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State of Punjab - Section

Section 5 in The Punjab Entertainments Tax (Cinematograph Shows) Act, 1954

5. Deposit of security by the proprietor.

- [(1) The proprietor of a cinema house shall deposit into the concerned Treasury, an amount by way of security by the 30th June, 1994, which shall be, as given below :-] [Substituted by Act No. 20 of 1994.]
Sr. No. Area Amount of security to be deposited (in rupees)
1 Cinema House falling in Category 'A' 50000
2 Cinema House falling in Category 'B' 40000
3 Cinema House falling in Category 'C' 30000
4 Cinema House falling in Category 'D' 20000
(2)The Commissioner may forfeit the whole or part of this security if he is satisfied that sums payable under this Act due from the proprietor cannot be recovered otherwise.[Provided that before passing an order of forfeiture, the proprietor shall be given an opportunity of being heard.] [Added by Act No. 20 of 1994.]
(3)The Commissioner shall, if he is satisfied that the proprietor of any cinema premises who has furnished any security under sub-section (1) has ceased the business of exhibiting cinematograph films and that nothing is due from him under this Act or the rules thereunder, refund the security to the proprietor or his legal heirs.