Section 12(5) in Haryana Municipal Entertainment Duty Act, 2019
(5)No entertainment duty shall be levied on the following events and organizations, namely:-(i)Welfare of troops;(ii)District Relief Fund;(iii)Flag Day Fund;(iv)Red Cross Fund;(v)District Bharat Scouts and Guides Association;(vi)Welfare of the poor students of the school and its library;(vii)Prime Minister's Relief Fund;(viii)Haryana Defence and Security Relief Fund;(ix)Chief Minister's Relief Fund;(x)Hind Kusht Niwaran Sangh Fund;(xi)Child Welfare Fund;(xii)Fund for constructing stadium, auditoriums or playing grounds;(xiii)Welfare of Scheduled Castes/Tribes and Backward Classes;(xiv)Hospital Welfare Society;(xv)Care of Deaf, Dumb or Blind persons;(xvi)shows for exhibiting of news-reels, documentary films and other films, released and organized by the Public Relations Department, Haryana -(a)for students on the rolls of educational institutions;(b)for furtherance of public interest such as prohibition, promotion of communal harmony, dissemination of correct knowledge about laws of health, civics and causes of like nature;(xvii)all entertainments organized by the military authorities for the benefit of troops and their families;(xviii)all entertainments organized by the Deputy Commissioner and Superintendent of Police of a district or sub-divisional officer in charge of a sub-division, the net proceeds where of are intended to be utilized for -(a)District Relief Fund;(b)Chief Minister Haryana Relief Fund;(c)Prime Minister's Relief Fund;(d)Red Cross Fund;(e)National Defence Fund;(xix)all sports events organized by the organizations affiliated with the corresponding All India Organizations throughout the State;(xx)the amusement parks providing educational and recreational amusement to children on permanent basis set up after the commencement of this Act for a period of one year;(xxi)all circus shows;(xxii)the films exclusively produced by the Children Film Society of India meant for children.
