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

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State of Maharashtra - Subsection

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

(d)After the determination of gross collection capacity of a [Video cinema or houseful tax capacity of a cinema theatre] [These words were substituted for the words 'cinema theatre' by Maharashtra 22 of 2003 Section 3(c) (w.e.f. 14.5.2003)] no change or modification either in the number of seats or accommodation or in the rates of payment for admission to such exhibition shall be made, unless the proprietor has given fifteen days' notice thereof to the prescribed officer and, until the gross collection capacity [of video cinema or houseful tax capacity of a cinema theatre, as the case may be] [These words were inserted by Maharashtra 22 of 2003, Section 3(c), (w.e.f. 14.5.2003).] is redetermined the proprietor, shall pay the duty as previously fixed.

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State of Maharashtra - Subsection

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