Section 7A(1) in Tamil Nadu Entertainments Tax Act, 1939
(1)Every proprietor of an entertainment shall submit such returns relating to payments for admission [and all complimentary tickets,] [or relating to collection of amount for television exhibition [or for amusement] [Substituted section 6(1) of the by Tamil Nadu Entertainments Tax (Amendment) Act, 1994 (Tamil Nadu Act 37 of 1994).][or recreation parlour] [ Inserted by section 5(1) of the Tamil Nadu Entertainments Tax (Amendment) Act, 2001 (Tamil Nadu Act 21 of 2001).], [or direct to home service] [Inserted by T.N. Act 25 of 2011, dated 26.9.2011.] as the case may be], to such authority, in such manner and within such periods, as may be prescribed.
