Section 9(3) in The Orissa Entertainment Tax Act, 2006
(3)Notwithstanding anything contained in Sub-section (2) where any proprietor of a cable television network is providing entertainment immediately before the commencement of this Act, he may continue to provide entertainment,-(a)for a period of three months from the date of commencement of this Act; or(b)till the permission under Sub-section (2) is granted by the Commissioner, if an application to that effect is made in the prescribed manner within the period specified in clause (a).
