Section 3(2) in The Jammu and Kashmir Entertainments Duty Act, 1959
(2)A draft of the proposed order specifying the rate of entertainments duty referred to in sub-section (1) shall be notified for the information of all persons likely to be affected thereby and the order shall take effect only after the Government has considered all objections received within a period of 30 days from the date of such publication and has notified the same again with or without modification:Provided that if the Government considers the case to be one of emergency, it will not be necessary to publish the draft order proof to its enforcement:Provided further that Government may impose an entertainment duty on [complimentary or concessional tickets] [Substituted by Act IV of 1975, Section 3.] at a rate different from that imposed on other kinds of payments for admission subject to the maximum specified in sub-section (1).
