[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 67 in The U.P. Entertainments and Betting Tax Rules, 1981
67. Inspection Book.
- Proprietor of every entertainment, stewards of race meetings, or a licensed bookmaker shall maintain an Inspection Book and produce the same immediately on demand for recording of remarks by various inspecting officers. The inspection Book shall contain 100 pages serially numbered and shall be brought into use after getting the same authenticated in the manner as may be required by the Commissioner for the attestation of the ticket books. When an Inspection Book is exhausted a new Inspection Book shall be brought into use after getting it authenticated as aforesaid and the previous book shall be surrendered to the District Magistrate concerned for record after obtaining a receipt for the same which shall be pasted on the first page of the new Inspection Book.[Form 'A'] [Forms A and B Substituted by Notification No. 397/XI-Ka-Ni-6-2000-XXR(2)-99 TC, dated 24.10.2000 (w.e.f. 24.10.2000).](Ticket prescribed under Rule 4)| InnerSI. No. | MiddleSl. No. | OuterSl. No. |
| 1. Name of entertainment | .................. | |
| 2. Place and district | .................. | |
| 3. Class and kind of ticket | .................. | |
| 4. Show/Day and Show | .................. | |
| 5. Admission charge | .................. | |
| 6. Entertainment Tax | .................. | |
| 7. Surcharge | .................. | |
| 8. Maintenance Charge | .................. | |
| 9. Rim Development Fund | .................. | |
| 10. Total payable | .................. | |
| 11. Dale of issue | .................. | |
| 12. Name of printing press | .................. |
| Book No........... | Serial No. ............. |