3D. [ Application of certain provisions. [Inserted by Bihar Finance Act, 1985 (4 of 1985).]
- Where tax is levied under sections 3A and 3C, except expressly otherwise provided, the provisions of sub-sections (1) and (2) of Section 3 and clause (ii) of Section 5-A of the Act and where a proprietor is permitted to pay a fixed sum under sub-section (3) of Section 3B, so long as a proprietor complies with all the terms and conditions specified in the permission, the provisions of sub-sections (1), (2), (5) and (6) of Section 3, clauses (b) and (c) of sub-section (1) and sub-sections (2) and (3) of Section 5, clauses (ii) and (iii) of Section 5A and Section 5B shall not apply:Provided that no person other than a person who has some duty to perform in connection with the entertainment of a duty imposed upon him by or under this Act or any other law shall be admitted without a ticket. The ticket shall contain the name of the theatre, class to which it is valid and the rate of admission and such ticket shall be serially numbered from 000001 to 100000 and repeated in like rotation.]
