Section 32 in Tamil Nadu Entertainments Tax Rules, 1939
32.
The [permit or certificate of registration issued to the proprietor] [Substituted by G.O. Ms. No. 19, Commercial Taxes, dated the 15th February 1999.] shall be hung in a conspicuous place and produced before inspecting officers on demand.[32A to 33. [Consequent to omission of sections 5, 5-A, 5-B, 5-D, 5-E and 6-A of Entertainments Tax Act, 1939, Rules 32-A to 32-P and 33 have not relevance, hence not reproduced.]***]
