Section 13 in The Orissa Entertainment Tax Rules, 2006
13. Deposit of security.
- The proprietor required to deposit security under Sub-section (1) of Section 10 shall furnish security for such amount as may be fixed by the Commissioner by any of the following ways, namely :-(a)by depositing in the Treasury, or(b)by depositing in the post office saving bank and pledging the pass book with the Entertainment Tax Officer, or(c)by pledging with the said authority, National Saving Certificate, or(d)by furnishing to the said authority, a guarantee from a scheduled bank agreeing to pay to the State Government, on demand, the amount of the security.
