Section 5 in The Jammu and Kashmir Entertainments Duty Act, 1959
5. [ Deposits of security by the proprietor. [Section 5 substituted by Act XXV of 1972 with effect from 1st January, 1973.]
- The prescribed authority may, in the manner prescribed, require the proprietor of an entertainment to deposit into a Government Treasury or a Bank as security. For the payment of entertainment duty under this Act an amount not exceeding one thousand rupees in the case of regular entertainment and not exceeding two thousand rupees in the case of causal entertainments and on the requisition being so made the amount shall be so deposited.]
