Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 7 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

7. Maintenance of accounts by a proprietor of Cable service.

(1)Every registered proprietor of Cable service shall prepare a subscriber's cared in Form IX in duplicate. The first copy thereof shall be issued to the subscriber and the second copy shall be retained by the proprietor for his record.
(2)Every registered proprietor of Cable service shall maintain-
(a)a register in Form X of details of subscriber, service provider and the charge therefor;
(b)Monthly abstract in Form XI of collection and payment of tax.
(3)The registered proprietor shall maintain a separate bound register for each of the Forms specified in sub-rule (2).