8. Insertion of Section 4-AAA, Rajasthan Act No. 24 of 1957.
- After the existing Section 4-AA, and before the existing Section 5 of the principal Act, the following new section shall be inserted, namely:-"4-AAA. Levy of tax on direct to home broadcasting service. - The proprietor of a direct to home broadcasting service shall be liable to pay entertainment tax at such rates, not exceeding twenty percent of the monthly subscription charges per subscriber, as the State Government may, form time to time, notify in the Official Gazette, in this behalf and different rates may be notified for different categories of subscribers.".
