Section 10(1) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982
(1)Any holder of a [television set, a video cassette recorder set or a video cassette player set] [Words substituted by W.B. Act 15 of 1983.] [or any person] [Words inserted by W.B. Act 16 of 1994.] aggrieved by the notice served on him under section 9 or by an order made under this Act or the rules made thereunder, may appeal, to such authority and in such manner as may be prescribed, within thirty days from the date on which he receives such notice or an intimation of such order or within such further period as may be allowed by such authority for cause shown to its satisfaction.
