- An application for registration under Section 6 shall be-(i)made to the Deputy Commissioner, the Assistant Commissioner or the Commercial Taxes Officer, incharge of the Circle or Sub-circle, as the case may be, in Form I [or in case of Cable Television Operator and Cable Television Network, in Form 'IA';] [Inserted by S.O. No. 206 dated 17.12.1998.](ii)signed by the proprietor, of the entertainment, or in the case of a firm, by one of its partners, or in the case Of a Hindu Undivided family, by the manager or karta of the family, or in the case of a company incorporated under the Indian Companies Act, 1956, by a director or principal officer thereof, or in case of other institution, by the principal officer or manager thereof;(iii)verified in the manner prescribed in the said Form, and(iv)accompanied by the fee prescribed by rule 40 :Provided that a proprietor having more than one place of entertainment shall make separate application in respect of every such place of entertainment.
