Section 16(1) in Tamil Nadu Entertainments Tax Act, 1939
(1)[The State] [Substituted for the words 'The State Government may make rules' by section 14(i) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958).] Government may [***] [Words 'by notification in the Official Gazette' were omitted by section 6(i) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1966 (Tamil Nadu Act 20 of 1966).], make rules for securing the payment of the entertainments tax and generally for carrying into effect the purposes of this Act.
