Section 3(9) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(9)On receipt of the application, the Entertainment Tax Commissioner/ District Magistrate shall satisfy himself that the applicant has furnished all the requisite information and on being so satisfied, grant to the applicant such permission in Form 2 for a period of three financial years at a time; but the Entertainment Tax Commissioner/District Magistrate may refuse to give permission for reasons to be recorded in writing and shall inform the applicant about the refusal of permission.
