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[Cites 0, Cited by 0] [Section 16AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16AA(4) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(4)
(a)If the proprietor decide to close exhibition of film by [Video Cassette Recorder/Video Cassette Player] [Substituted by Notification No. B-5-32-89-V-CT, dated 25-3-1991.] for commercial purposes he shall intimate in writing to that effect to the officer mentioned below in Form "R"
(i) At the District Head-quarters The District Excise officer.
(ii) At the Tehsil Headquarters Sub-Inspector of Excise Department.
(iii) In places other than those mentioned in (i) and (ii) above. Sub-Inspector of Excise of the Circle.
(b)The proprietor shall clear all the dues before he applies for closing exhibition of [Video Cassette Recorder/Video Cassette Player] [Substituted by Notification No. B-5-32-89-V-CT, dated 25-3-1991.] for commercial purposes and he shall mention this fact in application for closure.
(c)All applications in Form R at places other than District headquarters shall be forwarded to the District Excise Officer. The District Excise Officer shall immediately verify whether any amount is outstanding against the proprietor on account of duty and if so action to recover the same shall be taken. Similar action shall be taken by the District Excise Officer on applications received by him. An entry to this effect shall be made in the registers in Form Q in the remarks column.]