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State of Madhya Pradesh - Section

Section 17 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

17. Repeal.

- The Madhya Pradesh Hotel Tatha Vas Grihon Me Vilas Vasluon Par Kar Niyam, 1988, the Madhya Pradesh Entertainments Duly and Advertisement Tax Rules, 1942, the Madhya Pradesh Cable Television Network (Exhibition) Rules, 1999 and the Madhya Pradesh Ke Cinemagrahon Ke Sudhar Evam Adhunikikaran Ke Liye Protsathan Yojna Niyam, 2006 are hereby repealed :Provided that such repeal shall not affect the previous operation of the said rules or anything done or any action taken thereunder.Form - I[See Rule 4 (1)]Notice under sub-section (1) of Section 4 of the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011.To,Name .........................Address ......................TIN ......................... (if any)A proceeding to determine the tax liability under sub-section (2) of Section 4 of the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011 has been instituted against you. you are hereby required to produce before me the documents, accounts relating to your business and reply, if any, and/or furnish me with the following information at ...................... (place) on ...................... (date) ...................... (time) for the period from ...................... to ......................................................................................................................................................................................................
Seal Signature ............................
Date ............................ Designation ........................
*Strike out whichever is not applicable.Form - II[See Rule 4 (2)]Order determining liability to pay tax under the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011
Date of Order ........................................................................
Name and address of Hotelier or* Proprietor ........................................................................
TIN (if any) ........................................................................
Date from which liable to pay tax under the ........................................................................
Madhya Pradesh Vilasita, Manoranjan, Amod ........................................................................
Evam Vigyapan Kar Adhiniyam, 2011. ........................................................................
Your liability to pay tax under the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011, has been determined from the aforesaid date for the reasons given below:Reasons
Seal (Signed) ........................
Date ............................ Designation ........................
*Strike out whichever is not applicable.Form - III[See Rule 5(1) (a)]Basic information of accommodation and charges
1. Name of Hotel ........................................................................
2. Address of the Hotel ........................................................................
3. Name of the proprietor ........................................................................
4. Name of the Managing Director/ Manager ........................................................................
5. TIN ........................................................................
6. Accommodation capacity and charge ........................................................................
Room No. of beds Charge
Type Single/ Double/ Suite/ others Number
(1) (2) (3)
     
Total    
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - IV[See Rule 5(1) (b)]Daily account of occupancy of rooms and Collection of tax(Note : Separate entry should be made in respect of each person)
S.No. Name of guest Permanent Address Age
(1) (2) (3) (4)
       
Nationality Class Rate of charges for accommodation for residenceper day Arrival date, Time
(5) (6) (7) (8)
       
Departure date, Time Period of stay of each guest Total amount of charges for accommodation forresidence Charges paid by guest
(9) (10) (11) (12)
       
No. of guests who occupied the room oraccommodation in hotel No. and date of bill/ cash memo Amount of tax collected Remarks
(13) (14) (15) (16)
       
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - V[See Rule 5(1)(e)]Monthly abstract of collection and payment of taxName of the Hotel ................................
Month Total number of guests Total charges recovered for accommodation for residence Total tax collected
(1) (2) (3) (4)
       
Tax Paid Remarks
Amount Challan No. and date Balance
(5) (6) (7) (8)
       
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - VI[See Rule 6 (1) (a)]Basic information of Cinema Hall and charges
1. Name of Cinema Hall ........................................................................
2. Address of the Cinema Hall ........................................................................
3. Name of the proprietor ........................................................................
4. Name of the Manager ........................................................................
5. TIN ........................................................................
6. Number of screens ........................................................................
7. Seating capacity and charge ........................................................................
  (details be given screen wise, if more than single screen)  
Class Number of seats Rate Number of shows permitted
(1) (2) (3) (4)
       
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - VII[See Rule 6 (1)(b)]Daily account of occupancy and collection of tax
1. Name of Cinema Hall ........................................................................
2. Address of the Cinema Hall ........................................................................
3. Name of the proprietor ........................................................................
4. TIN ........................................................................
Date & show time Class Number of seats occupied Rate Receipts Tax payable
(1) (2) (3) (4) (3) (6)
           
