Tamil Nadu Entertainments Tax (Amendment) Act, 1985*
| [Tamil Nadu Act No. 17 of 1985] | [12th April, 1985] |
An Act further to amend the Tamil Nadu Entertainments Tax Act, 1939.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th April, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Entertainments Tax (Amendment) Act, 1985.
(2)(a) Section 2 shall be deemed to have come into force ??? on the 3rd September, 1984.
(b)(i) Clause (x) of section 3 in so far as it relates to the addition of new items 10 to 16 shall be deemed to have come into force on the 2nd July, 1984.
(ii) Clause (i) to (ix) of section 3 and clause (x) of section 3 in so far as it relates to the addition of new items 17 to 21 shall be deemed to have come into force on the 29th September, 1984.
2. Amendment of Schedule I, Tamil Nadu Act X of 1939.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) (hereinafter referred to as the principal Act),-
(1) in Part A,-
(i) under the heading "Tirunelveli district" item 2 Tuticorin shall be omitted;
(ii) for the heading "Thanjavur district", and the entries relating thereto, the following heading and entries shall be substituted, namely:-
"Thanjavur district.
1. Kumbakonam.
2. Mailaduthurai.";
(2) in Part B,-
(i) under the heading "North Arcot district", after item 3, the following item shall be added, namely:-
"4. Arakonam.";
(ii) under the heading "Chengalpattu district" after item 5, the following item shall be added, namely:-
"6. Chengalpattu";
(iii) after the heading "Coimbatore district" and the entries relating thereto, the following heading and entry shall be inserted, namely:-
"Dharmapuri district.
Krishnagiri.";
(iv) under the heading "Ramanathapuram district" after item 5, the following items shall be added, namely:-
"6. Ramanathapuram.
7. Srivilldputhur.";
(v) under the heading "Salem district", after item 2, the following item shall be added, namely:-
"3. Tiruchengodu";
(vi) under the heading "Thanjavur district".
(a) item 1. Mailaduthurai shall be omitted;
(b) after item 4, the following item shall be added namely:-
"5. Pattukkottai.";
(3) in Part C-
(i) under the heading "North Arcot district" item 4 Arakonam shall be omitted;
(ii) under the heading "Chengalpattu district" item 2, Chengalpattu shall be omitted;
(iii) under the heading "Dharmapuri district", item 2 Krishnagiri shall be omitted;
(iv) under the heading; "Madurai district" after item 4 the following items shall be added, namely:-
"5. Chinnamanur.
6. Thirumangalam.";
(v) under the heading "Ramanathapuram district",-
(a) item 3 Ramanathapuram and item 5. Srivilliputhur shall be omitted;
(b) after item 7, the following item shall be added, namely:-
"8. Sivaganaga";
(vi) under the heading "Salem district",-
(a) item 3. Tiruchengodu shall be omitted;
(b) after item 4, the following items shall be added, namely-
"5. Kumarapalayam.
6 Suramangalam";
(vii) under the heading "Thanjavur district" item 2. Pattukkottai shall be omitted;
(vii) under the heading "Tirunelveli district", after item 3, the following item shall be added, namely:-
"4. Kadayanallur.";
(4) in Part D,-
(i) under the heading "Madurai district" item 1. Chinnamanur and item 3. Thirumangalam shall be omitted;
(ii) the heading "Ramanathpuram district", and the entries relating thereto shall be omitted;
(iii) the heading "Salem district" and the entries relating thereto shall be omitted.
(iv) under the, heading "Thirunelveli district" item 1. Kadayanallur shall be omitted.
3. Amendment of Schedule II, Tamil Nadu Act X of 1939.- In Schedule II to the principal Act,-
(i) under the heading "North Arcot district", after item 14, the following items shall be added, namely:-
"15. Alangayam.
16. Timiri.
17. Pallikonda.
18. Kallinjur.
19. Shenbakkam
20. Kalarmbur"
(ii) under the heading "South Arcot district", after item 11 the following items shall be added, namely;-
"12. Thittagudi.
13. Valavanur";
(iii) under the heading "Coimbatore district" after item 28, the following items shall be added namely:-
"29. Saravanampatti.
30. 49-Koundampalayam.
31. Gudalur.
32. Kallapatti.
33. 15-Velampalayam.
34. Karumanthanpatti.
35. Madathukalam.
36. Anaimalai.
38. Vellalur.";
(iv) under the heading "Dharmapuri district", after item 4, the following items shall be added, namely:-
"5. Denkanikottai.
6. Palacode.
7. Uthangarai.";
(v) after the heading "Dharmapuri district" and the entries relating thereto, the following heading and entries shall be inserted, namely:-
"Kanyakumari district.
1. Kulasegaram.
2. Suchindram";
(vi) under the heading "Madurai district", after item 17, the following item shall be added, namely:-
"18. Vedasendur.";
(vii) under the 1 eading "Nilgiris district", after item 4, the following item shall be added, namely:-
"5. Cherangode."
(viii) under the heading "Periyar district", after item 14, the following items shall be added, namely:-
"15. Periyasemur.
16. Kolathurpalayam.
17. Sivagiri.";
(xi) under the heading "Ramanathapuram district" after item 5 the following items shall be added, namely:-
"6. Kamudi.
7. Thirupuvanam.";
(x) under the heading "Salem district" after item 9, the following items shall bem added, namely:-
"10. Mohanur.
11. Pothanur.
12. Ayothiyapattinam.
13. Mecheri.
14. P.N. Patti.
15. Padaveedu.
16. Mallasumudiram.
17. Namagiripettai.
18. Jarikondalampatti.
19. Valappadi.
20. Paramathi.
21. Kolathur.".