3B. [ Compounding of tax. [Inserted by Bihar Finance Act, 1985 (4 of 1985).]
(1)The State Government may in lieu of tax payable under [Section 3(1)] on application of a proprietor, in the form prescribed under sub-section (2) of section 3F, on such conditions, as may be prescribed permit him to pay a fixed amount or a fixed percentage of gross collection capacity for a specified number of shows in a specified period irrespective of actual number of shows which may be held in that period:[Provided that the fixed amount or the amount calculated on the basis of the fixed percentage of the gross collection capacity under this section shall not be less than the average amount of tax of the preceding three years payable by the proprietor of an Entertainment under sub-section (1) or (5) of Section 3 or Section 3A or under this section] [Substituted by Taxation Laws (Amdt. & Valid.) Act, 1990.].(2)A proprietor intending to pay tax under sub-section (1) shall apply in me prescribed form to the Commissioner or any other officer, specially authorised by the Commissioner through the Deputy/Assistant Commissioner/Commercial Taxes Officer I/C of the Circle/Sub-Circle not less than 15 days before the commencement of the period for which the proprietor intends to pay tax under sub-section (1).(3)On receipt of application, the Commissioner or any other officer specially authorised by the Commissioner, shall, after making such enquiry as he may deem necessary, permit the proprietor in the form prescribed under sub-section (3) of section 3F to pay fixed sum in accordance with sub-section (1).(4)The option permitted under sub-section (3) shall continue to be in force till the end of the financial year in which such option is permitted.(5)The amount of tax specified in the permission granted under sub-section (3) shall be paid to the State Government in the prescribed manner in advance weekly before the week begins.]
