Section 23A in Bihar Entertainments Tax Rules, 1984
23A. [ Return in respect of Entertainment through Cable service or Cable Television Network. [Inserted by S.O. No. 206, dated 17.12.1998.]
- Every proprietor or owner of any Cable Television Network or any person authorised by him on his behalf shall furnish to the authority prescribed in Rule 3 a duly signed monthly return which shall be in Form IX-A on or latest by 15th of every month following the month to which the return relates.]
