Section 8 in The U.P. Entertainments and Betting Tax Act, 1979
8. Manner of payment
. - The State Government may, on such conditions as may be prescribed, require the proprietor to pay the amount of the tax payable under Section 4, -(a)by stamping the tickets with an impressed, embossed, engraved or adhesive stamp, issued by the State Government for the purpose, denoting that the proper entertainment tax payable under Section 3 has been paid; or(b)in accordance with returns of the [aggregate payment required for admission] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).] to the entertainment and on account of tax; or(c)by a consolidated payment of a percentage, to be fixed by the State Government, of the gross sum received by the proprietor on account of payments for admission to the entertainment and on account of the tax; or(d)in accordance with results recorded by any mechanical contrivance which automatically registers the number of persons admitted.
