Section 17 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
17. Inspection Book.
- The DTH broadcasting service provider shall maintain an inspection book and produce the same immediately on demand for regarding remarks by various inspecting authorities. The inspection book shall contain hundred pages serially numbered and shall be used after duly authenticated by Assistant Entertainment Tax Commissioner/District Entertainment Tax Officer/In-Charge District Entertainment Tax Inspector. When an inspection book is completed a new inspection book shall be used after authenticating the same as aforesaid and the previous book shall be surrendered to the Entertainment Tax Commissioner/District Magistrate concerned for record and receipt of the same will be pasted on the first page of the new inspection book.Form I[See Rule 3(2) and (3)]ToThe Entertainment Tax Commissioner/District Magistrate,............Sir,I, ...............(Name) son of Sri................ Resident of........... District......... declare, District........... as Principal District of business for providing DTH broadcasting service. The details of Districts in which I propose to provide DTH broadcasting service are as under :-(1).......(2).......(3).......(4).......(5)...........(6)......(7)......... (8).........(9).........(10).........(11).........(12)..........(13).........I will provide DTH broadcasting service in above Districts in addition to the Principal District and the entertainment tax due of above districts will be deposited in principal district............only. Therefore, I submit application for providing DTH broadcasting service in principal district.............../ renewal of the permission granted. The details of my/our DTH broadcasting service centre are as under :-
