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State of Madhya Pradesh - Section

Section 25 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

25. Penalty for breach of rules.

- Whoever contravenes the provisions of, or commits a breach of any of these rules shall be punishable with fine which may extend to Rs. 500/-.[Form A] [Inserted by Notification No. 3668-3571-V-SR-79, dated 17-12-1979.][See Rule 4-A]Name of Cinema........................................................Name of Proprietor........................................................
Class of ticket Value of stamps to be affixed on each ticket Present stock of stamps No. of stamps required of the value shown in col.(2) and their total value
(1) (2) (3) (4)
 
No. and date of challan and amount credited forstamps Particulars of stamps issued by the TreasuryOfficer Signature of the Treasury Officer in token ofverification of entry in col. No. 7
Challan No. and date Amount
(5) (6) (7) (8)
 
Note. - The Treasury Officer shall retain one copy and return the other copy to the proprietor after filling up Col. (7) and signing in Col. (8) thereof.[Form A-1] [Form A renumbered as Form A-1 by Notification No. 3245-4930-V-SR-71, dated 19-11-1971.][See Rule 13]Registers of StampsName of Proprietor....................................................
Denomination of stamps Duty Opening balance Date of purchase
(1) (2) (3) (4)
 
Number purchased Number used on tickets Closing balance Remarks
(5) (6) (7) (8)
 
[Form A-2] [Re-numbered as Form A-2, by Notification No. 3668-3571-V-SR.79, dated 17-12-1979.][See Rule 13]Register of Refugee Relief StampsName of Proprietor....................................................
Date Opening balance Date of purchase Number purchased Number used on tickets Closing balance Remarks
(1) (2) (3) (4) (5) (6) (7)
 
Form B[See Rule 26]Statements of tickets issued when duty is payable under Section 4 (2) (b) of the ActName and place of entertainment...........................................Date of performance.......................................................
Price of tickets of each class inclusive of duty Number Tickets sold Gross Receipts Amount of duty collected
Serial Nos
From to
(1) (2) (3) (4) (5) (6)
 
Unsold tickets on hand Number of books Counterfoils Remarks
Number Serial Nos. Serial Nos. of tickets
From To From To
(7) (8) (9) (10) (11) (12) (13)
 
I do hereby declare that I have compared the above particulars with my records and books and that they are, in so far as 1 can ascertain, accurate and complete.[To be signed by the proprietor or his approved Manager or Agent]...................Signed.Form C[See Rule 18]Return of Complimentary TicketsName and place of entertainment..............................................Date of performance..........................................................
Rate of tickets of each class issued Number of seats provided in each class Number of complimentary tickets (issued in eachclass) Remarks
Ordinary Season
(1) (2) (3) (4) (5)
 
.............................Signature of ProprietorForm D[See Rule 20]Form of CertificateThis is to certify that the Collector has authorised the entertainment specified below to be given free of entertainment duty, provided that the whole of the takings are devoted in the Philanthropic or charitable purposes:-Description......................................Date....................Place...................This certificate is issued on the following conditions :
(1)The whole tickets of the entertainment without any deduction for expenses, however, small shall be paid over to............
(2)If the Collector so requires, a full and true account of the whole of the takings, together with a written acknowledgment from the person specified in clause (1) above, shall be furnished to him by the proprietor, will be liable for the payment of the proprietor tax if the Collector is not satisfied that the whole of the takings, without any deduction for expenses, have in fact been paid over to the said person.
(3)This certificate shall not be used for any other entertainment than that specified above, and it shall be exhibited in a prominent position at the public entrance to the place of entertainment at the time the public are admitted and during the entertainment. No correction or erasure of any kind shall be made in the certificate.
(4)If the entertainment is not given on the date or at the place specified above, the proprietor shall give notice in writing to that effect with one week after the date fixed for holding it....................................Signature of the Collector.............District.Note. - Failure to comply with any of the conditions set out in the certificate involves liability for penalty exceeding upto Rs. 500/-.Form E[See Rule 8A]
Date Price of the tickets of the class inclusive ofduty No. of tickets Opening balance No. of tickets
Serial Nos.
FromTo
(1) (2) (3) (4) (5)
 
Number of tickets received Total number of tickets (Column (3) plus Column(5)) Total No. of tickets No. of tickets sold
Serial numbers Serial No.
FromTo FromTo
(6) (7) (8) (9)
 
No. of tickets sold No. of tickets unsold Serial No. Price of Admission of each ticket (exclusive ofduty)
Serial Nos. No. of unsold tickets on hand (Co. 7 minus Col.9) FromTo
FromTo  
(10) (11) (12) (13)
 
Entertainment duty on each ticket Total duty due on the tickets sold Amount of duty paid and the period to which itrelated Challan No. and the date under which duty is paid Remarks
Number of stamps affixed with denominations
(14) (15) (16) (17) (18)
 
Total for 1st Show........ Total for the day..........
Total for 2nd Show........ Total for the week..........
Total for Extra Show........ Total for the month..........
[Form F] [Inserted by Notification No. 721-1206-V-SR-80, dated 15-3-1980.][See Rule 16] [Substituted by Notification No. (33)-B-5-3-99-CTD-V, dated 27-4-2000.]From of application for the grant of facility for payment of Entertainments Duty under Section 4 (2) of the ActToThe Collector..........................Sir,I, the proprietor of.......... (Name of entertainment) at........... (Name of place) in............. (Name of Tehsil) request to be allowed the facility of payment of duty as per provisions of clause........ of sub-section (2) of Section 4 of the Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 (XXX of 1936).