FORM OF SECURITY BOND TO BE EXECUTED BY THE PROPRIETORS OF ENTERTAINMENTS
THIS DEED is executed on the _______ day of ______ 20_______ by ________ son of __________ resident of __________ presently residing at ___________ (called “the Bounden”) in favour of the Governor of Uttar Pradesh (called “the Governor”).
WHEREAS in pursuance of Rule 31 of the Rules the Bounden as proprietor of Entertainment named __________ situated at ________ in the district of ______________________ (called “the Entertainment”) opened a security deposit account in the Post Office ________ Under Article 45 of “The rules for the guidance of the depositors in Post Office Savings Bank” by depositing Rs. ______________ and had pledged it to the District Magistrate of _________________ (Called “the District Magistrate”).
NOW THIS DEED witnesses as follows:
- The Bounden shall pay the Taxas required by the Act and the Rules.
- The District Magistrate may exercise one or more of the following rights:
- To withdraw the security or a part of it;
- to confiscate the security or a part of it;
- to deal with the security in any manner provided in the Act or the Rules;
- to realize from the security the Tax due from the Bounden in respect of an entertainment other than the one mentioned in the recital.
- Where the Bounden ceases to be the proprietor of the Entertainment mentioned in the recital, the District Magistrate shall release to the Bounden the security, or the balance of the security which remains after exercising the rights mentioned in Clause 2, as the case may be.
- The release of the security or its part shall not exonerate the Bounden from the liability to pay the Tax due from him.
- The Governor may, on the certificate of the District Magistrate, which shall be final, conclusive and binding on the Bounden, recover as arears of land revenue any amount due from the Bounden under this deed. Unless a contrary intention appears:
- ‘the Act’ means the Uttar Pradesh Entertainments and Betting Tax Act, 1979;
- ‘the Bounden’ includes his heirs, representatives, executors, administrators and assigns;
- ‘the Governor includes his successor-in-office and assigns;
- ‘the Rules’ means the Uttar Pradesh Entertainments and Betting?Tax Rules, 1981;
- ‘the security’ means the amount deposited by the Bounden in the Post Office as mentioned in the recital;
- ‘the Tax’ has the same meaning as it has in section 2 of the Act. IN WITNESS Whereof the Bounden has signed this deed on the day and year first above written.
Signed by Bounden In the presence of:
- ___________________ Address
- ____________________ Address
