Section 11(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(2)DTH broadcasting service provider shall, immediately after the tax has been paid, intimate the Treasury Challan number and the date of deposit to the Assistant Entertainment Tax Commissioner/District Entertainment Tax Officer/In-charge District Entertainment Tax Inspector, as the case may be, and shall also keep the depositor's copy of the Treasury Challan in a file in chronological order and the same will be produced, on demand, before an inspecting officer.
