Lok Sabha Debates
Need To Levy Entertainment And Other Taxes On The Tickets Of Ipl Matches. on 30 April, 2010
> Title: Need to levy entertainment and other taxes on the tickets of IPL matches.
SHRI SURESH KUMAR SHETKAR (ZAHEERABAD): Madam Speaker, as the House is aware that during the last three years IPL matches are being conducted in our country and abroad. IPL matches are being viewed by lakhs of people by spending huge amounts and the organizers of IPL are only benefiting from this commercial sport. Neither the State nor the Central Government are collecting entertainment and other applicable taxes from the IPL matches. IPL matches are completely commercialized and nobody can deny that, including the Government. Cricket is also an entertainment for the viewers in our country. I do not know why the Government is not directing the IPL organizers to collect the Entertainment Tax from the viewers. The Central Government and State Governments can get huge revenues to its exchequer if the applicable taxes are imposed properly. On the one hand, the Government is collecting each and every type of tax from the common man and on the other hand the people who are spending thousands of rupees to view the IPL matches are being ignored. There is a need to correct the situation in future.
I, therefore, request the hon. Minister of Sports and Youth Affairs, through the Chair, to kindly intervene in the matter and ensure collection of Entertainment and other applicable taxes from this commercialized sport without any waive off in future.