Section 5(1) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(1)Where the applicant has furnished application duly completed for renewal of permission granted under Rule 3 and the Entertainment Tax Commissioner/District Magistrate fails to pass any order under Rule 4 before the expiry of the period of permission, the renewal of such permission for a period of three Financial Years shall be deemed to nave been granted to the applicant and the Entertainment Tax Commissioner/District Magistrate shall, in that event, issue such renewal in Form.
