Section 12(6) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(6)[Notification No. (30) B-5-14-99-CT-V, dated 10-04-2000.] [Published in M.P. Gazette dated 10-4-2000 at page 534.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. 30 of 1936), the State Government hereby specify the following facilities for the purpose of explanation of sub-section (1) of Section 3, namely:-(a)Renovation, repairs and upkeep of urinals and toilets of cinema-hall;(b)Keeping the premises clean and new plumbing work including their repairs/maintenance. The remuneration paid to the sweepers shall, however, not be permissible;(c)Repairs of furniture:(d)Furnishing of the lounge with showcases, furniture etc. and their renovation;(e)Construction of the ceiling of the cinema hall including its repairs, replacement and renovation;(f)Modern technology devices pertaining to projectors, speakers amplifiers rectifiers, sound and image projection;(g)Appropriate changes/improvements in the projection cabin and equipped it with the latest appliances/gadgets;(h)Air-conditioning system including fans, blowers, exhaust/cooling blowers, waterpumps etc.;(i)Colour washing/painting the interior/exterior of the auditorium and steps undertaken to plug seepage of water;(j)Interior furnishing/decoration of the cinema- hallo and fire extinguishing facilities;(k)Concealed wiring in the auditorium and bulbs/tubelights in the precincts thereof;(l)Generator sat including the fuel consumed by it;(m)Notice board giving out information relevant to the audience;(n)electric charges of the cinema-hall air-conditioned by the air-conditioning/air-cooling plants;(o)Furnishing/decorations of permanent nature;(p)Gadgets like water-cooler, aqua-guard for providing hygienic water to the audience;(q)Fire-lighting appliances in addition of such appliances provided under the relevant rules;(r)Audience protection from the rains and the sum;(s)Facilities for advance booking if such facility is not available;(t)Construction of boundary wall round the precincts of the cinema-hall including gate/gates therein;(u)Security measures like steel wire-nettings, rolling-shutters, folding gate(s) etc; and(v)Any other item after prior approval of the Collector.
