Section 3(2) in The Maharashtra Entertainments Duty Act, 1923
(2)Where the payment for admission to an entertainment is made by means of a lump sum paid as a subscription or contribution to any society, or for a season ticket or for the right of admission to a series of entertainments or to any entertainment during a certain period of time, or for any privilege, right, facility or thing combined with the right of admission to any entertainment or involving such right of admission without further payment or at a reduced charge, [the entertainment duty shall be levied and paid on 50 per cent, of such lump sum at the rates specified in Clause (B) of subsection (1).] [This portion was substituted for the portion beginning with the words 'the entertainments duty shall be paid' and ending with the words 'in respect of which the entertainments duty is payable', by Maharashtra 7 of 1987, Section 3(c).]
