Section 10 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
10. Maintenance of accounts by a proprietor of Luxuries.
(1)Every registered proprietor providing services and facilities in a Marriage Hall and catering services shall maintain-(a)Daily account in Form XVIII of details of luxury provided and the charge therefor.(b)Monthly abstract in Form XIX of collection and payment of tax.(2)The registered proprietor shall maintain a separate bound register for each of the Forms specified in sub-rule (1).
