Section 4BB in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
4BB. [ Restriction on charge of facility of air conditioning or air cooling. [Inserted by M.P. Act No. 3 of 1991.]
- No proprietor of an entertainment other than entertainment by V.C.R. shall charge for the facility of air conditioning or air cooling without providing such facility.] [Inserted by M.P. Act No. 12 of 1973.]
