Section 4B in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
4B. [ Restriction on admission without payment or at concession rates. [Substituted by M.P. Act No. 9 of 1972.]
- No proprietor shall admit any person to [an entertainment other than entertainment by V.C.R.] without payment for admission thereto or at concession rales unless the entertainments duty payable in respect thereof on the full value of the ticket for the class to which such person is admitted [x x x x] [Omitted by M.P. Act No. 8 of 1982.] has been paid:][Provided that nothing in this section shall apply in respect of admission at concessional rates-(i)to such class of persons; and(ii)to such entertainment or class of entertainments; as the State Government may, by notification, specify.]
