Section 3(2) in Tamil Nadu Entertainments Tax Act, 1939
(2)"admission to an entertainment" includes admission to any place in which an entertainment is held;[(2-A) "amusement" means any amusement, for which persons are required to make payment for admission to any amusement arcade or amusement park or theme park or the like by whatever name called;] [Inserted by Tamil Nadu Entertainments Tax (Amend.) Act, 1998 (Tamil Nadu Act 32 of 1998).][(2-AA) "antenna" means an apparatus which receives television signals which enables viewers to tune into transmissions including national or international satellite transmissions and is erected or installed for television exhibition;] [Clauses (2-A) and (2-B) were inserted by Tamil Nadu Entertainments Tax (Amendment) Act, 1994 (Tamil Nadu Entertainments Tax (Amendment) Act, 1994 (Tamil Nadu Act 37 of l994). Subsequently Clause (2-A) was renumbered as clause (2-AA) by Tamil Nadu Entertainments Tax (Amend.) Act, 1998 (Tamil Nadu Act 32 of 1998).][(2-B) "cable television" means a system organised for television exhibition by using a video cassette or disc or both, recorder or player or similar such apparatus on which pre-recorded video cassettes or discs or both are played or replayed and the films or moving pictures or series of pictures which are viewed and heard on the television receiving set at a residential or non-residential place of a connection holder;] [Clauses (2-A) and (2-B) were inserted by Tamil Nadu Entertainments Tax (Amendment) Act, 1994 (Tamil Nadu Entertainments Tax (Amendment) Act, 1994 (Tamil Nadu Act 37 of 1994). Subsequently Clause (2-A) was renumbered as clause (2-AA) by Tamil Nadu Entertainments Tax (Amend.) Act, 1998 (Tamil Nadu Act 32 of 1998).]
