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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(15) in The Maharashtra Entertainments Duty Act, 1923

(15)Notwithstanding anything contained in clause (b) of Sub-section (1) or subsection (4) or in any other provisions of this Act, there shall be levied and paid, by the tenth day of every calendar month, by the proprietor of every Direct-to-Home (DTH) Broadcasting service, to the State Government, the entertainments duty, per television set which receives radio frequency signals for exhibition of films or moving pictures or series of pictures with the aid of a set top box or any other apparatus attached to it for securing transmission through Direct-to-Home (DTH) Broadcasting service at the rates specified for the area in the Table below:-] [Sub-sections (14) to (17) were added by Maharashtra 20 of 2002, Section 3(c) (w.e.f. 1.5.2002).][Table] [TABLE was substituted by Maharashtra 16 of 2006, (w.e.f. 1.6.2006).]
Serial No. Area Amount of entertainment duty per televisionset per month (Rupees)
(1) (2) (3)
1 Within the limits of Municipal corporations andCantonments. 45
2 Within the limits of 'A' and 'B' classMunicipal Councils. 30
3 Within the limits any other areas not coveredby entries 1 and 2 above. 15]