Section 259 in Greater Hyderabad Municipal Corporation Act, 1955
259. Exemption from entertainment tax.
- The entertainment tax shall not be leviable in respect of any entertainment, performance or show-(a)for admission to which no charge or only a nominal charge, as may be prescribed, is made;(b)which is not open to the general public on payment;(c)the proceeds of which are intended to be utilised for a public, educational, cultural or charitable purpose.
