Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Entertainments And Betting Tax (Amendment) Act, 2000 3 of 2000 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Sections 3-B And 3-C Of U.P. Act No. 28 Of 1979 3. Repeal And Savings Uttar Pradesh Entertainments And Betting Tax (Amendment) Act, 2000 3 of 2000 An Act further to amend the Uttar Pradesh Entertainments and Betting Tax Act, 1979 It is hereby enacted in the Fiftieth Year of the Republic of India as follows :-- 1. Received the assent of the Governor on January 10, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 11th January, 2000, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 2000. (2) It shall be deemed to have come into force on November 5, 1999. 2. Insertion Of New Sections 3-B And 3-C Of U.P. Act No. 28 Of 1979 :- After Section 3-A of the Uttar Pradesh Entertainments and Betting Tax Act, 1979, hereinafter referred to as the principal Act, the following sections shall be inserted, namely :-- "3-B. Extra charges for Film Development.-- (1) Notwithstanding anything to the contrary contained in this Act, the proprietor of a cinema shall realise from the person making payment for admission to an entertainment in such cinema, an extra charge of fifty paise for Film Development. (2) All moneys realised under sub-section (1) shall be deposited with such officer or authority in such manner as may be prescribed. 3-C. Fund.-- (1) There shall be established a fund to be known as "Film Development Fund" to which shall be credited all extra charges realised under Section 3-B. (2) The Fund shall be utilized for the following purposes namely :-- (a) to finance films; (b) to provide subsidy to regional films; (c) to develop infrastructure for films; (d) to establish Film Development Board; (e) to give awards and scholarships; (f) to organise film festivals; (g) to purchase equipments; or (h) any other purpose connected with the development of films.". 3. Repeal And Savings :- (1) The Uttar Pradesh Entertainments and Betting Tax (Amendment) Ordinance, 1999 (U.P. Ordinance No. 22 of 1999) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) 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.