The Assam Amusements and Betting Tax (Amendment) Act, 2005

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Registered No. - 768/97
vSPTR
THE ASSAM GAZETTE
EXTRAORDINARY
3 3 1 x 3  *3nr W iF i's
PUBLISHED BY AUTHORITY
170 W R ,  6 C T ’, 2005, 16 W U  1927 CW
No.170 Dispur, Friday, 6th May, 2005, 16th Vaisakha, 1927 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  : :  LEGISLATIVE BRANCH
NOTIFICATION
The 30th April, 2005
No. LGL.21/2002/17.—  The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

1438 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 6, 2005
A S SA M  A C T  NO . X V III O F 2005
(R eceived the assent o f the G overnor on 28th A pril, 2005)
THE ASSAM AMUSMENTS AND BETTING TAX (AMENDMENT) ACT, 2005  
A N
A C T
further to amend the Assam Amusements and Betting Tax Act, 1939,
l*reamble.
Short title,  
extent and 
commence­
ment,
Amendment of  
section 2.
Whereas it is expedient further to amend the Assam Amusements 
and Betting Tax Act, 1939, hereinafter referred to as the principal Act, in 
the manner hereinafter appearing;
Assam 
Act VI 
of 1939.
It is hereby enacted in the Fifty-sixth Year of the Republic of India 
as follows;-
1.(1) This Act may be called the Assam Amusements and Betting Tax 
(Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(4) It shall come into force on such date as the State Government may, 
by notification in the Official Gazette, appoint.
2. In the principal Act, in section 2, after clause (11), the following new 
clause (12) shall be inserted, namcly:-
“(12) ‘Mini Cinema Hall’ means a cinema hall as defined by 
the concerned Department of the State Government."
Amendment of 3. J n  the principal Act, in section 3, in sub-section (1),— 
section 3.
(i) after clause (bb), the following new clause (bbb) shall be inserted, 
namely:-
“(bbb) In case of mini cinema hall other than those covered by 
clause (b), — fifty pcrccntum of such payment.”;
(ii) in clause (b), in sub-clause (i), for the words “rupee one”, the 
words “rupees three” shall be substituted and in sub-clause (ii), for 
the words “rupee two and fifty paisc”, the words “rupees four and 
fifty paise” shall be substituted.

J  i HE ASSAM GAZETTE, EXTRAORDINARY, MAY 6, 2005 1439
Amendmt'ii(of 4 j n  ( |)C principal Acl, in section 3A, in sub-section (1), for the words 
section 3A. "r a(C Q |. J c n p c r c c n l u m  o f t}i c total payinent for admission received
excluding the amount of tax payable under the Act or rupees one 
hundred, whichever is less", the words “rate as the State Government 
may, by notification in the Official Gazette fix in this behalf not 
exceeding ten perccntum of the total payment for admission received 
excluding the amount payable under this Act." shall be substituted,
M. K. DEKA, 
Commissioner & Secy, to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21, (Ex-Gazette) No. 339-500-600-6-5-2005.

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