Total          
Place................................... Signature ..........................................
Date .................................... Name and Designation ..................
Form - VIII[See Rule 6 (1)(c)]Monthly abstract of collection and payment of tax
1. Name of Cinema Hall ........................................................................
2. Address of the Cinema Hall ........................................................................
3. Name of the proprietor ........................................................................
4. TIN ........................................................................
Month Total receipts Total tax collected Tax paid Challan No. and date Balance Remarks
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - IX[See Rules 7 (1) & 8 (1)]Subscriber's Card
Name and address of Cable ........................................................................
Television Network*/ DTH Service ........................................................................
Provider ........................................................................
TIN ........................................................................
Subscriber Identity No. ........................................................................
Date of Issue ........................................................................
1. Name of subscriber ........................................................................
2. Full address of subscriber ........................................................................
  House No. ........................................................................
  Waid/ Mohalla ........................................................................
  Town ........................................................................
  District ........................................................................
3. Amount of service/ subscription charge ........................................................................
4. Signature of subscriber ........................................................................
5. Signature of Proprietor or Manager ........................................................................
Form - X[See Rule 7 (2)(a)]Register to be maintained by a proprietor of a cable service
Name of proprietor ........................................................................
Details of service ........................................................................
TIN ........................................................................
S. No. Subscriber Identity No. Name and address of subscriber Name of service provided Charge Date from which service provided Other details
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XI[See Rule 7 (2)(b)]Monthly abstract of collection and payment of tax
Name of proprietor ........................................................................
Details of service ........................................................................
TIN ........................................................................
Month Total number of subscribers Total charges received for the service provided Total tax collected Tax paid Challan No. & Date Balance Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XII[See Rule 8 (2)]Basic information of DTH service
1. Name of DTH service ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
Name of entertainment package Charge Remarks
(1) (2) (3)
     
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XIII[See Rule 8 (3)(a)]Register to be maintained by a proprietor of DTH service
1. Name of DTH service ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
S. No. Subscriber Identity No. Name and address of subscriber Name of service provided Charge Date from which service provided Other details
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XIV[See Rule 8 (3)(b)]Monthly abstract of collection and payment of tax
1. Name of DTH service ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
Month Total number of subscribers Total charges received for the service provided Total tax collected Tax paid Challan No. & Date Balance Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XV[See Rule 9(1)]Basic information of Telecom service
1. Name of Telecom service provider ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
Name of entertainment Charge Remarks
(1) (2) (3)
Ring tones    
Music    
Videos    
Movies    
Animations    
Games    
Jokes    
Contest    
.........    
The above statements are true to the best of my knowledge and belief.
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XVI[See Rule 9 (2)(a)]Register to be maintained by a proprietor of Telecom service
1. Name of Telecom service provider ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
S. No. Telephone No. Name and address of subscriber Name of service provided Charge Date from which service provided Other details
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XVII[See Rule 9 (2)(b)]Monthly abstract of collection and payment of tax
1. Name of Telecom service provider ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
Month Total number of subscribers Total charges received for the service provided Total tax collected Tax paid Challan No. & Date Balance Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XVIII[See Rule 10 (1)(a)]Daily register to be maintained by a proprietor in respect of Luxury provided by a Marriage Hall/ Caterer
1. Name of Marriage Hall/ Caterer ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
S. No. Date Name and address of customer Name of Luxury provided Receipt Tax collected Other details
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XIX[See Rule 10 (1)(b)]Monthly abstract of collection and payment of tax
1. Name of Marriage Hall/ Caterer ........................................................................
2. Name of the proprietor ........................................................................
3. Name of the Manager ........................................................................
4. TIN ........................................................................
Month Total number of customers Total charges received for the service provided Total tax collected Tax paid Challan No. & Date Balance Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XX[See Rule 11 (1)(a)]Daily register showing details of advertisementName of proprietor .....................................TIN ....................................................
S.No. Date from which advertisement exhibited Type of advertisement Name and address of advertiser Receipts Tax collected Other details
(1) (2) (3) (4) (5) (6) (7)
             
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XXI[See Rule 11 (1)(b)]Monthly abstract of collection and payment of taxName of proprietor .....................................TIN ....................................................
Month Total number of advertisements Total charges received for the advertisementsexhibited Total tax collected Tax paid Challan No. & Date Balance Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Place................................... Signature .............................
Date .................................... Name ...................................
  Designation .........................
Form - XXII[See Rule 12 (1)]ReturnInitials of receiving clerk .....................................................................................
Part-A : Hotelier's/*Proprietor's details
Name and address of Hotelier/ *Proprietor (Affix seal)  
TIN  
Period From ...................... To ......................
Reasons for filling revised returns (in case the return beingfilled is a revised return)  
Part-B : Turnover
1. Actual receipts during the period*  
2. Deemed receipts of concessions given on normal rates duringthe period  
3. Tax collected under the Act  
4. Total turnover (1+2+3)  
* in case of proprietor of DTH/ Telecom service, theinformation in Part-I be given.
Part-C : Deductions
1. Receipts of rooms for which the rates of charge are less thanrupees 2000 per day.  
2. Receipts on which tax is payable under VAT Act, being supplyof food and drink  
3. Tax collected under the Act  
4. Any other deduction  
5. Total of deductions (1 to 4)  
6. Taxable turnover (B 4-5)  
Part-D : Taxable turnover and tax payable
{|
  Name of activity Rate of tax Taxable Turnover Tax Payable
1. Luxury provided in a hotel 10%    
2. Other luxury 10%    
3. Advertisement 10%    
4. Entertainment 20%    
    Total    
|-| Part-E : Total amount payable|-| 1.| Tax payable||-| 2.| Add- excess of tax collected during the period, to tax payable(if any)||-| 3.| Interest on delayed payment||-| 4.| Total amount payable (1+2+3)||-| Part-F : Details of payments by challans|-|
  Challan number Challan date Amount
       
