Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Entertainments Duty (Amendment) Act, 2011 13 of 2011 [21 April 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of Bom. I Of 1923 3. Repeal Of Mah. Ord. Iii Of 2011 And Saving Bombay Entertainments Duty (Amendment) Act, 2011 13 of 2011 [21 April 2011] PREAMBLE An Act further to amend the Bombay Entertainments Duty Act, 1923. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Bombay Entertainments Duty Act, 1923 (Bom. I of 1923), for the purposes hereinafter appearing; and therefore, promulgated the Bombay Entertainments Duty (Amendment) Ordinance, 2011 (Mah. Ord. III of 2011), on the 15th January, 2011; AND WHEREAS it is expedient to replace the said Ordinance by an Act of State Legislature; it is hereby enacted in the Sixty-second Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Entertainments Duty (Amendment) Act, 2011. ( 2 ) It shall be deemed to have come into force on the 15th January, 2011. 2. Amendment Of Section 3 Of Bom. I Of 1923 :- In section 3 of the Bombay Entertainments Duty Act, 1923 (Bom. I of 1923) (hereinafter referred to as the "principal Act"), in sub- section (1),-- (i) for the words "on all payments for admission" the words "on payment for admission fixed by the proprietor" shall be substituted; (ii) in clause (b), in TABLE,-- (a) in column (3), for the heading "Amount payable as entertainment duty out of Gross value of the ticket" the heading "Rate of entertainment duty on payment for admission fixed by the proprietor" shall be substituted; (b) against entry 4, in column (3), for the words "No duty" the figures and words "10 per cent." shall be substituted. 3. Repeal Of Mah. Ord. Iii Of 2011 And Saving :- (1) The Bombay Entertainments Duty (Amendment) Ordinance, 2011 (Mah. Ord. III of 2011) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.