Section 3(11A) in The Maharashtra Entertainments Duty Act, 1923

[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(11A) in The Maharashtra Entertainments Duty Act, 1923

(11A)[ 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 permit room or beer bar with live orchestra, the entertainment duty in respect of entertainment in such permit room or beer bar with live orchestra, to the State Government, at the rate specified in the Table below:-] [Sub-section (11A) was inserted by Maharashtra 22 of 2010, Section 3(3), (w.e.f. 2.8.2010).]

Serial No.	Area	Amount of entertainment duty in permit roomor beer bar with live orchestra, per month (in rupees)
(1)	(2)	(3)
1	Within the limits of all Municipal Corporations	30,000
2.	All other areas not covered by entry 1	25,000.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(11A) in The Maharashtra Entertainments Duty Act, 1923