Section 12(13) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(13)[Notification No. (39) B-2-45-99-CTD-V dated 1-7-2000.] [Published in M.P. Rajpatra, dated 1-7-2000, at page 854 (2).] - In exercise of the powers conferred by Section 4-C of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. 30 of 1936) and in supersession of this Department Notification no. 849-B-1-90-85-SR-V, dated the 24th February, 1986 the State Government hereby authorised the officers mentioned below for purpose of the said section within the limits of their respective jurisdiction namely :-(i)All Collectors/Additional Collectors/Sub-Divisional Officers.(ii)Deputy Excise Commissioner in charge of State Flying Squad.(iii)All Deputy Commissioners of Excise in Charge of Divisional Flying Squad.(iv)All Assistant Excise Commissioner in charge of districts.(v)All District Excise Officers in charge of District.(vi)All District Excise Officers posted to State/Divisional Flying Squads.Section 5-A
