Section 15(4) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(4)A copy of the final order passed by the appellate authority on the appeal shall also be sent to the Entertainment Tax Commissioner and the District Magistrate concerned and,(i)if the appeal is finally allowed by the appellate authority and the provisional stay granted, if any, is confirmed, all further proceeding in the matter shall be dropped;(ii)if the appeal is allowed partially, the order under appeal shall stand amended in accordance with the orders issued by the appellate authority and action shall be taken as per amended order;(iii)if the appeal is rejected, the provisional stay granted, if any, shall stand vacated.
