Section 6 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
6. Registration.
- The provider of DTH broadcasting service shall prepare Receipt Book in Form 3 in triplicate duly attested by the Assistant Entertainment Tax Commissioner/District Entertainment Tax Officer/In-charge District Entertainment Tax Inspector. The first copy thereof, shall be issued to the subscriber, the second copy shall be sent to Assistant Entertainment Tax Commissioner/District Entertainment Tax Officer/In-charge District Entertainment Tax Inspector concerned and the third copy shall be retained by the DTH broadcasting service provider for his record.
