Section 167 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
167. value determined by the Chief Commissioner.
Exemption from payment of entertainment tax for performing anyduty inside the place of entertainment.-No persons, other than those who have a dutyto perform inside the place of ticket based entertainment or upon whom a duty has beenimposed under this Act, may be admitted to any ticket based entertainment without aticket or pass:Provided that, such persons who have a duty to perform inside the placeof ticket based entertainment shall be distinguished from those persons who haveentered the place of ticket-based entertainment through purchased ticket or a
