Section 33(1) in The Bombay Entertainments Duty Rules, 1958

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Bombay Presidency - Subsection

Section 33(1) in The Bombay Entertainments Duty Rules, 1958

(1)The whole of the takings of the entertainment without any deduction for expenses, however, small, is paid over to.

(2) If the| Commissioner of PoliceDistrict Magistrate| so requires, full and true account of the whole of the takings, together with a written acknowledgement District Magistrate

account of the whole of the takings, together with a written acknowledgement from the Society, Institution or Fund specified under condition (1) is furnished to them by the persons responsible for the management of the entertainment, within one month after the date of the entertainment and those persons will be liable for the

payment of the proper tax if the| Commissioner of PoliceDistrict Magistrate| is not satisfied that the whole of the takings, without any deduction for expenses, have in fact been paid

over to the Society, Institution or Fund referred to.

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Bombay Presidency - Subsection

Section 33(1) in The Bombay Entertainments Duty Rules, 1958