Preamble
Himachal Pradesh Entertainments Duty (Amendment) Act, 1983*
| [Himachal Pradesh Act No. 14 of 1983] | [18th September, 1983] |
An Act further to amend the Himachal Pradesh Entertainments Duty Act, 1968 (Act No. 12 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Entertainments Duty (Amendment) Act, 1983
(2) It shall and shall always he deemed to have come into force on the 21st day of July, 1983.
Section 2. Amendment of section 2
2. Amendment of section 2.- After clause (a) of section 2 of the Himachal Pradesh Entertainments Duty Act, 1968 (12 of 1968)) (hereinafter called the principal Act) the following clause (aa)" shall be inserted, namely:-
"(aa) ‘video exhibition’ means the exhibition through video cassette recorder and includes the exhibition of films through television or apparatus attached to television or the machine for transferring the films to the television screen or any other apparatus which shows a film on screen through any other means except through cinema projector.
Section 3. Amendment of section 3
3. Amendment of section 3.- In section 3 of the principal Act,-
(a) the existing sub-sections (2), (3) and (4) shall be renumbered as sub-sections (3), (4) and (5) respectively;
(b) a new sub-section (2) shad be inserted, namely:-
"(2) Notwithstanding anything contained in sub-section (1) and other provisions in relation to the admission by tickets contained in the Act, the State Government may, in the prescribed manner, impose-lump-sum entertainment duty at a rate not exceeding Rs. 5,000 per month payable by the proprietor for any class of entertainment other than the entertainment of cinematograph exhibition in a cinema hall.
Explanation.- For the purpose of this sub-section, video exhibition for entertainment will not be considered an exhibition in a cinema hall."
(c) in sub-section (3) so renumbered, after the word, brackets and figure "sub-section (1)", the word, brackets, and figure "and (2)" shall be added and
(d) in sub-section (4) so renumbered, for figure and brackets "(2)", the figure and brackets "(3)" shall be substituted.
Section 4. Amendment of section 6
4. Amendment of section 6.- In section 6 of the principal Act, for the words "one thousand" the words "ten thousand" shall be substituted.
Section 5. Repeal and Savings
5. Repeal and Savings.- (1) The Himachal Pradesh Entertainments Duty (Amendment) Ordinance, 1983, (4 of 1983) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done, or taken under the corresponding provisions of this Act, as if this Act had come into force on the day on which such thing was done or action was taken.