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:-
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.