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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(17) in The Maharashtra Entertainments Duty Act, 1923

(17)Notwithstanding anything contained in clause (b) of sub-section (1) or sub-section (2) or in any other provisions of this Act, there shall be levied and paid, in advance, by the tenth day of every calender month, by the proprietor of every discotheque [or pub] [Sub-sections (14) to (17) were added by Maharashtra 20 of 2002, Section 3(c) (w.e.f. 1.5.2002).] in the State, to the State Government, the entertainment duty in respect of such discotheque [or pub] [These words were inserted by Maharashtra 22 of 2010, Section 3(4)(a), (w.e.f. 2.8.2010).] at the rate and as per the category, as specified in the TABLE below:] [Sub-section (13A) was Inserted by Maharashtra 6 of 2013, Section 3 (w.e.f. 22-2-2013).][Table] [TABLE was substituted by Maharashtra 22 of 2003, Section 3(f), (w.e.f. 14.5.2003).]
Serial No. Category Amount of entertainment duty to be paid inadvance Per month (in rupees)
(1) (2) (3)
1 Within the limits of Brihan Mumbai Municipal Corporation,– 2,00,0001,00,000
(a) discotheques in the Five Star Hotels;
(b) discotheques situated at places other thanin the Five Star Hotels.
2 Outside the limits of Brihan Mumbai MunicipalCorporation,– 1,00,00050,000.]
(a) discotheques in the Five Star Hotels;
(b) discotheques situated at places other thanin the Five Star Hotels.
[3 [Entries 3 and 4 were added by Maharashtra 22 of 2010, Section 3(4)(b), (w.e.f. 2.8.2010).] Within the limits of Brihan Mumbai MunicipalCorporation, – 2,00,0001,00,000
(a) pub in the Five Star Hotel;
(b) pub situated at a place other than the FiveStar Hotel.
4 Outside the limits of Brihan Mumbai MunicipalCorporation,– 1,00,00050,000.]
(a) pub in the Five Star Hotel;
(b) pub situated at a place other than the FiveStar Hotel.