Section 10(3) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
(3)[ The Collector shall enquire or cause to be enquired into any complaint received as regards the harassment cause to the subscriber by the agent himself or any other person employed by him. If the complaint is substantiated, the Collector, after giving an opportunity of being heard to the agent, shall proceed to cancel the agreement, to forfeit the security deposit and to prosecute the agent under sub-section (2) of section 7 of the Act.] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public Auction (Amendment) Rules, 2004, dated 9th January, 2004.]
