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State of Uttar Pradesh - Section

Section 7 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

7. Counting of connection.

- The DTH broadcasting service provider shall issue a receipt from the receipt book as prescribed in Form 3 immediately after making available the DTH broadcasting service to the subscriber. The Entertainment Tax Commissioner/District Magistrate may issue directions for counting the number of DTH broadcasting service connections on the basis of the receipts of the DTH connections sold or any other basis, as he deems fit.