Section 6(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
(a)Entry tax shall not be payable unless [the dealer or such person] [Substituted by Act No. 24 of 1982 (w.e.f. 6-5-1982).] effects entry of goods specified in [Schedule II or Schedule III] [Substituted by Act No. 36 of 1997 (w.e.f. 1-10-1997).] into a local area;
