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State of Uttar Pradesh - Section
Section 20 in U.P. Cable Television Network (Exhibition) Rules, 1997
20. Inspection book.
- The proprietor of a cable television shall maintain an inspection book and produce the same immediately on demand for recording of remarks by various inspecting officers. The inspection book shall contain one hundred pages serially numbered and shall be brought into use after getting the same authenticated by the District Entertainment Tax Officer. When an inspection book is exhausted a new inspection book shall be brought into use after getting it authenticated as aforesaid and the previous book shall be surrendered to the concerned District Magistrate for record after obtaining a receipt for the same which shall be pasted on the first page of the new inspection book.Form 1[See Rule 3(2) and (3)]To,The District Magistrate,.......................Sir,I............. (Name) son of Sri......... R/of......... District ............ submit this application for permission/renewal of the permission granted on..............to provide cable service at/in..............The details of our/my Cable Service Network Centre are as follows :| 1. Full address of the applicant | : | Local.......... |
| Permanent........... | ||
| 2. Full address of CableTelevision Network Centre | : | |
| 3. Period for which permission isrequired | : | |
| 4. Amount of monthly fee persubscriber | : | |
| 5. Number of total connections | : | |
| 6. Other details, if any, |