Section 28 in Tamil Nadu Entertainments Tax Rules, 1939
28.
The proprietor shall also forward to the Entertainments Tax Officer a return in Form V showing the number and classes of [season tickets and complimentary season tickets] [Substituted by G.O. P. No. 215, dated the 4th February 1990, with effect from 1st July 1989.] issued, the period for which such tickets are available and the gross sum realised thereby, along with the return for the first of the series of entertainments for admission to which such [season tickets and complimentary season tickets] [Substituted by G.O. P. No. 215, dated the 4th February 1990, with effect from 1st July 1989.] are valid. [Such return shall also be accompanied by the receipt from a Government Treasury or a crossed cheque drawn in favour of the Entertainments Tax Officer for the payment of the tax due. If any [season ticket and complimentary season ticket] [Inserted by G.O. No. 958, Revenue, dated the 26th April 1948.] are issued subsequently during the course of the series of entertainments for which the [season ticket and complimentary season ticket] [Substituted by G.O. P. No. 215, dated the 4th February 1990, with effect from 1st July 1989.] are valid, it shall be shown in the return to be sent for the entertainment which takes place next after the issue of the tickets.]
