Section 25B(1) in The Assam Amusements and Betting Tax Rules, 1939
(1)An application under Rule 25-A shall be made to the officer who demanded the security and shall include, amongst others, the following particulars:(a)the name and designation of the person applying for refund of the security deposit;(b)the amount of security deposit together with Challan No. and date;(c)the amount of refund of security deposit claimed;(d)the ground on which refund is claimed.
