Section 9A in The Assam Amusements and Betting Tax Rules, 1939
9A. Permission for operating cable television network.
(1)The proprietor of an existing cable television network shall submit to the Commissioner or any other officer authorised by him in this behalf an application in Form XIX within 30 days from the date on which these Rules come into force, seeking permission for operating the cable television network.No proprietor of an existing cable television network shall continue to operate the cable television network after 60 days from the date on which these Rules come into force, unless he obtains permission in this regard from the Commissioner or the officer authorities by him this behalf.(2)Any person who intends to operate a cable television network after these Rules come into force shall submit to the Commissioner or any other officer authorised by him in this behalf an application in Form XIX seeking permission to operate the cable television network.No person shall start operating a cable television network without obtaining permission from the Commissioner or the officer authorised by him in this behalf.(3)On scrutiny of an application submitted under sub-rule (1) or sub-rule (2), if the Commissioner or the officer authorised by him in this behalf finds the application in order, shall ask the application to furnish a security of an amount as may be determined by the Commissioner or the officer authorised by him in this behalf. On furnishing of the security by the applicant, the permission shall be granted to him Form XX.
