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State of Uttar Pradesh - Section

Section 15 in The U.P. Entertainments and Betting Tax Rules, 1981

15. [ Submission of Form 'B' and weekly statement. [Substituted by Notification No. 397/XI-Ka-Ni-6-2000-XXR(2)-99 TC, dated 24.10.2000 (w.e.f. 24.10.2000).]

- The proprietor shall, within three days from last day of each week ending with Sunday or any other period which may be specified for the purpose by the Commissioner, submit to the District Magistrate the original Form 'B' statements as also a consolidated statement in such form as may be specified by the Commissioner showing the total number of tickets of each kind issued and the total amount of entertainment tax and surcharge levied and extra charges realised under the Act collected during the period.]