Section 37(6) in The U.P. Entertainments and Betting Tax Rules, 1981
(6)The proprietor of the exempted entertainment shall submit to the District Magistrate all tickets for admission for attestation in the manner required by the District Magistrate before bringing, them into use. He shall also prepare and submit to the District Magistrate within three days from the date of entertainment a full and true account of the tickets issued at different rates and the gross amount collected from the sale thereof along with the counter-foils of used tickets and all the unused ticket books. He shall also furnish a full and true account of the expenditure incurred along with the vouchers, if so required by the District Magistrate, within a week from the date of the entertainment.
