205E. Requisition to furnish name of Institutions etc.
(1)The Secretary shall during the month of April every year, by notice, require every head of office or person bound to recover profession tax under section 205D to furnish the names and addresses of the offices or institutions under his control within such time as may be specified in the notice.(2)Every head of office shall furnish to the Secretary the information required by him under sub-section (1) within such time as may be specified and he shall also furnish the name and designation of the head of office and shall intimate the secretary whenever there is a change to the head of office.(3)The Secretary shall immediately on receipt of the information furnished to him under sub section (1) register the name of offices or institutions in a register maintained for the purpose.
