Section 3(8) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(8)[ "proprietor" in relation to any entertainment, includes any person - [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.](a)connected with the organisation of the entertainment, or(b)charged with a work of admission to the entertainment, or(c)responsible for, or for the time being in charge of, the management I thereof, or(d)having licence to provide direct to home broadcasting service, by the I Central Government under Section 4 of the Indian Telegraph Act, 1885 I (Central Act No. 13 of 1885), and Indian Wireless Telegraph Act, 1933 I (Central Act No. 17 of 1933) and also includes service provider of I cable television signals and value added services registered or I licensed under the Cable Television Network (Regulation) Act, 1995 I (Central Act No.7 of 1995);]
