Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(9) in The Maharashtra Entertainments Duty Act, 1923

(9)[ Notwithstanding anything contained in clause (b) of sub-section (1) or in any other provisions of this Act, there shall be levied and paid, in advance, by, the tenth day of every calendar month, by the proprietor of every pool-parlour, the entertainment duty in case of such pool-parlour, to the State Government, at the rate specified in the table below:-] [Sub-section (9) was added by Maharashtra 3 of 2000, Section 3(b) (w.e.f. 1.6.1999).]
Serial No. Area Amount of entertainment duty to be paid perpool-table, per month in advance
(1) (2) (3)
    Rs.
1 Within the limits of Municipal Corporations ofBrihan Mumbai, Navi Mumbai and Thane. 5,000
2 Within the limits of Pune Municipal Corporation 3,000
3 Within the limits of other MunicipalCorporation not covered by entries (1) and (2). 2,000
4 Within the limits of any other areas notcovered by entries (1), (2) and (3) 1,000.]
[10) Notwithstanding anything contained in clause (b) of sub-section (1) or in any other provisions of this Act, there shall be levied and paid, in advance, by the tenth day of every calendar month, by the proprietor of every bowling-alley to the State Government, the entertainments duty in respect of such bowling-alley [at the rates specified in Table below:-] [Sub-section (10) was added by Maharashtra 28 of 2000, Section 3(b) (w.e.f. 1.4.2000).]
Serial No. Area Amount of entertainment duty per land perMonth (in rupees)
(1) (2) (3)
1 Within the limits of Brihan Mumbai Municipal Corporation. 5,000
2 All other areas not covered by entry 1. 3,000.]]