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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Haryana - Subsection

Section 8A(2) in The Punjab Entertainments Duty Rules, 1956

(2)In addition to the security prescribed in sub-rule (1), the proprietor referred to in sub-rule (1) shall pay the entertainment duty, quarterly, in advance at the following slab of rates :-
For premises located in village/town/city having populationof Rate of duty payable per quarter
(i) Less than 10,000 .. Rs. 10,000
(ii) Between 10,000 to 24,999 .. Rs. 15,000
(iii) 25,000 and above .. Rs. 25,000
Explanation :- The latest census figures, shall be the basis for determining the population of any place.