Section 36(3) in The Punjab Entertainments Duty Rules, 1956
(3)It shall be certified and verified by the appellant or his agent as under :-(a)I/We hereby certify that the duty due and/or penalty imposed has been paid in full or in part(b)the duty due and/or penalty imposed has not been paid in full or in part because(c)the facts set out in the memorandum are true to the best of my/our knowledge and belief.Signature of the appellant/Agent.
