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[Entire Act]
State of Jharkhand - Section
Section 19A in Bihar Entertainments Tax Rules, 1984
19A. [ Payment of fixed sum in lieu of tax payable under the Act by proprietor of Cable Service or Cable Television Network. [Inserted by S.O. 206 dated 17.12.1998.]
- The consolidated amount of tax payable under Section 3AA Network for each connection given to the subscriber at the rate of fifteen rupees per connection per month irrespective of whether exhibition of programmes through Cable Service or Cable Television Network is combined with any service or supply of any goods for which a lump sum is charged from a person.]Table| Serial No. | Particulars of Channels exhibited | Rate of Entertainment lax payable under section3AA. |
| 1. | Up to 5 Channels | Rs. 30.00 (Rs. Thirty) per connection per month. |
| 2. | More than 5 Channels | Rs. 50.00 (Rs. Fifty) per connection per month. |