Section 34 in Tamil Nadu Entertainments Tax Rules, 1939
34.
(1)The officer referred to in rule 33 shall, if he proposes to sanction the application, fix the amount for which the entertainments tax may be compounded and specify the conditions, if any, subject to which the composition will be accepted. The entertainment shall be held only on payment of the sum so fixed or such portion thereof as may be specified by such officer.(2)The officer aforesaid shall issue to the proprietor a certificate in Form VI and the proprietor shall comply with all the conditions laid down therein.(3)Such certificate shall be exhibited in a prominent position at the public entrance to the place of entertainment at the time the public are admitted and during the entertainment. No correction or erasure of any kind shall be made or allowed to be made in the certificate.
