Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(7) in The Maharashtra Entertainments Duty Act, 1923

(7)[ Notwithstanding anything contained in clause (c) of sub-section (1) or any other provisions of this Act, for a period of [two years and three and a half months] [Sub-sections (6), (7) and (8) were added by Maharashtra 49 of 1994, section 3(3).] commencing from the 16th September, 1994 and ending on the [31st December, 1996] [These figures, letters and words were substituted for the figures, letters and words '15th September, 1996', by Maharashtra Order 14 of 1996, Section 2(b)(ii).], there shall be levied, and paid by the proprietor to the [local authority] [Substituted 'State Government,' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.], the entertainment duty in respect of exhibition by cinematograph including video exhibition other than exhibition by means of any type of antenna or cable television, as specified in the Table below:-]
  Area Rate of entertainment duty on payment foradmission fixed by the proprietor
  (1) (2)
I. Within the limits of the areasof–(a) All Municipal Corporations;(b) The Municipal Councils ofBhiwandi and Ulhasnagar;(c) The Cantonmentsof Pune, Solapur, Dehu Road, Deolali, Kamptee and Kirkee;(d) any city or town other than those referredto above having population of one lakh fifty thousand and above. For areas specified in entries (a) to (d) both inclusive,–
(i) upto 1 rupee(ii) above 1 rupee but notexceeding 2 rupees, and(iii) above 2 rupees 40 per cent. of payment foradmission,45 per cent of such payment.50 per cent, of such payment.
II Within the limits of cities and Towns otherthan those referred to in sub-clause (1), having population ofabove twenty-five thousand but below one lakh fifty thousand. (i) upto 1 rupee(ii) above 1 rupee but notexceeding 2 rupees and(iii) above 2 rupees 35 per cent, of such payment.40 per cent, of such payment45 per cent, of such payment.
III Within the limits of any other area having apopulation upto twenty-five thousand and below. (i) upto 1 rupee(ii) above 1 rupee but notexceeding 2 rupees, and(iii) above 2 rupees 30 per cent, of such payment.35 per cent, of such payment.40 per cent, of such payment.