Section 25 in The Punjab Entertainments Duty Rules, 1956
25. Register of stamps.
- Every proprietor of an entertainment shall keep a register in form P.E.D. (1) 20 showing the number of tickets of each denomination issued for the entertainment and the number of stamps purchased and sole by him. The entries in this register shall be made by the proprietor of an entertainment [by the interval] [See Legislative Supplement Part III dated 16th September, 1956.] of each entertainment.(2)[ The register shall be paged from one end to the other end and each page shall be initialled by the Entertainment Tax Officer concerned. A certificate about the number of pages contained in the register shall also be recorded as its end by the Entertainment Tax Officer before its issue.] [See Supplement Part III, dated the 26th June, 1963.]
