- Subject to the provisions of this Act, there shall be charged on and from -(a)the commencement of this Act [but not after the 31st day of May, 2003] [Inserted by Act 32 of 2003, section 103 (w.e.f. 1-6-2003).], a tax at the rate of [ten per cent.] [Substituted by Act 32 of 1994, section 57, for 'twenty per cent.' (w.e.f. 1-6-1994).] of the chargeable expenditure incurred in a hotel referred to in clause (1) of section 3:Provided that nothing in this clause shall apply in the case of a hotel referred to in [clause (a) of sub-section (7) of section 80-IB] [Substituted by Act 27 of 1999, section 98, for 'clause (ii) of sub-section (5) of section 80-IA' (w.e.f. 1-4-2000).] of the Income-tax Act during the period beginning on the 1st day of April, 1991 and ending on the 31st day of March, 2001:[Provided further that nothing in this clause shall apply in the case of a hotel referred to in [clause (a) of sub-section (7) of section 80-IB] [Inserted by Act 26 of 1997, section 61 (w.e.f. 1-4-1998).] of the Income-tax Act, 1961 (43 of 1961) during the period beginning on the 1st day of April, 1998 and ending on the 31st day of March, 2008].(b)the 1st day of October, 1991, [but not after the 31st day of May, 1992] [Substituted by Act 18 of 1992, section 106, for 'the commencement of this Act' (w.e.f. 1-6-1992).] a tax at the rate of fifteen per cent. of the chargeable expenditure incurred in a restaurant referred to in clause (2) of section 3.
