Section 4 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
4. Renewal.
(1)On receipt of application, the Entertainment Tax Commissioner/District Magistrate may renew the permission granted under Rule 3 before the expiry of its period for a period of three Financial Years at a time. Such renewal shall be given in Form 2.(2)Under sub-section (1), the application for renewal, shall be given in Form 1 atleast 30 days before the expiry of the period of the permission.(3)The Entertainment Tax Commissioner/District Magistrate may, for reasons to be recorded in writing, refuse to renew the permission and shall inform the applicant about the refusal of permission.(4)The order under sub-rule (3) shall be passed before the expiry of the period of the permission.
