Section 16AA(3) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(3)The District Excise Officer shall maintain a register of all such proprietors of entertainments by [Video Cassette Recorder/Video Cassette Player] [Substituted by Notification No. B-5-32-89-V-CT, dated 25-3-1991.] in the district. This shall be called proprietor's register and shall be in Form Q. Monthly payments of duty be recorded in this register every month.
