Section 34(1) in Tamil Nadu Entertainments Tax Rules, 1939
(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.
