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State of Karnataka - Section
Section 4D in The Karnataka Entertainments Tax Act, 1958
4D. [ Composition of tax payable under section 4C. [Section 4D inserted by Act 6 of 1995 w.e.f. 1.4.1995]
- In lieu of the tax payable under section 4C [any proprietor other than a Multi System Operator or a Direct To Home service provider, may], at his option and subject to such condition and in such manner as may be prescribed pay a tax with respect to the entertainment provided at the places specified in column (2) of the table below at the rates specified in column (3) thereof.| Sl.No. | Places | Amount of tax |
| (1) | (2) | (3) |
| 1. | Bangalore City Municipal Corporation | [Rupees Six thousand Five hundred per month.] [Substituted by Act 5 of 2001 and again substituted by Act 7 of 2003 w.e.f. 1.4.2003. Again Substituted by Act 26 of 2004 w.e.f. 19.06.2003] |
| 2. | City Municipal Corporations (other thanBangalore City Municipal Corporation); and Cantonment Board | [Rupees Three thousand per month.] [Substituted by Act 5 of 2001 and again substituted by Act 7 of 2003 w.e.f. 1.4.2003. Again Substituted by Act 26 of 2004 w.e.f. 19.06.2003] |
| 3. | Places other than those at Sl.No. (1) & (2);City, Town or village; | |
| (a) | population of which is more than 25,000 | [Rupees one thousand five hundred per month.] [Substituted by Act 5 of 2001 w.e.f. 1.4.2001] |
| (b) | population is less than 25,000 | [Rupees six hundred per month.] [Substituted by Act 5 of 2001 w.e.f. 1.4.2001]] |