Section 8A(7) in The Punjab Entertainments Duty Rules, 1956
(7)In respect of exhibition of video shows at video show halls having seating capacity of one hundred or more, the entertainment duty shall be charged as notified under section 3 of the Act. The other provisions of these rules shall apply mutatis mutandis.] [Substituted by Haryana Notification No. GSR33/PA16/55/S.20/89 dated 31.3.1989.]
