Section 4 in Tamil Nadu Entertainments Tax Rules, 1939
4. [ [Substituted by G.O. P. No. 1406, dated the 21st December 1982.]
In these rules, "admission to an entertainment" and all cognate expressions shall include admission on any payment deemed to have been made under subsection (1-A) of section 4 of the Act and the admission on payment of a person admitted to one part of a place of an entertainment to -](a)another part thereof subsequently; and(b)any seat or other accommodation in the place of entertainment
