Section 13(b) in The Karnataka Entertainments Tax Act, 1958
(b)in other cases, a sum of money [not less than [two thousand] [Substituted by Act 5 of 2001 and again substituted by Act 5 of 2002 w.e.f. 1.4.2002] rupees for the first offence and not less than [five thousand] [Substituted by Act 5 of 2006 w.e.f. 1.4.2006] rupees for any second or subsequent offence during the financial year;].
