Section 5(1) in The Bihar Entertainments Tax Rules, 1984
(1)When the authority prescribed in rule 3, after making such inquiry, as he thinks necessary, is satisfied that the applicant has correctly given all the required information, that the application is otherwise in order and that the applicant has deposited the amount of security, if any, required to be deposited under rule 4, he shall register the proprietor and grant him a certificate of registration in Form II [or in case of Cable Television Operator and Cable Television Network in Form II A] [Inserted by S.O. No. 206 dated 17.12.1998.].
