Section 4 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
4. Collection of entertainments duty.
(1)The Government may, lease by public auction the collection of the entertainment duty leviable on the cable television including duty leviable on Direct to Home (DTH) Broadcasting Service under section 4-E of the Act or appoint an agent for collection of the duty.(2)For the purpose of leasing the collection of entertainment duty for a territorial unit tenders shall be invited by the concerned Divisional Commissioner and by the Government.(3)The form of offer to be submitted by the bidder and the terms and conditions of the tender document shall be such as may be specified by general or special order by the Government from time to time.(4)[ The period of lease contract shall be one year and may be further extended for one year at a time. The Government may escalate the contract amount upto 25 per cent, of the original contract amount for the extended period. The total period of lease contract shall not exceed three years.] [Substituted by the Collection of Entertainments Duty on Cable Television (including Entertainments Duty Leviable on Direct-to-Home (DTH) Broadcasting Service) by way of Public auction (Amendment) Rules, 2004, dated 9th January, 2004.]
