Section 17(1) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(1).......(2).......(3).......(4).......(5)...........(6)......(7)......... (8).........(9).........(10).........(11).........(12)..........(13).........I will provide DTH broadcasting service in above Districts in addition to the Principal District and the entertainment tax due of above districts will be deposited in principal district............only. Therefore, I submit application for providing DTH broadcasting service in principal district.............../ renewal of the permission granted. The details of my/our DTH broadcasting service centre are as under :-
