Section 19A(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(2)As from the appointed date -(a)no sum shall be payable by the State Government under section 14 to any local authority within the block, and(b)the expenditure incurred in the collection of the taxes shall be met by the Panchayat Samiti from out of its Fund and the proceeds arising there from shall be credited to that Fund.
