Section 7(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)Where the payment for admission to an entertainment is made wholly or partly by means of a lump sum paid as a subscription or contribution to any institution 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, the entertainment tax shall be paid on the amount of the lump sum, but where the [State] [Substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government are of opinion that the payment of a lump sum or any payment for a ticket represents payment for other privileges, rights or purposes besides the admission to an entertainment, or covers admission to an entertainment during any period during which the tax has not been in operation, the tax shall be levied on such an amount as appears to the [State] [Substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government to represent the right of admission to entertainment in respect of which the entertainment tax is payable.
