Section 3(5)(a) in The Maharashtra Entertainments Duty Act, 1923

[Cites 0, Cited by 1] [Section 3(5)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5)(a) in The Maharashtra Entertainments Duty Act, 1923

(a)Notwithstanding anything contained in sub-section (2) or in any other provisions of this Act but subject to the provisions of clause (b), on and with effect from the 25th December, 1989, there shall be levied and paid by the proprietor to the State Government, the entertainments duty in respect of an amusement park in the following manner, namely:-

(i)for the first three years from the date of commencement of the amusement park, no duty;

(ii)for the subsequent two years, at the rate of fifty per cent of the rate of duty leviable under clause (b) of sub-section (1) or, as the case may be, sub-section (2) of section 3;

(iii)from the sixth year, full amount of entertainments duty leviable at the rate specified in clause (b) of sub-section (1) or, as the case may be, sub-section (2) of section 3.

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State of Maharashtra - Subsection

Section 3(5)(a) in The Maharashtra Entertainments Duty Act, 1923