Section 63 in The Bihar Entertainments Tax Rules, 1984
63. Application of the provisions of rules contained in Part I.
- Where no provision or insufficient provision has been made in this part with respect to condition relating to registration, return, inspection, payment of fees on security, size, shape, printing and issue of tickets, assessment, appeals, revision, review and recovery and refund of taxes and matters incidental thereto, the provisions of rules contained in Part I, shall apply mutatis mutandis.Form IApplication for Registration.(See Rule 5)ToTheCircle/Sub-circle.I............... (full name), son of ...........(full name) hereby apply for registration under section 6 of the Bihar Entertainments Tax Act, 1948, and furnish the following particulars for that purpose;-
