Section 6C(1) in The Gujarat Entertainments Tax Act, 1977
(1)No proprietor providing an entertainment with the aid of any type of antenna or cable television shall carry on television exhibition without obtaining a valid Certificate of Registration from 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).].
