Himachal pradesh act 022 of 2000 : Himachal Pradesh Entertainments Duty (Amendment) Act, 2000

Preamble

Himachal Pradesh Entertainments Duty (Amendment) Act, 2000*

[Himachal Pradesh Act No. 22 of 2000]1[20th September, 2000]

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 Fifty-first Year of the Republic of India as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For statement of Objects and Reasons see R.H.P. Extra, dated 18.8.2000, p. 2582 &2534.

* Received the assent of the Governor on the 20th September, 2000 and was published in Hindi and English in R.H.P. Extra., dated 27th September, 2000 at pages 3167-3168.

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Entertainments Duty (Amendment) Act, 2000.

Section 2. Amendment of section 3

2. Amendment of section 3.- In section 3 of the Himachal Pradesh Entertainments Duty Act, 1968 (12 of 1968),

(a) for sub-section (2), the following shall be substituted, namely:-

"(2) Notwithstanding anything contained in sub-section (1) and other provisions in relation to admission by tickets or otherwise contained in the Act, the Government may, aeccpt, in the prescribed manner, lump-sum entertainment duty for any class of entertainment, in lieu of the duty chargeable under sub-section (1) and recover the same in advance per month from the proprietor other than the proprietor of a video exhibition having seating capacity upto sixty persons:

Provided that the proprietor of a video exhibition, exhibiting shows on payment and having seating capacity upto sixty persons, shall pay entertainment duty in advance and at a rate not exceeding rupees 30,000 per month as may, in the manner prescribed, be specified by the Government from time to time.";

(b) sub-section (2-A) shall be omitted; and

(c) in sub-section (3), for the sign, brackets, figures and word, "(2) and (2-A)". the word, brackets and figure "and (2)" shall be substituted.

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