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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(3) in Bihar Entertainments Tax Act, 1948

(3)All rules, schemes, orders and appointments made, notifications, certificates, form issued or actions taken and things done or purported to have been made, issued, taken or done for achievement of objects under the Ordinances and the Act mentioned in section 21-A shall be deemed to have been made, issued, taken or done under this Act, as if this Act were in force on the relevant dates.[Schedule] [Inserted by Bihar Finance Act, 1985 (4 of 1985).](Please see Section 3-F)Form AWeekly return under section 3A/3B of the Bihar Entertainments Tax Act, 1948 to be furnished by proprietor.ToThe Deputy/Assistant Commissioner/ [Assistant Commissioner State Tax] [Substituted 'Commercial taxes officer' by Bihar Act No. 11 of 2018, dated 3.8.2018.], I/C..................Circle/Sub-Circle.I................ the proprietor of...................................situated at................ in the district of.......................... furnish herewith the following particulars for the week ending ;-
(i) Registration no.  
(ii) Category u/s 3-A/3B  
(iii) Class of theatre-70 mm.  
  35 mm.  
  Air-Conditioned  
  Air-cooled  
  Ordinary (delete which is notapplicable)  
(iv) Period of return  
(v) Seating capacity of the theatre.  
  {|
Serial No. Class Rate of admission No. of seats Gross collection
1 2 3 4 5
|-|| Total collection capacity................||-|| Tax @ on Gross collection capacity||-| (vi)| No. of shows held during the week;-||-||
Name of picture screened on No. of shows of each picture.
(a) of Taxable Films  
(b) Tax-free Films  
|-| (vii)| Amount of tax payable u/s 3-A/3-B/Rs. Tax u/s 3 (2)Rs.........||-| (viii)| Amount of entertainment tax paid.||-| (ix)| Challan no. and date............||}I ......................... declare that to the best of my knowledge and belief the information furnished above are true and correct.
PlaceDate Signature.Status and relation withthe.......Proprietor
Form BApplication for permission to pay tax under sub-section (1) of section 3-B of the Bihar Entertainments Tax Act, 1948.I.................the proprietor............... situated at.................. in the district of whose particulars are given below hereby signify my intention to opt for the payment of fixed amount of tax payable under sub-section (1) of section 3-B in respect of the shows to be held in the said theatre.I hereby apply for permission to pay tax under the above mentioned section and agree to abide by the rules and conditions prescribed: