Section 16(12) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(12)For purpose of sub-section (2) of Section 4 of the Act, the District Excise Officer concerned shall maintain registers in the following manner namely:-(a)A register of all proprietors of entertainments in the district who applied for the various facilities as per sub- section (2) of Section 4 of the Act. This shall be the proprietors Register and shall be in Form K; and(b)A register in Form L which will be the register of payments Monthly/Weekly/Daily instalment of consolidated payment in accordance with the provisions of sub-section (2) of Section 4 of the Act, as they are paid, shall be entered in the appropriate column of the register.]
