Section 4A in Tamil Nadu Entertainments Tax Rules, 1939
4A. [ [Inserted by G.O. P. No. 749, dated the 12th July 1984.]
Where the security prescribed under these rules is forfeited or adjusted fully or partly towards any arrears due under the Act, the Entertainments Tax Officer shall issue a notice calling upon the proprietor to furnish fresh security or to replenish the part of the security so adjusted, as the case may be. The proprietor shall comply with the notice within the time so specified not being less than fifteen days from the date of receipt of the notice.]
