Section 4(1A) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(1A)[ The entertainment tax as payable under Sub-section (1) shall generally not be less than the amount calculated and arrived at on such percentage of occupancy of the authorized sitting capacity as may be notified by the State Government from time to time."] [Inserted by Act No. 11 of 2000 w.e.f. 10.5.2000.]
