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No. 2515(2)/X VII- V-1-87-1978
Duted Lucknow, September 13,1979
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of
.the Governor is pleased to order the publication of the following English translation of the thump:
Pradesh Amod tatha Pankar (Sanshodhan) Adhiniyain, 1978 (Uttar Pradesh Ahdiniyam SanktirY
24 of 1978) as passed by the Uttar Pradesh Legislature and assented to by the Governor on Sep*
Jember 16, 1979:
tfHE UTTAR PRADESH, .ENTERTAINMENTS AND 'BETTING TAX:
(4MENDMENT) ACT, 1978
[U. P. Ac-r No. 24 Or 1978]
(As pissed by the Uttar Pradesh Lgislatztrey
AN
ACT
:-
further to amend the United•Provinces Entertainments and Betting
Tat
Act, 1937
IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of Ind.4.c
as follows
.
Short title and 1. (1) This Act may be called the Uttar Pradesh Entertainments afkik
contmeacement, Betting Tax (Amendment) Act, 1978.
(2) It shall be deemed to have come into force on July 31, 1978.
3-- ( 1) 511",T 341414 SNIGIWTT (S049") WSSCIS, 1978 qar-crkttitiy;
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. No. 2515(2)]XVH~V—l~87—1978
Dated Luv/mow, Septembe'r 18,1978
In p111_suance of the provisions of clause (3) of Article 348 of the Constitution of India v
.ehe Governor is pleased to order the publication of the following English translation of the Utta
Pradesh Amod tatha Pankar (Sanshodhan) Adhiniy am, 1978 (Utmr Pradcsh Ahdiniyam Sankhy
2'4 of 1978) as passed by the Uttar Piadesh Legislaturo and assented to by the Governor on Sep ‘
camber l6, l978:
EHE UTTAR PRADESH ENTERTAINMEN rs AND BE'lTING TAX
- (AMENDMENT) AGT,1976
-. > a [I]. P. ALT No. 24 OF [978]
15. (As paged by the Uttar Pmdcsh Legislature)?
' AN
ACT ’
fun/m to amend the United- Provinces Entertainment: and Betting Ta
Act, 1957 '
IT IS HEREBY enacted in the Twenty ninth Year of the Republic of In
as follows :-
Short ‘litlc and l. (1) This Act may be called the Uttar Pradesh Entertainments 8
wnm°3°eme.“" Belting Tax (Amendment) Act, 1978.
(2) It shall be deemed to have come into force on july 31. 1978, v .
WIC!:
Of-
Soca
iii16 of
;TWT sf-ear mtiiUTTIT rit7T, 18 Nfi."9'7, 1 9 7 8 3
2. In section 3 of the United Provinces Entertainments and Betting Tax Amendment of
Act, 1937, hereinafter referred to as the principal Act, for sub-sections (1) and -section 3 of
1
U.P
Act no. 8 of 937, (1-A), the following sub-sections and explanation shall be substituted, namely :-
" (1) There shall be levied and paid On all payments for admission to
any entertainment, a tax (hereinafter referred to as entertainment tax)
at a rate not exceeding 110 per cent of each such payment, as the Govern-
ment may, from time to time, notify, and the tax shall be collected by
the proprietor and paid to the Government in the manner prescribed.
(1-A) There shall further be levied and paid on all payments for
admission to any entertainment, a surcharge at a rate not exceeding
50 paise for each such payment, as the Government may, from time to
time, notify, and such surcharge shall be deemed to be nart of the
entertainment tax for the purposes of this Act.
Explanation-Nothing in sub-sections (1) and (1-A) shall preclude the
Government from notifying different rates of entertainment tax and
surcharge for different classes of entertainment.
(1-13) Where the payment for admission to an entertainment together
with the tax (including surcharge, if any) is not a multiple of twenty-
fl ve paise, then notwithstanding anything contained in sub-section (1)]
or any notification issued thereunder, the tax shall be increased to such
extent and be so computed that the aggregate of such payment for admis-
sion to entertainment and the tax (including surcharge) is rounded off
to the next higher multiple of twenty-five 'pulse, and such increased tax
shall also be collected by the proprietor and paid to the Government in
the manner prescribed."
3. (1) The Uttar Pradesh Entertainments and Betting Tax (Amendment).
Ordinance, 1978, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act, as amended by the aforesaid Ordinance, shall be deemed to
have been done or taken under the corresponding provisions of the principal
Act as amended by this Act as if the provisions of this Act were in force at all
material times.
By order,
it. C. DEC SliARMA
Sachiv.
nonnai and
savings.
0--O4t0 246 1:00 (14W0)---18-9-78—(2143)--1978---650 (111V0) I
ear fan warm nae, 18 fan-fir, 197 s _ , 3
2. In section 3 of the United Provinces Entertainments and Betting Tax Amendment of
sectiou3 of U.P
Act, 1937, hereinafter referred to as the principal Act, for sub<sections(l) and—ACME 80f1937
(LA) , the following sub—sections and explanation shall be substituted, namely :— '
“ (I) There shall be levied and paid on all payments for admission to
any entertainment, a tax (hereinafter referred to as entertainment tax)
at a rate not exceeding 110 per cent of each such payment, as the Govern-
ment may, from time to time, notify, and the tax shall be collected by
the proprietor and paid to the Government in the manner prescribed.
(IA) There shall further be levied and paid on all payments for
admission to any entertainment, a surcharge at a rate not exceeding
50 paise for each such payment, as the Government may, from time to
time, notify, and such surcharge shall be deemed to be hurt of the
entertainment tax for the purposes of this Act.
Explanation*Nothing in sub-sections (l) and (l-A) shall preclude the
Government from notifying different rates of entertainment tax and
surcharge for different classes of entertainment.
(LB) Where the payment for admission to an entertainment together
with the tax (including surcharge, if any) is not a multiple of twenty:
five paise, then notwithstanding anything contained in subsECtion (I):
or any notification issued thereunder, the tax shalll be increased to such
extent and be so computed that the aggregate of such payment for admis«
sion to entertainment and the tax (including surcharge) is rounded oIE
to the next higher multiple of twenty-five paise, and such increased tax
shall also he collected by the proprietor and paid to the Government in
the manner prescribed.”
3. (l) The Uttar Pradesh Entertainmentsand Betting Tax (Amendment) RED“! and
Ordinance, 1978, is hereby repealed. “"“gs'
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act, as amended by the aforesaid Ordinance, shall be deemed to
have been done or taken under the corresponding provisions of the principal
Act as amended by this Act as if the provisions of this Act were in force at all
material times.
By order,
R. C. DEO SHARMA
Sllt‘hiv.
mmflo‘iio 246 Mo (fisto)—-is~9—7s—-(2143)——197s-sso (into) I
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