Section 18(2) in Bihar Entertainments Tax Rules, 1984
(2)Along with the application, the proprietor shall furnish particulars of the number of persons so subscribing or contributing, the amount realised the number and nature of the entertainments, the rates of payment for admission for those who have not so subscribed or contributed and the nature of rights or other privileges to which a person subscribing or contributing is eligible, together with a copy of the rules and regulations, if any, relating thereto.
