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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(5)(v) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(v)Each instalment shall be deposited by the proprietor at the Treasury/Sub-Treasury into Government account before the commencement of the week. On each Monday he shall submit to the District Excise Officer a statement in Form H stating the amount fixed as weekly instalment and the amount actually deposited by him as advance for the week and also annex to the statement a copy of the Treasury receipt challan. If there is any change in the rate of payment for admission or seating capacity in any class during the course of the year, the weekly instalment of advance payment shall be proportionated revised by the Collector;