Section 6(3) 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
(3)A person signing the offer may sign in his personal capacity or, as the case may be, in the capacity of the sole proprietor of the Firm or Concern or as a Secretary or Manager or Managing Director of a Limited Company. In all cases of bidders other than the individuals or proprietary concerns, attested copy of the partnership deed and in absence of the express provision in the said deed, the authorisation of the firm in favour of the person signing the offer and the names of the partners or the names of all the Directors shall be furnished alongwith the offer. The offer shall be accompanied by a certificate (bearing seal of the company) that the person signing the offer is empowered to do so on behalf of the company and also accompanied by a copy of Memorandum and Articles of the Association of the company.
