50. Special provisions in the case of hoteliers having more than one place of business.
(1)In the case of the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] having more than one place of business in the State,-(a)all applications, including applications for the grant or renewal of certificates, shall be made;(b)all returns of turnover, of receipts, which shall include the turnover of receipts of all such places of business shall be submitted; and(c)all notices and orders, required or permitted by the Act or these rules to be served on any [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.], shall be issued to and served on the person in charge of the head office referred to in rule 49.(2)A notice, or order, issued to or served on the person in charge of such head office, shall be deemed to have been issued to and served on all branches of the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] concerned.
