Section 5 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
5. Eligibility of a Bidder.
- A person shall be eligible to apply as a bidder if he,-(a)is not less than twenty-one years of age (in case of an individual);(b)[* * *] [Entry (b) was deleted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public auction (Amendment) Rules, 2004, dated 9th January, 2004.](c)produces Solvency Certificate issued by the Collector, of the value of not less than the upset price fixed for territorial unit;Explanation. - For the purposes of these rules, solvency in respect of a company or partnership firm or corporate body means aggregate of the company or partnership firm or corporate body means aggregate of the assets of the Directors and the capital assets of the company or body as the case may be, and in the case of a partnership firm the assets, of all the partners;(d)[* * *] [Entry (d) was deleted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public auction (Amendment) Rules, 2004, dated 9th January, 2004.](e)has an office registered in the State of Maharashtra;(f)is not convicted of an offence under the provisions of the Act or the Central Act or under any other law;(g)is not in arrears of entertainments duty at the time of making an application.(h)produces a Certificate regarding antecedents issued by the local police authorities having jurisdiction over the area in which an individual ordinarily resides or in case of Partnership Firm. Company or Corporate body from the Commissioner of Police or Superintendent of Police having jurisdiction over the area in which registered office of the Firm, Company or Corporate Body is situated.Explanation. - A company or a partnership firm or corporate body shall be disqualified for making any application as a Bidder, if -(1)any director of such company or partner of such partnership firm or corporate body is convicted; of an offence under provisions of the Act or the Central Act or under any other law or;(2)any director of such company or corporate body or partner of such partnership firm is in arrears of entertainments duty.
