Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Entertainments Duty (Amendment) Act, 2000 CONTENTS 1. Short Title 2. Amendment Of Section 3 Himachal Pradesh Entertainments Duty (Amendment) Act, 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. Short Title :- This Act may be called the Himachal Pradesh Entertainments Duty (Amendment) Act, 2000. 2. Amendment Of Section 3 :- In section 3 of the Himachal Pradesh Entertainments Duty Act, 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, accept, in the prescribed manner, lumpsum 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 up to sixty persons: Provided that the proprietor of a video exhibition, exhibiting shows on payment and having seating capacity up to 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.