Section 12(8) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(8)[Notification No. B-5-6-2003-C.T.V.-(56), dated 29th April, 2003.] [Published in M.P. Rajpatra (Asadharan) dated 29-4-2003, w.e.f. 1-5-2003.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. 30 of 1936), the State Government hereby prescribes the rate of rupees 2 (two) per ticket for providing facilities to persons admitted in the cinema hall, on which no duty shall be levied.
