Section 4(4) in Tamil Nadu Local Authorities Finance Act, 1961
(4)[ The person liable to pay the tax under section 3 shall, in addition to the payment of security mentioned in sub-section (1-A) of section 6 of the Entertainments Tax Act, also give security up to an amount and in a manner approved by the Government for the payment of the tax due under section 3.] [Added by section 3(1) of the Tamil Nadu Entertainments Tax and Local Authorities Finance (Amendment) Act,1979 (Tamil Nadu Act 51 of 1979.]
