Section 7(2) in The Gujarat Entertainments Tax Act, 1977
(2)Except in the cases referred to [in sub-section (1) of section 6] [These words, brackets and figures were substituted for the words and figures 'in section 6' by Gujarat 17 of 1982, Section 4 (w.e.f. 01-04-1982).] and clause (b) of sub-section (1), no proprietor shall conduct the entertainment unless he has given security for such amount and in such manner as may be approved by the State Government.
