Section 15(1) in Haryana Municipal Entertainment Duty Act, 2019
(1)The proprietor of an entertainment shall, on being required to do so by an officer authorized by the Commissioner in the case of Municipal Corporation, Executive Officer in the case of Municipal Council and Secretary in the case of Municipal Committee in this behalf or any other officer authorized by the Director, Urban Local Bodies, Haryana, produce any accounts or documents, relevant to the sales of tickets and realization of the entertainment duty, as may be necessary for the purposes of this Act.
