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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8B(ii) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(ii)The proprietor shall submit to the District Excise Officer a daily return showing the number of shows held on the previous day, number of tickets sold classwise and showwise, the amount of duty due thereon, the amount deposited in the treasury or the sub-treasury and the challan number and date. He shall also submit a copy of the treasury receipted challan and counterfoils of tickets issued by him. The counterfoils of the tickets shall be returned after checking.