Section 28(1) in The Orissa Entertainment Tax Rules, 2006

[Cites 0, Cited by 0] [Section 28] [Entire Act]

(1)

(a)Every proprietor of entertainment liable to pay tax under Section 5 shall keep,-

(i)a Stock Register of Tickets Books in Form IIA,

(ii)a Show Register in Form II

(iii)a Stock Register of Stamps in Form I

(b)Every proprietor of cable services liable to pay tax under Section 7 shall keep.-

(i)a Register of Cable T.V. show subscribers; and

(ii)a Register showing amount collected from subscribers (month-wise).

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