  Total    
|-| Part-G : Other credits|-| 1.| Credits of excess payments in previous quarter||-| 2.| Any other credit||-| 3.| Total (1+2)||-| Part-H : Adjustments|-| 1.| Total amount payable (D-4)||-| 2.| Total payments by challans (E)||-| 3.| Total of other credits (F-3)||-| 4.| Total credit (2+3)||-| 5.| Credit for this quarter||-| 6.| Credit carried over to next quarter||-| Part-I : Details of receipts in case of proprietor of DTH/Telecom service|}
S. No. No. of subscribers Name of service provided Charges received Tax collected Remarks
(1) (2) (3) (4) (5) (6)
           
VerificationI ........................... (Name), being ........................... of the business firm do hereby declare and verify that the information and particulars given above in this return are based on the accounts maintained for the business and are true and correct to the best of my knowledge and belief.
Place................................... Signature of
Date .................................... Hotelier/ *Proprietor ....................
For Office Use onlyReturn for the quarter of F.Y.Submitted on : / /Delay (if any) (in days):Signature of ReceivingOfficial(Employee id : .............Return entered into applicationsoftware on : / /Signature of Data EntryOfficial(Employee id : .............)Acknowledgment
Return Form XXII Receipt Number ................... Date : / /
Quarter ............. of F.Y. ............ TIN...................  
Name of the Hotelier/ *Proprietorand address(Affix seal)Circle officeSignature of Receiving Official(Employee id : .................)Form - XXIII[See Rule 12 (2)]Return Verification FormOriginal/ Revised
Quarter/ month of TIN
  F.Y.  
Return for the period DD MM YYYY To DD MM YYYY
Name and address of theHotelier/* Proprietor(Affix seal)
E-filing       Date DD MM YYYY
AcknowledgmentNumber
1. Total turnover
2. Deductions
3. Taxable turnover (1-2)
4. Tax payable
5. Add-excess of tax collected during the period, to tax payable(if any)
6. Interest for Late Payment (if any)
7. Total amount payable (4+5+6)
8. Total payments by challans
9. Total of other credits
10. Total credit (X+9)
11. Credit for this quarter
12. Credit carried over to next quarter
DeclarationI ............................... (Name) being .......................... of the above business firm do hereby declare that the information and particulars given in the return which has been transmitted electronically by me vide acknowledgment number mentioned above are true and correct to the best of my knowledge and belief.Place ............Date .............Signature of the builderFor Office Use only
Return verification form for the quarter/  
month of F.Y.Submitted on : / / Signature of Receiving Official(Employee id:...........)
Entered into application software on: / / Signature of Data Entry Official(Employee id :........... )
AcknowledgmentReturn Verification Form XXIII Receipt Number..................Date / /quarter of F.Y. TIN........................Name of the Hotelier/ *Proprietor and address (Affix seal)Circle officeSignature of Receiving Official(Employee id:...................)Form - XXIV(See Rule 13 (1)(i)]ChallanMadhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011(023-Hotel Receipt Tax-101 collection from Hotels which are companies/ 102 collection from Hotels which are not companies-800-other receipts)Challan of tax/penalty/Interest paid to....................Government treasury/sub-treasury/branch of bank of..................................... Under Rs. (in words)........................................................
By whom tendered Name and address of the hotelier or proprietor onwhose behalf money is paid and TIN (if any) Payment on account Amount (to be entered in figures)
(1) (2) (3) (4)
    (a) Tax according to return forperiod from........to.........(b) Tax demanded after assessmentfor the year...............case No. .............. assessedby.........(c) Interest(d) Penalty(e) MiscellaneousTotal Rs. (in figures)  
Total Rs. (in words)
Dated............Signature of the Hotelier/Proprietor or DepositorFor use in the Treasury or Bank