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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(4) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(4)If the entertainment is not given on the date or at the place specified above, the proprietor shall give notice in writing to that effect with one week after the date fixed for holding it....................................Signature of the Collector.............District.Note. - Failure to comply with any of the conditions set out in the certificate involves liability for penalty exceeding upto Rs. 500/-.Form E[See Rule 8A]
Date Price of the tickets of the class inclusive ofduty No. of tickets Opening balance No. of tickets
Serial Nos.
FromTo
(1) (2) (3) (4) (5)
 
Number of tickets received Total number of tickets (Column (3) plus Column(5)) Total No. of tickets No. of tickets sold
Serial numbers Serial No.
FromTo FromTo
(6) (7) (8) (9)
 
No. of tickets sold No. of tickets unsold Serial No. Price of Admission of each ticket (exclusive ofduty)
Serial Nos. No. of unsold tickets on hand (Co. 7 minus Col.9) FromTo
FromTo  
(10) (11) (12) (13)
 
Entertainment duty on each ticket Total duty due on the tickets sold Amount of duty paid and the period to which itrelated Challan No. and the date under which duty is paid Remarks
Number of stamps affixed with denominations
(14) (15) (16) (17) (18)
 
Total for 1st Show........ Total for the day..........
Total for 2nd Show........ Total for the week..........
Total for Extra Show........ Total for the month..........
[Form F] [Inserted by Notification No. 721-1206-V-SR-80, dated 15-3-1980.][See Rule 16] [Substituted by Notification No. (33)-B-5-3-99-CTD-V, dated 27-4-2000.]From of application for the grant of facility for payment of Entertainments Duty under Section 4 (2) of the ActToThe Collector..........................Sir,I, the proprietor of.......... (Name of entertainment) at........... (Name of place) in............. (Name of Tehsil) request to be allowed the facility of payment of duty as per provisions of clause........ of sub-section (2) of Section 4 of the Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 (XXX of 1936).