Section 17 in Rajasthan Entertainments and Advertisements Tax Act, 1957
17. Proceedings, etc. against officers and servants of local authorities.
- If any local authority has been authorized under section 19 of this Act to collect the entertainments tax on behalf of the State Government, the provisions of sections 15 and 16 shall apply in regard to the officers and servants of such authority in the same manner, as they apply in regard to the officers and servants of the State Government.
