Section 2(o) in Delhi Entertainments and Betting Tax Act, 1996
(o)"proprietor" in relation to any entertainment includes any person-(i)connected with the organisation of the entertainment, or(ii)charged with the work of admission to the entertainment, or(iii)responsible for, or for the time being in charge of, the management thereof;(iv)[ having licence to provide direct-to-home (DTH) service, by the Central Government under section 4 of the Indian Telegraph Act, 1885 (13 of 1885), and the Indian Wireless Telegraphy Act, 1933 (17 of 1933) and also include service provider of cable television signals and value added services, registered or licensed under the Cable Television Network (Regulation) Act, 1995 (7 of 1995);] [Inserted by the Delhi Entertainments and Betting Tax (Amendment) Act, 2009 (Delhi Act 2 of 2010), dated 5-1-2010, w.e.f. 1-2-2010.]
