Section 16A in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
16A.
[X X X] [[Rule 16A omitted by Notification No. (33) B-5-3-99-CTD-V, dated 27-4-2000. Old Rule 16-A is reproduced below:Facility once granted under these rules shall be binding on the proprietor concerned for whole of the financial year in which it is granted and the proprietor shall not have the right to opt out of it, If the facility is granted during the course of a financial year instead of at its commencement, the Excise Commissioner shall determine how the facility shall be enjoyed during the remaining period of the financial year. Application for renewal of the facility shall be submitted to the Excise Commissioner two months before the commencement of the next financial year:Provided that no facility granted may be withdrawn by the proprietor of Cinema any time after giving 30 days notice in advance to the Excise Commissioner of his intention of doing so or vice versa.]]
