Section 9(1) in The Karnataka Entertainments Tax Act, 1958
(1)The [tax [x x x] [x x x] [Omitted by Act 13 of 1982 w.e.f. 1.7.1982]] payable under this Act shall be paid in such manner and in such installments, if any, and within such time, as may be prescribed.[Provided that the specified class of proprietors of entertainments as may be notified by the Commissioner shall pay the tax or any other amount due under this act, by electronic remittance through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f. 1.4.2010]
