Section 5(22) in The M.P. Municipal Corporation Act, 1956
(22)"eating house" means any premises to which the public are admitted and where any kind of food is prepared or supplied for consumption on the premises for the profit or gain of any person owning or having an interest in or managing such premises;[(22-b) "entertainment" includes the following when provided in a local area for monetary consideration in cash or in any other manner, and whether received in advance, in instalments or in any other manner: - [Inserted by M.P. Act No. 28 of 2018, dated 25.7.2018.](i)any exhibition, performance, amusement, game or sport to which persons are admitted;(ii)entertainment provided by a direct to home (DTH) service provider through satellite;(iii)entertainment provided by a cable operator through cable service;(iv)ring tones, music, videos, movies, animations, games, jokes, etc. provided by a telecom service provider through telecom service;(v)contests organised through telecom services by the telecom service provider or any person;(vi)entertainment provided by any other technological means or device.Explanation. Services received by a person situated in a local area of Madhya Pradesh shall be deemed to have been provided within that local area:]
