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State of Jharkhand - Section
Section 40 in Bihar Entertainments Tax Rules, 1984
40. Fees.
- The following fees shall be payable, namely:-| (i) | On memo of appeal or revision against an order of assessmentof tax or penalty or both against order under section 9A. | One per cent of the amount in dispute subject to a minimum ofRs. 2 and maximum of Rs. 100. |
| (ii) | On memo of appeal or revision against any other orders. | Rs. five. |
| (iii) | Application for grant of a duplicate of registration underrule 5. | Rs. six. |
| (iv) | Upon any other miscellaneous petition or petitions for reliefincluding the following namely:- | |
| (a) | Application for registration of each place of entertainment. | Rs. five. |
| (b) | Application for amendment of certificate of registration. | Rs. two. |
| (c) | Application for permission to pay tax according to section3(5) or section 3(5) (a). | Rs. five. |
| (d) | Application for extension of time limit for payment of taxassessed or the penalty imposed. | Rs. five. |
| (e) | Application for extension of time limit fixed for payment ofcomposition money under section 17. | Rs. five. |
| (f) | Application for adjournment in a proceeding before anyInspecting Officer or prescribed authority. | Rs. two. |
| (g) | Miscellaneous petition for relief. | Rs. two. |