Section 12(3) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(3)The Entertainment Tax Commissioner/District Magistrate may pass order for deduction of any arrears of tax from the security and a copy of such order shall be furnished to the owner. On receiving such order, he shall make good the amount of security before the tax for the next month falls due and if he fails to do so, the Entertainment Tax Commissioner/District Magistrate shall have the power to suspend the permission of DTH service.
