Section 4(4) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
(4)[ The period of lease contract shall be one year and may be further extended for one year at a time. The Government may escalate the contract amount upto 25 per cent, of the original contract amount for the extended period. The total period of lease contract shall not exceed three years.] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public auction (Amendment) Rules, 2004, dated 9th January, 2004.]
