Section 14 in U.P. Cable Television Network (Exhibition) Rules, 1997
14. Deduction of Tax from security.
- The District Magistrate may order for the deduction of any arrears of tax from the security and a copy of such order shall be given to the proprietor. On receipt of such order, the proprietor shall make good the amount of security before the tax for the next month falls due and if this is not done the District Magistrate shall have the powers to suspend the permission to provide cable service.
