Section 4 in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(4)[ The Cable Operator and proprietor of hotel or lodging house shall not be liable to pay consolidated entertainments duty specified in sub-section (1) and sub-section (2) from the month following the month in which he discontinues to provide cable service to subscribers from his Cable Television network, provided he immediately informs such Officer regarding it in such manner as may be prescribed.] [Inserted by M.P. Act No. 28 of 1999 [w.e.f. 1-5-1999].]
