Section 25 in The Bombay Entertainments Duty Rules, 1958
25. Applications for exemption under section 6(3).
- All applications for exemption under sub-section (3) of section 6 of the Act shall be made to the prescribed officer not later than ten days before the date of the entertainment. An application for exemption not presented within such period may, unless sufficient cause shown for not making the application within ten days as aforesaid, be rejected.
