Section 30A(2) in Tamil Nadu Entertainments Tax Rules, 1939
(2)[ Every proprietor providing amusement [or recreation parlour] [Substituted by G.O. No. 10, Revenue, dated the 3rd January 1972.] shall submit a return in Form II-D showing the [tax] [Substituted for the words 'amusement fee' by G.O. Ms. No. 100, Commercial Taxes, dated the 1st November 2001.] collected for each month. The return for each month shall be submitted so as to reach the Entertainments Tax Officer on or before the 10th day of the succeeding month along with the proof of payment of tax payable under section 4-F, [or section 4-G, as the case may be] [Added by G.O. Ms. No. 100, Commercial Taxes, dated the 1st November 2001.], for the month for which the return relates.
