Section 24(1)(b) in The Bombay Entertainments Duty Rules, 1958

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Bombay Presidency - Subsection

Section 24(1)(b) in The Bombay Entertainments Duty Rules, 1958

(b)[ the proprietor of which has before exhibiting the film, undertaken to,- [Substituted by G. N. of 23.12.1964.]

(i)pay to the person or persons who in the opinion of the said Committee is or are most responsible for the educational, cultural or social contribution of such film, an amount equivalent to the amount of entertainment duty leviable on the exhibition of such film, on production of an authority of the State Government in Form G-1 [* * *]; and

(ii)submit a weekly return specifying the particulars of such payment to the Collector of Bombay and Bombay Suburban District in Greater Bombay and elsewhere to the District Magistrate and a copy thereof to the State Government,

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 24(1)(b) in The Bombay Entertainments Duty Rules, 1958