Section 12(14) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(14)[Notification No. 3856-5408-V-SR-80, dated the 11th December, 1980.] [Published in M.P. Gazette Extraordinary dated 31-12-1980 at page 2274.] - In pursuance of Section 5-A of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. XXX of 1936), and in supersession of this Department Notification No. 2013-6248-V-SR-74, dated the 19th May, 1975, the State Government hereby authorises the officers mentioned in column (2) of the Schedule below to compounds offences under the said Act, and the rules made thereunder to the extent of the amount specified in columns (3) and (4) of the said schedules :-
