(1)The taxes levied and collected by the Government under the following enactments shall be distributed between the State and Municipalities in accordance with provisions of sub-section (2), namely :-(a)the Punjab Motor Vehicles Taxation Act, 1924 (Punjab Act 4 of 1924);(b)the Punjab Entertainment Duty Act, 1955 (Punjab Act 16 of 1955);(c)the Punjab Entertainment Tax (Cinematograph Shows) Act, 1954 (Punjab Act 8 of 1954);(d)the Indian Stamp Act, 1899 (Act 2 of 1899);(e)the Punjab Electricity (Duty) Act, 1958 (Punjab Act 10 of 1958);
