Section 2(b) in The Karnataka Entertainments Tax Act, 1958
(b)"admission to an entertainment" includes admission to any place in which an entertainment is held;(ba)[ "Amusement" means any amusement and includes playing a game or skill on a machine or riding on a machine or any other carriage or contraption or boat or other vessel or playing in an enclosure or water body or any other specially designed or developed or demarcated surface or area or participating in any contest or game of chance or skill or talent, held or organized or provided in any amusement arcade or amusement park or any other place for which persons are required to make payment for admission or participation;] [Substituted by Act 5 of 2006 w.e.f 01.04.2006]
