Section 1958 in The Maharashtra Entertainments Duty Act, 1923
1958.
), the Government of Bombay is pleased to direct that any show of the film Hum Panchhi Ek Daalke -(a)which is exclusively exhibited to children below 12 years of age and students producing certificates from the Head of the school, college of any other educational institution in the form hereto appended and signing them in the presence of the booking clerk issuing the ticket; and(b)the proprietor of which has undertaken -(i)to issue tickets with the inscriptions "for students and children only" and showing thereon the date and time of the show and ail other information on the ticket as required by the rules made under the Act;(ii)to maintain separate account regarding the issue of such tickets in respect of each show and to submit them to the officer specified in that behalf along with the certificates produced by the students as aforesaid;(iii)to pay to Shri Sadashiv J. Row Kavi, Amod House, Ground Floor, 8, Keluskar Road, North, Bombay 28, a sum equivalent to the amount of entertainments duty leviable on its exhibition, and(c)which is not exhibited in aid of any fund or institution which in the opinion of the Commissioner of Police in Greater Bombay or the District Magistrate Elsewhere is not eligible for or entitled to any financial assistance form the State, shall be exempted from liability to entertainments duty under the Act.
