Collector shall require the successful bidder to deposit 25 per cent, of the amount of the contract. In the form of National Savings Certificate or one year Post Office Time Deposit Account, duly pledged, being Security Deposit, before entering into an agreement and to furnish solvency certificate of the value not less than 50 per cent, of the contract amount, from each of the two guarantors who are the residents of the State of Maharashtra.]
