Gujarat Cinemas (Regulation) (Amendment) Act, 2006*
| [Gujarat Act No. 1 of 2006] | [2nd March, 2006] |
An Act further to amend the Gujarat Cinemas (Regulation) Act, 2004.
It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-
* Received the Assent to by the Governor on the 2nd March, 2006 is hereby published for general information.)
1. Short title.- This Act may be called the Gujarat Cinemas (Regulation) (Amendment) Act, 2006.
2. Amendment of section 8 of Guj. 21 of 2004.- in the Gujarat Cinemas (Regulation) Act, 2004 (Guj. 21 of 2004), the existing section 8 shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered and before the proviso thereunder, the following sub-section shall be inserted, namely:-
"(2) The holder of a licence or the proprietor of a cinematograph fails to pay any tax including any penalty or interest due from him, the licensing authority may, on recommendation of the prescribed officer under section 20A of the Gujarat Entertainments Tax Act, 1977 (Guj. 16 of 1977), revoke the licence or suspend it for not less than seven days:".