Section 4E(1) in The Maharashtra Entertainments Duty Act, 1923
(1)Notwithstanding anything contained in this Act, it shall be lawful for the [local authority] [Substituted 'State Government' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] to lease by public auction, the collection of entertainment duty on cable television including entertainment duty leviable on Direct-to-Home (DTH) Broadcasting service, for any period not exceeding three years at a time or to appoint an agent for the collection thereof.
