Section 10(1) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
(1)Every registered proprietor providing services and facilities in a Marriage Hall and catering services shall maintain-(a)Daily account in Form XVIII of details of luxury provided and the charge therefor.(b)Monthly abstract in Form XIX of collection and payment of tax.
