Section 3(5) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(5)[ "entertainment" includes,- [Substituted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.](i)any exhibition (show), performance, amusement, game or sport to which persons are admitted for payment;(ii)providing cable service to a subscriber;(iii)providing direct to home broadcasting service; and]
