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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Advertisements Tax Act, 1967

(2)[ On every advertisement exhibited as aforesaid but without any payment made or to be made therefor, there shall be levied and collected an advertisement tax at the rates specified in columns (2) and (3) of the Table below within the limits of the areas specified in column (1) of the said Table:-Table
  Areas For every slide per day For every film or trailer of a feature film per day
  (1) (2) (3)
Within the limits of the area of– Ten rupees One hundred rupees.
(I) all Municipal Corporations, Municipal Councilsof Bhiwandi and Ulhasnagar, the Cantonments of Pune, Solapur,Dehu Road, Deolali, Kamptee and Kirkee and cities and townshaving population of 1.5 lakhs and above
(II) cities and towns having population abovetwenty-five thousand but below 1.5 lakhs Five rupees Fifty rupees.
(III) all other remaining cities, towns and villageshaving population of twenty-five thousand and below. Two rupees Twenty-five rupees:Provide that, where thelength of a film or trailer or a feature film exceeds thirtymetres, the advertisement tax shall be levied and collected atdouble the rate prescribed in this Table.]
[Sub-section (2) was substituted by Maharashtra 17 of 1992, Section 4(b).]