Section 2 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
2. Definitions.
- In these rules -(a)"Act" means the Uttar Pradesh Entertainment and Betting Tax Act, 1979 (as applicable to the State of Uttarakhand).(b)"Financial year" means the period of twelve months commencing on the first day of April of a calender year;(c)"Form" means a Form appended to these rules;(d)"Direct to Home (D.T.H.) Broadcasting Service means a service for multi-channel distribution of programmes direct to subscriber's premises without passing through an intermediary such as cable operator by uplinking to a satellite system".(e)"D.T.H. (Direct to Home) broadcasting service subscriber" means the person(s) who avails D.T.H. (Direct to Home) broadcasting services.(f)"D.T.H. (Direct to Home) broadcasting service provider" means the seller (dealer/agent/distributor), D.T.H. broadcasting service provider of the company himself who makes available the electronic device to the subscribers for broadcasting the signals received from the satellite and collect the monthly amount from the subscribers in terms of D.T.H. service.(g)"Receipt Book" means the receipt book as prescribed in Rule 7.(h)"Treasury" means a Government Treasury which also includes sub-Treasury.(i)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
