Section 24(1) in The U.P. Entertainments and Betting Tax Rules, 1981
(1)Proprietor of entertainment required to make the payment of tax in cash in accordance with the provisions of clause (b), (c) or (d) of Section 8 and extra charges in accordance with the provision of sub-section (2) of Section 3-B, shall deposit the amount into the Government Account in the State Bank of India conducting Government business within three days from the last day of each week ending with Sunday or within such period as may be specified for the purpose by the Commissioner and which shall correspond with the period prescribed under Rule 15 for submission of Form 'B' statements.
