Section 9A(2) in The Assam Amusements and Betting Tax Rules, 1939
(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.
