Section 6A(1) in The Karnataka Entertainments Tax Act, 1958
(1)Every proprietor of an entertainment shall submit such returns relating to complimentary tickets and to payments for admissions, to such authority, in such manner and within such periods, as may be prescribed:[Provided that in respect of an entertainment which is a single event or which is held for a duration less than a week, the proprietor shall submit such return, as may be prescribed, forthwith upon conclusion of such entertainment.] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997][Provided further that the specified class of proprietors of entertainments as may be notified by the Commissioner shall submit the return in the prescribed form, electronically through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f.1.4.2010]
