Section 31 in Bihar Entertainments Tax Rules, 1984
31. Notice of hearing.
- The notice of hearing for purpose of sub-section (4) of section 6 or sub-section (2) or sub-section (5) or sub-section (6) of section 9 or section 96 or section 13B or section 13C or section 13D shall be in Form XI. The prescribed authority shall fix a date, ordinarily not less than fifteen days from the date of issue of the notice for producing such accounts and other evidence as it may require and for considering any objection which the proprietor may prefer.
