Section 16 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
16. Supervision, Inspection and Accounts.
(1)The Collector or any officer appointed in this behalf, shall exercise such rights, authority, control and supervision over the work of collection of the duty, carried out by the agent with a view to ensure that the work of collection of the duty is carried out smoothly, efficiently and without any hindrance to or harassment to the public at large.(2)The officers authorised under sub-rule (1) shall exercise all the powers conferred under section 8 of the said Act to inspect receipt books, registers and accounts maintained by the agent.(3)The Collector or any of his officers shall ordinarily not interfere with the working of the agent in his work of collection of entertainment duty.(4)[ * * *] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public Auction (Amendment) Rules, 2004, dated 9th January, 2004.](5)The Agent shall keep monthly accounts of the number of cable connections and the entertainment duty collected and names of the cable operators and submit a copy thereof alongwith the instalment in the next month to the Collector or any officer appointed on his behalf.
