Section 8 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
8. Maintenance of accounts by a proprietor of DTH service.
(1)Every registered proprietor of DTH service shall prepare a subscriber's card in Form IX in duplicate. The first copy thereof shall be issued to the subscriber and the second copy shall be retained by the proprietor for his record.(2)The registered proprietor shall send information in Form XII to the appropriate Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf within whose jurisdiction his place of business is situated, along with the first quarterly return under the Act. In case of any change in the information, the registered proprietor shall send revised information in Form XII to the appropriate Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf within whose jurisdiction his place of business is situated within 30 days of the change.(3)Every registered proprietor of DTH service shall maintain-(a)a register in Form XIII of details of subscriber, service provider and the charge therefor.(b)Monthly abstract in Form XIV of collection and payment of tax.(4)The registered proprietor shall maintain a separate bound register for each of the Forms specified in sub-rule (3).
