Section 166 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
166. be determined by the Corporation by way of resolution.
Levy of entertainment tax on complimentary ticket and connections.-(1)There shall be an entertainment tax levied by and paid to the Corporation on everycomplimentary ticket issued by the proprietors of entertainment who possess a validlicense to host ticket based entertainment or who own or manage the place of ticketbased entertainment and the tax on such complimentary ticket shall be paid on theactual value of ticket or as per the value as determined by the Chief Commissioner fromtime to time.(2)There shall be an entertainment tax levied by and paid to theCorporation on every complimentary connection provided by the proprietors ofentertainment who possess a valid license under such applicable laws to providecable television service or direct to home service and the tax on suchcomplimentary connection shall be paid on the actual value of ticket or as per the
