Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(11)[ 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 dance bar, the entertainment duty in respect of every dance performance in such dance bar, to the State Government, at the rate specified in the Table below:-] [Sub-sections (11) were added by Maharashtra 5 of 2001, Section 3 (w.e.f. 3.1.2001).][Table] [TABLE was substituted by Maharashtra 22 of 2003, Section 3(e), (w.e.f. 14.5.2003).]
Serial No. Area Amount of entertainment duty in a dance barPer performance, per Month (in rupees)
(1) (2) (3)
1 Within the limits of Brihan Mumbai MunicipalCorporation. 30,000
2 Within the limits of the Municipal Corporationsother than the Brihan Mumbai Municipal Corporation. 25,000
3 All other areas not covered by entries 1 and 2above. 15,000.]