The Assam Amusement and Betting Tax (Manipur Fifth Amendment), Act, 2002

  
 
ehr‘v;EfiL1 {11A .aru’
Mampurw Gazette
‘BDIEARI;
PUBmHED ’ByAUTHORITY ’
9.3m, 0151(3). Imphal Saturday,, August 24. 2002 (Bhadra 231924)
- GOVERNMENT OF' ‘MANIPUR
ECRFTARIAT LAW & LEGISLATIVE AFFAIRS DEPARTMENT
. $5.1 NOTIFICATION we:
. Imphal, the 24th August 2002
0:.2129/2002ahegfL—ThepfollemngAct- of- the Legislature, Manipur which
.tegnwcd assentwofthe Governor on 19-8-2002 is hereby published in the
.20flicial Gazette.
I. A, .SUKUMAR SINGER;
Secretary (Law), Govt. of Manipur.
The Assam Amifisémgin ané'Beptivrigk—"Tai (M2211)... Fifth Amendment) Act, 2002
’ (Mani'bur Act No; 4 of 2002)
1‘ 1'.
An
Act_
2...) ._ ..
Further to amend the Assam Amusement and Betting Tax Act,1939 (Assam
Act VI of 1939) as éXEendcd to the State of Manipur
 
  
   
  
  
.25 130 it enacted by the Legislature ofManipur in the Fifty—third Year of
he chubiic of India as foflOwg:
 
  
 
{2:(1) This Act may be called the Assam
ifthAmendment)Act, 2002.
'1. Short title- and mmmencement
Amusement and Bettnig Tax. (Manipfi ‘
. , flée‘i‘orce date. as theState Governmentmayi.
‘ y notificatién 1n the ofi‘icia‘l Gazette, appoint.
 
 
  
  
 
2. Amendment of ' Section .2.-'Af,t section (3-A)~ of Sécfion 20f the-
Assam Amusement and Betting Tax Act "(hereinafter rofetred to as the Act _, ,.
110w Sub—section 3-B, S-C and 3-D shall‘jbe inserted, namely.—
“3—B cable opera101’31ncans any 13013011 who providers 03510service through?
cable television network 01' any cable tele‘vision system 1111", otherwise,
controls or, is responsible for management 01', operation of cable.
television network 01' such other cable television system;
3—C ‘cable televisioh network" 01.!0ab10 television systcm’ 1110111103113;
‘ television system . consisting of any mode , of any set of 01050113,
transmission path or, paths 01', any associated signal generation ;¥.
controi 01 distribution through any equipment 01' such other electf0nic"
media 01', means providing. cable teievision servics for reception ;.
view or, amusement,etc., by subscribers. '
3—D ‘exhibition of video fiI-m’ means exhibition of film on teleyision 5010011
  
  
through video cassette recorder, video cassette play0r or,- cassett0
disc machine, 010.”.
3 Insertion of new sectioh 3-B.—-—After section 3-A 0f the Act, a110W"
section 3—B shall be inserted,nan101y,-
“3—B Lump sum payment of entertainment tax. —Notwith_standing anythingr
.. contained in this Act, every cable operatoris liable to pay Rs. 500%
(Rupees five hundred) only per month, for every operational area as ..
may be specified by the Government from time to time by notification a -
to be published in the oflicial Gazette;
And every license holder of video parlQur _is liable to pay a lump
sum entertainment tax of Rs.100/-(Rup00,s one hundred) 0nly per month
_4. Amendment of section 7.——After sub-section (3) of section 7 0f the Act,
;a new sub-section (4) shall be inserted,nam01y.-—
“4‘ Notwithstanding anything contained in this Act, the entertainmtznt
tax payable under section 3-B shall be paid through TIeasury 01111112111
or T.R-. S Receipts.”
 
  

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