Section 3 in The Karnataka Entertainments Tax Act, 1958
3. [ Tax on payment for admission to entertainments. [Substituted by Act 14 of 1966 w.e.f 16.05.1966]
- [(1) There shall be levied and paid to the State Government entertainments tax on each payment for admission excluding the amount of tax, to an entertainment,-(a)specified in sub-clause (i) of clause (e) of Section 2 at 70 per cent of such payment; and(b)specified in sub-clause (ii) of clause (e) of Section 2 at [30 per cent] of such payment.]][Table x x x] [Inserted by Act 7 of 2009 w.e.f. 01.04.2009].[Proviso x x x] [Inserted by Act 21 of 1979 and omitted by Act 5 of 1981 w.e.f 04.04.1981][Provisos x x x] [Inserted by Act 9 of 1983 and omitted by Act 9 of 1984 w.e.f 01.04.1984][(1-A) In respect of entertainments referred to in sub-clause (iii) of clause (e) of Section 2, other than an entertainment on which tax is levied under section 4-E or 4-F, there shall be levied and paid to the State Government on each payment for admission excluding the amount of tax, to such entertainment, entertainments tax at the rate of ten per cent, if such payment for admission, excluding the amount of tax, is not less than fifty rupees.Provided that no tax shall be levied in the case of admission to a circus [or drama] [Substituted by Act 5 of 2006 w.e.f. 01.04. 2006] or magic show or game or sport, where it involves no participation.][Provided further that admission to a game or sport involving proprietary teams, that is played for prize moneys and organized on commercial basis shall not be exempted from tax under the first proviso.;] [Inserted by Act 7 of 2009 w.e.f. 01.04.2009](2)Notwithstanding anything contained in sub-section (1), [and sub-section (1-A)] [Inserted by Act 5 of 2001 w.e.f 01.04.2001] [x x x] [Inserted by Act 21 of 1979 w.e.f 31.03.1979 and Omitted by Act 26 of 1980 w.e.f 11.08.1980] there shall be levied and paid to the State Government (except as otherwise expressly provided in this Act) on every complimentary ticket issued by the proprietor of an entertainment, the entertainments tax at the appropriate rate specified in sub-section (1) [and sub-section (1-A)] [Inserted by Act 5 of 2001 w.e.f 01.04.2001] [x x x] [Inserted by Act 21 of 1979 w.e.f 31.03.1979 and Omitted by Act 26 of 1980 w.e.f 11.08.1980] in respect of such entertainment, as if full payment had been made for admission to the entertainment according to the class of seat or accommodation which the holder of such ticket is entitled to occupy or use; and for the purposes of this Act, the holder of such ticket shall be deemed to have been admitted on payment.[Provided that where the seat or accommodation which the holder of such a ticket is entitled to occupy or use is different from the classes of seat or accommodation inside the auditorium or place of entertainment and for admission to the said seat or accommodation no payment is fixed, the holder of such ticket shall be deemed to be entitled to occupy or use the highest class of seat or accommodation and shall for purposes of this Act, be deemed to have been admitted on payment of the charges for such highest class of seat or accommodation.] [Inserted by Act 36 of 1976 w.e.f 01.04.1976](3)[ Not withstanding anything contained in sub-section (1-A) there shall be levied and paid to the state Government on every admission made by the proprietor of an entertainment on payment as defined in sub-clause (iv-a) of clause (i) of section 2, the entertainment tax at the rate specified in sub-section (1-A) in respect of such entertainment as if full payment had been made for admission to the entertainment according to the class of seat or accommodation which the person admitted occupies or uses ; and for the purpose of this Act, the person admitted shall be deemed to have been admitted on payment.Provided that where the admission made to an entertainment whether or not having different classes of seat or accommodation inside the place of entertainment is wholly on payment as defined in sub-clause (iv-a) of clause (i) of Section 2, the payment made to such entertainment shall be deemed to have been made by the person or persons admitted] [Omitted by Act 36 of 1976 w.e.f 01.04.1976 and inserted by Act 5 of 2001 w.e.f 01.04.2001]
