Section 64 in Tamil Nadu Entertainments Tax Rules, 1939
64. [ [Added by G.O. P. No. 1242, dated the 9th November 1982.]
The following cases respecting proprietors shall be published under section 10 - AA: -(i)Name of defaulters of tax with details where the total amount of tax including show tax, surcharges and additional surcharges for one or more years is rupees twenty-five thousand or more and is not covered by stay granted by the appropriate authorities and remaining unpaid for more than two months after the due date;(ii)Names of proprietors with details who have suppressed their tax liability or have evaded the payment of tax under the Act involving rupees twenty-five thousand or more for one or more years detected at a time. This amount shall be inclusive of the taxes, surcharges and additional surcharges;(iii)Names of proprietors with details on whom a penalty of not less than Rs. 5,000 under this Act had been imposed during any year;(iv)Names of proprietors with details who have been convicted for any offence under section 14 of this Act in any year; and(v)The information aforesaid shall be published by the Government in respect of each financial year in the Tamil Nadu Government Gazette and may also be released to the press for publication].[Form I] [Substituted by SRO-A-71 (a)/94 dated the 18th August 1994 w.e.f. 1st September 1994.][See rule 21-B(1)]Application For RegistrationToThe Entertainments Tax OfficerSir,I,............ son of..........providing television exhibition, known as...........hereby apply for registration under rule............of the Tamil Nadu Entertainments Tax Rules, 1939 and furnish the following particulars for the said purpose: -
