Section 16(8) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(8)The security to be provided by the proprietor of an entertainment, who has been granted facility to pay entertainment duty according to the previsions of sub-section (2) of Section 4 of the Act, shall be either in cash or in the form of a bank guarantee issued by the local branch of a nationalised bank valid upto the month of June of the following financial year and pledged in favour of District Excise Officer. This security shall be utilised for recovery of all sums due from the proprietor by way of entertainment duty, penalty or composition fee payable under this rule or the Act.
