Section 3(6) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(6)The DTH service provider shall furnish to the District Magistrate of the principal District as also to the District Magistrate of other districts, the details of the amount of fee being collected each month and entertainment tax due on DTH broadcasting service connections provided in other districts in addition to the declared Principal District declared for business. The District Magistrates of the said other districts or departmental officers shall also furnish the information to the District Magistrate of the principal District after verifying the connection provided in their districts by the said service provider each month and fee being collected and entertainment tax due.
