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State of Uttar Pradesh - Section
Section 3B in The U.P. Entertainments and Betting Tax Act, 1979
3B. Extra charge for Film development
. - Notwithstanding anything to the contrary contained in any other provision of this Act, the proprietor of a cinema shall deposit such amount as may be Notified by the State Government a cinema shall deposit such amount as may be Notified by the State Government from time to time, from the amount of tax realised under sub-section (1) of Section 3, Section 4 and Section 4-A for Film Development in such manner as may be prescribed.| Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6 2009).Prior to substitution, it stood as under:3B. Extra charges for Film Development- (1) Notwithstanding anything to the contrary contained in this Act, the proprietor of a cinema shall realise from the person making payment for admission to an entertainment in such cinema, an extra charge of fifty paise for Film Development.(2) All moneys realised under sub-section (1) shall be deposited with such officer or authority in such manner as may be prescribed. |