Section 19(3) in The Bihar Entertainments Tax Rules, 1984
(3)During the validity of the permission or certificate in Form V so long a proprietor complies the terms and conditions specified by the Commissioner or any other officer specially empowered by the State Government either generally or for any specified area, and makes payment of the fixed sum in accordance thereof, the provisions of clauses (b) and (c) of sub-section (1) of section 5, of section 9 and 9B and of rules 11,12,15,33 and 62 shall not apply to such proprietor of entertainment.
