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

State of Maharashtra - Subsection

Section 3(1A) in The Maharashtra Entertainments Duty Act, 1923

(1A)[ Notwithstanding anything contained in clauses (a) and (b) of section 2 or in any other provisions in relation to the admission on payment contained in this Act, there shall be levied and paid to the State Government entertainments duty in the case of video game [at the rates specified in the TABLE below, namely] [Sub-section was renumbered as sub-section (1AA) and before section (1AA) so renumbered section (1A) was inserted by Maharashtra 11 of 1984, Section 4(b).][Table] [This TABLE was substituted for sub-clauses (a) and (b) by Maharashtra 22 of 2003, Section 3(b)(ii), (w.e.f. 14.5.2003)]
Serial No. Area Type of Video Game Machine Rate of entertainment duty per month, perMachine (in Rupees)
(1) (2) (3) (4)
1 Within the limits of Brihan Mumbai Municipal Corporation. (1) Machine operated by one person. 1,000.
(2) Machine operated by two Personssimultaneously. 2,000.
2 Within the limits of all Municipal Corporationsother than Brihan Mumbai Municipal Corporation. (1) Machine operated by one person. 750.
(2) Machine operated by two personssimultaneously. 1,500.
3 Within the limits of all other areas notcovered by entries 1 and 2 above. (1) Machine operated by one person. 500.
(2) Machine operated by two Personssimultaneously. 1,000.]