Section 2(i) in The U.P. Entertainments and Betting Tax Act, 1979
(i)'interior cinema' means a travelling or temporary cinema licensed under the Uttar Pradesh Cinemas (Regulation) Act, 1955 to provide cinematograph exhibitions in a local area other than a local area, -(i)which is the district headquarters or is situated within eight kilometres from the outer limits thereof; or(ii)which is a local area having a permanent cinema licensed under the said Act, or is situated within eight kilometres from the outer limits thereof; or(iii)where a fair, mela or exhibition Notified from time to time by the State Government in this behalf is being held during the period specified in such Notification.(i1)[ 'Ku Band' ordinarily means the 11.7 to 12.7 Gigahertz frequency band which splits into two segments namely Fix satellite Service having the frequency of the 11.7 to 12.2 Gigahertz and Broadcasting Satellite service having the frequency of 12.2 to 12.7 Gigahertz, or any other band of width as may be approved by the Government of India from time to time;] [Inserted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).]
