Section 3(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(2)Where in the State a DTH Service provider proposes to provide DTH broadcasting services at more than one district and desires to deposit the entertainment tax of all districts at one place of business, in such case the DTH broadcasting service provided by declaring one of the districts as principal place of business in which he desires to deposit the entertainment tax, will submit an application in Form I to the District Magistrate of the principal place of business for obtaining permission of DTH broadcasting service. Thus the DTH broadcasting service provider will be responsible to deposit the entertainment tax of all districts to the office of District Magistrate of principal place of business.
