Section 3(2a) in The U.P. Entertainments and Betting Tax Act, 1979
(2a)[ It shall be lawful for the State Government to Notify lump sum rate of entertainment tax for any entertainment or class of entertainments or for different payment for admission to entertainment or for different area.] [Inserted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).]
