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State of Punjab - Section

Section 39 in The Punjab Entertainments Duty Rules, 1956

39. Revision.

- Subject to the provisions of section 12 of this Act, every application for revision may be made to and disposed of by the Commissioner or such other officer, as the Government may by notification appoint in this behalf, in the manner prescribed for submission and disposal of appeal.]
Name of entertainments house of cinema (in blockletters)_____ Name of entertainments house or cinema (in block letters)___________ Name of entertainments house or cinema (in block letters)______
FORM P.E.D.1 FORM P.E.D.1 FORM P.E.D.1
Admission Ticket Admission Ticket Admission Ticket
*[Fixed Foil] Counter Foil Foil
(To be retained by the Booking Clerk) *[To be handed over to the purchaser)] *[(To be retained by the Gate-keeper)]
(See rule 9 of the Punjab Entertainments Duty Rules, 1956) (See rule 9 of the Punjab Entertainments Duty Rules 1956) See rule 9 of the Punjab Entertainments Duty Rules, 1956)
Serial No. ___ Book No. _____ Serial No. _____ Book No. ___ Serial No. _____ Book No. ___
Class ____Show _____ Class ________Show _______ Class ________Show _______
Admission Fee ______ Admission Fee ________ Admission Fee ________
Entertainments Duty ________ Entertainments Duty _______ Entertainments Duty ________
Total_________ Total_________ Total_________
Date ___________ Date ___________ Date __________
(To be rubber stamped) (To be rubber stamped) (To be rubber stamped)
See Notification, dated the 13th September, 1956.
Name of entertainment house or cinema (in block letters)______ Name of entertainment house or cinema (in block letters) __ Name of entertainment house or cinema (in block letters) ____
FORM P.E.D. 2 FORM P.E.D.2 FORM P.E.D. 2
Complementary Ticket Complimentary Ticket Complimentary Ticket
*[Fixed Foil] Counter Foil Foil
(To be retained by the Booking Clerk) *(To be handed over to the purchaser) *[(To be retained by the Gate-keeper)]
(See rule 10 of the Punjab Entertainment Duty Rules, 1956) (See rule 10 of the Punjab Entertainments Duty Rules, 1956) (See rule 10 of the Punjab Entertainments Duty Rules, 1956)
Serial No. ____ Book No. ____ Serial No. ______ Book No. __ Serial No. ______ Book No. __
Class __________Show ______ Class _________Show _______ Class _________Show _______
Admission Fee ______ Admission Fee ______ Admission Fee _______
Price of seat to which admitted ____ Price of seat to which admitted _____ Price of seat to which admitted ____
Date _____ Date ________ Date ________
(To be rubber stamped) (To be rubber stamped) (To be rubber stamped)
See Notification, dated the 13th Sep., 1956.
Name of entertainment house or cinema (in block letters) ____ Name of entertainment house or cinema (in block letters) ___ Name of entertainment house or cinema (in block letters) ____
FORM P.E.D. 3 FORM P.E.D. 3 FORM P.E.D. 3
Season Ticket Season Ticket Season Ticket
(To be retained by the Booking Clerk) .(To be handed over to the purchaser) *(To be retained by the Gatekeeper)
[Fixed Foil] Counterfoil. Foil
(See rule 11 of the Punjab Entertainments Duty Rules, 1956) (See rule 11 of the Punjab Entertainments Duty Rules, 1956) (See rule 11 of the Punjab Entertainments Duty Rules, 1956)
Serial No. ____ Book No. ____ Serial No. ____ Book No. ____ Serial No. _____ Book No. ___
Name of purchaser __ Name of purchaser Name of purchaser
Class ________Show _______ Class __________Show _____ Class _________Show _______
Admission Fee ________ Admission Fee ____ Admission Fee ______
Entertainments Duty ______ Entertainments Duty _____ Entertainments Duty _______
Total ________ Total _________ Total ____________
Date for which available Date for which available Dates for which available
Subsituted by Punjab Goverment notification No. 2187 E&T-56/1967, dated 13th September 1956.
Name of entertainment house or cinema (in block letters) ___ Name of entertainment house or cinema (in block letters) _____ Name of entertainment house or cinema (in block letters) ____
FORM P.E.D. 4 FORM P.E.D. 4 FORM P.E.D. 4
Plural Ticket Plural Ticket Plural Ticket
[Fixed Foil] Counter Foil Foil
(To be retained by booking Clerk) [To be handed over to the purchaser) [(To be retained by the Gate-keeper)]
(See rule 12 of the Punjab Entertainments Duty Rules, 1956) (See rule 12 of the Punjab Entertainments Duty Rules, 1956) (See rule 12 of the Punjab Entertainment Duty Rules, 1956)
Serial No. _____ Book No. ___ Serial No. ____ Book No. ____ Serial No. _____ Book No. ___
Class ________Show _______ Class ________Show ________ Class _______Show _________
Number of persons to be admitted_______ Number of persons to be admitted _____ Number of persons to be admitted _____
Admission Fee __________ Admission Fee ______ Admission Fee ____________
Entertainment Duty ____ Entertainment Duty _______ Entertainment Duty _______
Total ____________ Total ___________ Total ________
Date __________ Date ________ Date __________
(To be rubber stamped) (To be rubber stamped) (To be rubber stamped)
See Notification dated the 13th September, 1956Form P.E.D. 5(Omitted by Punjab Government notification No. G.S.R. 227/P.A. 16/55/S-20 Amd. (18)/66, dated the 27th October, 1966)Form P.E.D. 6(Omitted by Punjab Government notification No. G.S.R. 227/P.A. 16/55/S-20/Adm. (18)/66, dated the 27th October, 1966).Form P.E.D. 7Notice of demand(See rule 18 of the Punjab Entertainment Duty Rules, 1956)Office of the Entertainment Tax Officer, ____________ DistrictNo. ______________ Dated ___________To______________________You are hereby informed that the amount of entertainments duty payable by you in respect of free, surreptitious, unauthorised and concessional entries for the period beginning from _____________19, to ___________19, has been been assessed as under:-Entertainments duty assessed _________ Rs.Less amount paid already ____________ Rs.Net amount due ____________________ Rs.Your are hereby directed to pay the sum of Rs. ______________________(in figures) rupees _____________-
___________(in words) into ___________at (place)| TreasurySub-TreasuryState Bank of India
on or before (date) __________________________________________________and furnish the receipt in proof of the payment to this office on or before (date) __________failing which the said sum will be recoverable from you as arrears of land revenue.