Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Entertainments And Betting Tax (Second Amendment) Act, 2000 16 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3-A Of U.P. Act No. 28 Of 1979 3. Repeal And Savings Uttar Pradesh Entertainments And Betting Tax (Second Amendment) Act, 2000 16 of 2000 An Act further to amend the Uttar Pradesh Entertainments and Betting Tax Act, 1979 It is hereby enacted in the Fifty-first Year of the Republic of India as follows :-- Prefatory Note--Statement of Objects and Reasons.--In Section 3-A of the Uttar Pradesh Entertainment and Betting Tax Act, 1979 Cinema proprietors have been authorised to realise, from the person making payment for admission to an entertainment in cinema, an extra charge of one rupee for maintenance of the cinema premises. Due to escalation of prices it has become difficult for the proprietors of cinemas to maintain cinema premises property out of the amount of the said charge and cinema exhibitors association has been demanding an increase in the said charge. It was therefore decided that the said charge be enhanced from one rupee to one rupee and fifty paise. Since the State Legislature was not in session and immediate legislative action to implement the aforesaid decision was necessary, the Uttar Pradesh Entertainment and Betting Tax (Amendment) Ordinance, 2000 (U.P. Ordinance No. 1 of 2000) was promulgated by the Governor on January 25, 2000. This is introduced to replace the aforesaid Ordinance. 1. Received the assent of the Governor on May 5, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 5th May, 2000, p. 2 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Entertainments and Betting Tax (Second Amendment) Act, 2000. (2) It shall be deemed to have come into force on January 25, 2000. 2. Amendment Of Section 3-A Of U.P. Act No. 28 Of 1979 :- In Section 3-A of the Uttar Pradesh Entertainments and Betting Tax Act, 1979, in sub-section (1), in clause (a) for the words "One rupee" the words "One rupee and fifty paise" shall be substituted. 3. Repeal And Savings :- (1) The Uttar Pradesh Entertainments and Betting Tax (Amendment) Ordinance, 2000 (U.P. Ordinance No. 1 of 2000) is hereby repealed.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.