The Assam Amusements and Betting Tax (Amendment) Act, 1995

Registered No. A-12
T HE ASSAM GAZETTE
- vvVYD'MARY
. . .  t’  ‘  -  A i l l i  - I •  . s  * £ *  3 '
P U T .-; j  Bx AUTHORITY
si? 224 «3*T’, 20 3r:3»r^, 1995, 23 arfsq. 1917 («^)
No. 224 Dispui, Fridas, 20th October, 1995, 28 h Asvin-
1917 (.%  E.)
. .  . -  -  *  ' -
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: LEGISLATIVE 
BRANCH
NOTIFICATION
The 20th October, 1995
No- LGL- 33/93/47-—The fc Lowing Act of the Assam 
Legislative Assembly which received the assent cl the 
Governor is hereby published lor general info'mation.

1536 THE ASSAM GAZETTE. EXTRAORDINARY, OCT. 20, 1995
ASSAM ACT NO. X X III O F 1995
(Received the assent of tl e Governcr cn 20th October, 1995)
THE ASS M AMUSEMENTS AND BETTING TAX 
(AME DvIENT) ACT, 1995
AN
ACT
further to am 'nd the Assam Amusements and Assam Act 
Betting Tax Act, 1939. VI of 1939
Preamble. Whereas it is expedient further to amend
the Assam Amusements and Betting Tax Act, 1939, 
here nafter referred to as 'he principal Act in the 
manner hereinafter appear! g ;
It is hereby enacted io the Foty-sixth Year o f 
the Republic of India as follows ; -
Short title ,  
rx tc  t and  
Commence­
m ent.
1. (1) This Act may be called the Assam 
Amusements and Betting Tax (Amendment) Act, 1995.
(2) It shall have the 
principal Act.
Ike ext. nt as the
(3) It Shall come into force at nee
2. In the principal Act, in section 3, in sub-Insertion of ,
new clause section ( i), after clause (a), the following shall b 
(b) in -  ■section 3 . inserted as clause (b) and t ie ext ting clauses (b) 
a id  (c) snail D e re umbered as clause (c) and (d) 
tesp'Ctively namely:—
“(b) In the case of cinematograph exhibiiion, 
where the payment of admission is—
(i) rupee one or le s s ----fifty per entum
of su-h payment ;
(iii tup es two or less but more than 
rupee one------eighty percentum of
such payment ;
(ii) more than ru ees two----- o n etu n d rrd
percentum of sucti paym ent:
Provided that the maximum ceiling of such 
tickets including the tax shall ro t exceed rupees 
twenty in case of admission to c nemitograph 
exhibition.”
M. K. DEKA,
Joint Secy, and i/c Secy, to the Govt, of Assam, 
Legislative Department.
GUW AHATI—Printed & Published by the Dy. Director (P.&S.), Directorate 
of Pig. and Sty., Assim, Ouwahati—21 (Ex-Gazette) 
No. 4 4 7 -7 4 0 —500—20-10-1995.
 
 
 

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