Section 4G in The Karnataka Entertainments Tax Act, 1958
4G. Tax on Multi System operator [and Direct To Home service provider] [Inserted by Act 5 of 2006 w.e.f. 1.4.2006].
- Notwithstanding anything contained in sections 4C and 4D, there shall be levied and collected a tax at the rate of [[ten percent] [Substituted by Act 05 of 2016 w.e.f 01.04.2016]] on the amounts received [or receivable] [Inserted by Act 7 of 2009 w.e.f.1.4.2009] by a Multi System Operator towards distributing satellite television signals, communication network, including production and transmission of programmes and packages [and by a Direct To Home service provider towards providing television signals under the Direct To Home scheme] [Inserted by Act 5 of 2006 w.e.f. 1.4.2006][Provided that no tax shall be levied under this section for the period from the 1st day of April, 2002 to 31st day of March, 2006.] [Inserted by Act 5 of 2006 w.e.f. 1.4.2002]]
