Section 3(5) in The U.P. Entertainments and Betting Tax Act, 1979
(5)Where the [aggregate payment required for admission] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).] to an entertainment, referred to in sub-section (1), is made wholly or partly, by means of a lump sum paid as subscription, contribution, donation or otherwise, the tax shall be paid on the amount of such lump sum and on the amount of [aggregate payment required for admission] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).], if any, made otherwise.
