(n)[ "tax" means the tax levied on luxuries provided in a hotel or for accommodation provided for commercial purpose/and on other luxuries] [Substituted by the Amendment Act 22 of 2001.] provided under this Act [* * *] [The words 'and includes surcharge, if any, leviable' inserted by the Amendment Act 4 of 2003, and same has been omitted by the Amendment Act 19 of 2006.];
