Section 8A in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
8A. [ [Inserted by Notification No. 3245-49-30-V-SR-71, dated 19-11-1971.]
The proprietor of an entertainment shall maintain a true account, separately, in respect of tickets sold, for each occasion, the performance or exhibition or show is held in a day in Form E.] [He shall enter all tickets received from the press in column no. 6 of Form E on the same day when received.] [Inserted by Notification No. 4155-3763-V-SR-78, dated 8-12-1978.]
