Section 6 in Rajasthan Entertainments and Advertisements Tax Act, 1957
6. Admission to entertainments.
(1)Save as otherwise provided by the Act, no person other than a person who has to perform some duty in connection with an entertainment imposed upon him by any law or otherwise shall be admitted for payment to an entertainment where the payment is subject to the entertainments tax, [payable under Section 4,] [Inserted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.] except with a ticket stamped with an impressed, embossed, engraved or adhesive stamp (not before used) issued by the State Government for the purpose of revenue and denoting that the proper entertainment tax has been paid.(2)No proprietor shall admit any person to an entertainment without payment for admission thereof or at concessional rates except in accordance with the prescribed conditions.(3)Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, on the application of the proprietor of any entertainment in respect of which the entertainment tax is payable under [Section 4 of] [Inserted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.] this Act, allow such proprietor, on such conditions, as may be prescribed, -(a)to compound the tax payable in respect of such entertainment for a fixed sum, or(b)to pay the amount of the tax due-(i)by a consolidated payment of such percentage of the gross sum received by the proprietor or on account of payments for admission to the entertainment and on account of the tax, as the State Government may fix, or(ii)in accordance with returns of the payments for admission to the entertainment and on account of the tax, or(iii)in accordance with the results recorded by any mechanical contrivance which automatically registers the number of persons admitted.(4)The restrictions imposed by sub-sections (1) and (2) shall not apply to any entertainment in respect of which the tax due is payable in accordance with the provisions of sub-section (3),
