Section 3A(3B) in The Punjab Entertainment Duty Act, 1955
(3B)[ Notwithstanding anything contained in Sub-sections (1), (1-A), (2) and (3), in the case of entertainment provided with the aid of antenna or cable television to a connection holder, the proprietor of such entertainment shall pay entertainment duty at such rate per connection per month as the state Government may specify from time to time by a notification in the Official Gazette but not exceeding seventy-five rupees per months per connection] [Inserted vide Act No. 23 of 1994]
