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[Cites 0, Cited by 0] [Section 4A(4c)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4c)(e) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(e)where a sub-cable operator, who is required to apply for a certificate of enrolment under clause (c), fails to make such application to the prescribed authority within the time specified under that clause and if such authority, after giving the sub-cable operator a reasonable opportunity of being heard, is satisfied that the delay in making application for such certificate of enrolment was without any reasonable cause, it may impose by way of penalty a sum not exceeding twenty rupees for each month of delay;