Section 2(d) in The Jammu and Kashmir Entertainments Duty Act, 1959
(d)[ "Entertainment" includes- [Clause (d) substituted by Act XI of 1999, Section 18, w.e.f. 29-02-2000.](i)per any exhibition, performance, amusement, game, sport or race to which persons are ordinary admitted on payment; and(ii)Satellite Cable T.V. Programmes for which connections are ordinarily provided to individuals or groups on payment,]
