Section 9A(1) in The Assam Amusements and Betting Tax Rules, 1939
(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.
