Section 8 in The Karnataka Entertainments Tax Act, 1958
8. Refunds in certain cases.
- [(1)] [Re-numbered by Act 36 of 1976 w.e.f. 1.4.1976] Where the State Government is satisfied that the whole of the net proceeds of an entertainment are devoted to philanthropic, religious or charitable purposes, and that in calculating the net proceeds, not more than twenty-five per cent of the gross proceeds have been deducted on account of the expenses of the entertainment, it shall, by order, direct repayment to the proprietor the amount of the entertainments tax paid in respect of the entertainment.(2)[ Subject to such rules as may be made, where the State Government is satisfied that any performance of a cinematograph show could not be completed on account of failure of electric power or mechanical break down and that the proprietor has returned the payments for admission to the persons admitted to such performance, it may, by order, direct repayment to the proprietor the amount of entertainment tax paid by him in respect of such performance.] [Inserted by Act 36 of 1976 w.e.f. 1.4.1976]
