Section 24(2) in The U.P. Entertainments and Betting Tax Rules, 1981
(2)The Treasury Challans shall be prepared separately for depositing the entertainment tax in triplicate bearing the words 'Treasury Copy' Departmental Copy' and 'Depositors Copy' and shall be presented before the Deputy Entertainment Tax Commissioner or the Assistant Entertainment Tax Commissioner or the district Entertainment Tax Officer as the case may be, along with the statements, for verification of amount of tax and head of account.
