Section 6C(3) in The Gujarat Entertainments Tax Act, 1977
(3)Every proprietor providing an entertainment with the aid of any type of antenna or cable television shall apply in such form and in such manner and on payment of such fee as may be prescribed to the [prescribed officer] [These words were substituted for the words 'Collector of Entertainments Tax', by Gujarat 11 of 1995, Section 4(1) (w.e.f. 01-08-1995).][***] [The words 'of the district where the place of entertainment is situate' were deleted, by Gujarat 11 of 1995, Section 4(2) (w.e.f. 01-08-1995).]
