Section 11 in Rajasthan Entertainments and Advertisements Tax Act, 1957
11. Renewal, revocation and suspension of licenses for entertainments.
(1)Notwithstanding anything contained in any other law and without prejudice to the provisions of section 10, the District Magistrate shall not renew any license unless the proprietor of an entertainment furnishes a certificate of clearance of tax issued by the Commercial Taxes Officer in the prescribed form or may by order revoke or suspend any license for an entertainment granted under any law for the time being in force, if the proprietor of such entertainment is convicted of an offence under this Act.(2)The order of the District Magistrate under sub-section (1) shall be served on the proprietor(a)by delivering to him personally a copy of such order, or(b)if the District Magistrate is satisfied that such personal service cannot be effected, by affixing such copy at a prominent place at the site of the entertainment.(3)[ The proprietor aggrieved by an order made under sub-section (1) by the District Magistrate may, within sixty days from the date on which the order is served in accordance with the provisions of sub-section (2), appeal to the State Government and the decision of the State Government thereon shall be final and conclusive.] [Substituted by Act No, 8 of 1998.](4)[***] [Deleted by Act No. 8 of 1998.]
