Section 45A(i) in Tamil Nadu Entertainments Tax Rules, 1939
(i)[The application shall be submitted to the Entertainments Tax Officer concerned, at least thirty days in advance of the date on which the benefit film show is proposed to be conducted with particulars of date and place of show with a Court-fee stamp to the value of two rupees. On receipt of the application, the Entertainments Tax Officer shall make an enquiry on the bona fides and correctness of the particulars furnished in the application and submit the same with his enquiry report direct to the Commissioner of Commercial Taxes, who shall forward the application with his remarks to the Government at least fifteen days in advance of the date of the show.] [Substituted by G.O. P. No. 205, dated the 11th April 1991.]
