Section 6(2) in Tamil Nadu Entertainments Tax Act, 1939
(2)Nothing in sub-section (1) [or sub-section (1-A)] [Substituted by section 6(iii) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958), which came into force on the 1st April 1958.] shall be deemed to preclude the [State] [Substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government from requiring security from the proprietor of an entertainment for the payment of [the entertainments tax, and the additional surcharge on tax on payment for admission to horse-race] [Substituted by section 11 of the Tamil Nadu Entertainments Tax and Local Authorities Finance (Amend.) Act, 1989 (Tamil Nadu Act 40 of 1989), which came into force on the 1st July 1989.] in any other case.
