Section 3(3) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(3)In case the main office of the DTH broadcasting service provider Ls situated out of the Uttarakhand State and he desires to provide DTH broadcasting service in more than one district in Uttarakhand State, he shall have to declare one of the districts as principal district of his business and will deposit the entertainment tax in accordance with sub-rule (2).
