Section 9C in The Assam Amusements and Betting Tax Rules, 1939
9C. Application to Commissioner before holding an entertainment.
- Any person or organisation desirous of holding an entertainment shall submit to the Commissioner or the officer authorised by him in this behalf an application in Form XXIII, where the admission to the entertainment is through open sale of tickets and in Form XXIV, where the admission to the entertainment is otherwise that through open sale of tickets, at least 10 days before the date of such entertainment;Provided that the Commissioner or the officer authorised by him in this behalf may accept an application submitted later than 10 days before the date of entertainment, if he is satisfied that there are cogent grounds for not submitting the application in time.
