Section 5 in Haryana Municipal Entertainment Duty Act, 2019
5. Payment made in a consolidated sum.
- Where the payment for admission to an entertainment is made in a consolidated sum in the form of a subscription or contribution to any society or a season ticket, or a right of admission to an entertainment or series of entertainment during a specified period, or a privilege, right or facility combined with the right of admission without further payment, or a reduced charge, the entertainment duty shall be paid on the amount of the consolidated sum, but where the Entertainment Tax Officer is of the opinion that the payment for other privileges, rights or facilities besides admission to an entertainment, or is intended to secure admission to an entertainment, during a period when the duty has not been in operation, the duty shall be charged on such amount, as appears to the Entertainment Tax Officer to represent the right of admission to entertainment for which a duty is payable.
