16. Amendment of Section 3, Rajasthan Act No. 24 of 1957.
- In Section 3 of the Rajasthan Entertainments and Advertisements Tax Act, 1957 (Act No. 24 of 1957), hereinafter in this Chapter referred to as the principal Act,-(i)for the existing clause (5), the following shall be substituted and shall be deemed to have been substituted with effect from 25.2.2008, namely:-"(5) "entertainment" includes, -(i)any exhibition (show), performance, amusement, game or sport to which persons are admitted for payment;(ii)providing cable service to a subscriber;(iii)providing direct to home broadcasting service;"; and(ii)in clause (6), after the existing expression "section 4" and before the existing expression "and includes", the expression ", 4AA and 4AAA" shall be inserted: and the expression "4AA" shall be deemed to have been; inserted with effect from 26.3.1999 and the expression "4AAA" shall be deemed to have been inserted with effect from 25.2.2008.
