Section 3(ii) in Bihar Entertainments Tax Rules, 1984
(ii)signed by the proprietor, of the entertainment, or in the case of a firm, by one of its partners, or in the case Of a Hindu Undivided family, by the manager or karta of the family, or in the case of a company incorporated under the Indian Companies Act, 1956, by a director or principal officer thereof, or in case of other institution, by the principal officer or manager thereof;
