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State of Haryana - Section
Section 39 in The Punjab Entertainments Duty Rules, 1956
39. Revision.
- Subject to the provisions of section 12 of this Act, every application for revision may be made to and disposed of by the Commissioner or such other officer, as the Government may by notification appoint in this behalf, in the manner prescribed for submission and disposal of appeal.] [See Legislative Supplement Part III dated, 27.10.1960.]Forms| Name of entertainments house or cinema (in blockletters)__ | Name of entertainments house or cinema (in blockletters)__ | Name of entertainments house or cinema (in blockletters)___ |
| Form P.E.D. 1 | Form P.E.D. 1 | Form P.E.D. 1 |
| Admission Ticket | Admission Ticket | Admission Ticket |
| *[Fixed Foil] | Counter foil | Foil |
| (To be retained by the Booking Clerk) | *[(To be handed over to the purchaser) | *[(To be retained by the Gate-keeper)] |
| (See rule 9 of the Punjab Entertainments DutyRules, 1956) | (See rule 9 of the Punjab Entertainments DutyRules, 1956) | (See rule 9 of the Punjab Entertainments DutyRules, 1956) |
| Serial No. ____ Book No.___ | Serial No. ____ Book No.__ | Serial No. _____ Book No.__ |
| Class _______ Show _______ | Class _______ Show _______ | Class ______ Show _______ |
| Admission Fee _________ | Admission Fee _________ | Admission Fee _________ |
| Entertainment Duty **Additional EntertainmentsDuty _________ | Entertainment Duty **Additional EntertainmentsDuty _________ | Entertainment Duty **Additional EntertainmentsDuty _________ |
| Total _________ | Total _________ | Total _________ |
| Date _________ | Date _________ | Date _________ |
| (To be rubber stamped) | (To be rubber stamped) | (To be rubber stamped) |
| S.No. | Name of the Proprietor/Manage | Full Address | Age | Particulars of location of the place ofEntertainment for identifying, etc. | Seating capacity. |
| 1 | 2 | 3 | 4 | 5 | 6 |