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Bombay Presidency - Section

Section 33 in The Bombay Entertainments Duty Rules, 1958

33. Inspection of books, issue of passes etc.

- The prescribed officer may require the proprietor of an entertainment to produce for inspection all his books and records and all tickets or portions of tickets in his possession relating to the entertainment and to issue passes in favour of officers who have to perform any duty in connection with the entertainment or any other duty imposed upon them by law whenever an occasion arises.Form 'A'Name of Proprietor
Denomination of stamps Opening balance Date of purchase Number purchased Number used on tickets other than complimentarytickets
(1) (2) (3) (4) (5)
         
Number used on complimentary tickets Number used on complimentary tickets Closing balance Serial numbers of tickets sold Remarks
From To
(6) (6) (7) (8) (9)
         
Form 'B'(See rule 16)Statement of tickets not being complimentary tickets issued when duty is payable under clause (a) or (b) of sub-section (2) of section 4.Name and place of entertainment :Date of performance :
Number and time of show Price of tickets including duty Number of tickets issued subject to duty Serial numbers of tickets issued Gross receipt Amount of duty payment to Government Rs. Remarks
From To
             
Form 'C'(See rule 16)Statement of programmes or synopsis issued when duty is payable under clause (a) or (b) of sub-section (2) of section 4Name and place of entertainment :Date of performance :
Number and time of show Price of programme or synopsis including duty Number issued of programmes or synopsis subjectto duty the purchase where is Gross receipts Rs. Amount of duty payable to Government Remarks
Compullsory Voluntary
           
Form 'D'(See rule 17)Return of persons admitted through mechanical contrivanceName and place of entertainment :Date of performance :
Price of admission Number of persons admitted Gross receipts Amount of duty payable to Government Remarks
    Rs. Rs.  
Form 'E'(See rule 21)Return of complimentary ticketsName and place of entertainment :Date of performance :
Class of ticket Rate of ticket Number of complimentary tickets issued Serial number of ticket issued Amount of duty payable to Government
From To
(1) (2) (3) (4) (5)
        Rs.
Form 'F'(See rule 23)Form of Certificate prescribed under rule 23For exemption under clause (a) of sub-section (1) of section 6
This is to certify that the| Commissioner of PoliceDistrict Magistrate| authorises the entertainment specified below to be given Fee of Entertainments Duty provided that the whole
of the takings are devoted to philanthrophic or charitable purposes :-Description :Date :-Place :-This certificate is issued on the following conditions :-
(1)The whole of the takings of the entertainment without any deduction for expenses, however, small, is paid over to.
(2) If the| Commissioner of PoliceDistrict Magistrate| so requires, full and true account of the whole of the takings, together with a written acknowledgement District Magistrate
account of the whole of the takings, together with a written acknowledgement from the Society, Institution or Fund specified under condition (1) is furnished to them by the persons responsible for the management of the entertainment, within one month after the date of the entertainment and those persons will be liable for the
payment of the proper tax if the| Commissioner of PoliceDistrict Magistrate| is not satisfied that the whole of the takings, without any deduction for expenses, have in fact been paid
over to the Society, Institution or Fund referred to.
(3)This certificate shall not be used for any other entertainment than that specified above, and it shall be exhibited in a prominent position at the public entrance to the place of entertainment at the time the public are admitted and during the entertainment. No correction or erasure of any kind shall be made in the certificate.
(4)If the entertainment is not given on the date or at the place specified above the persons responsible for the management of the entertainment shall give notice in writing to that effect wit hin one week after the date fixed for holding it.
(Signed).............................................
Commissioner of PoliceDistrict Magistrate
Note. - Failure to comply with any of the conditions set out in this certificate involve liability to penalty of imprisonment for a term which may extend to six months or of fine which may extend to one thousand rupees or of both.Form G(See rule 23)Form of Certificate prescribed under rule 22 for exemption under clause (b) or (c) of sub-section (1) of section 6
This is to certify that the| *Commissioner of Police*District Magistrate| authorises the entertainment specified below to be given Free of Entertainments Duty under
* clause (b)* clause (c)| of sub-section (1) of section 6 of the Act.
Act :Description :Date :Place :This certificate is issued on the following conditions :-
(1) If the| * Commissioner of Police* District Magistrate| so requires, a full and true account of the takings shall be furnished to him by the persons responsible for the management of
the entertainment within month after the date of the entertainment.
(2)This certificate shall not be used for any other entertainment than that specified above, and it shall be exhibited in a prominent position at the public entrance to the place of entertainment at the time the public are admitted and during the entertainment. No correction or erasure of any kind shall be made in the certificate.
(3)If the entertainment is not given on the date or at the place specified the persons responsible for the management of the entertainment shall give notice in writing to that effect within a week after the date fixed for holding it.
(Signed).............................................
Commissioner of PoliceDistrict Magistrate
Note. - Failure to comply with any conditions set out in this certificate involves liability to penalty of imprisonment for a term which may extend to six months or of fine which may extend to one thousand rupees or of both in addition to the payment of duty that would have been leviable of exemption from entertainment duty had not been granted.* Strike out which is not applicable.[Form G-1] [Inserted by G. N. of 23.12.1964.][See rule 24(1)(b)(i)]AuthorityThe Government of Maharashtra hereby authorises Shri/Shrimathi Messers ............................................................. being the person/persons most responsible for the educational, cultural or social contribution of the film [...............] [Here enter the name of the film.] to receive an amount equivalent to the amount of entertainments duty leviable on the exhibition of that film during the period commencing on .......................... 19 and ending on ................. 19 ................