Section 4AAA in Rajasthan Entertainments and Advertisements Tax Act, 1957
4AAA. [ Levy of tax on direct to home broadcasting service. [Inserted by Rajasthan Act No. 11 of 2008, dated 3.4.2008.]
- The proprietor of a direct to home broadcasting service shall be liable to pay entertainment tax at such rates, not exceeding twenty percent of the monthly subscription charges per subscriber, as the State Government may, form time to time, notify in the Official Gazette, in this behalf and different rates may be notified for different categories of subscribers.]
