The Nagaland Amusement Tax (Amendment) Act, 2001

The Nagaland Amusement Tax (Amendment) Act, 2001 
(Act No. 6 of 2001) 
Received the assent of the Governor of Nagaland on 26/03/2001 and 
published in the Nagaland Gazette Extraordinary dated: 1 1 th April, 2001. 
Whereas circumstances exists which render it necessary to amend the 
Nagaland Amusement Tax Act, 1965, (Act No. 4 of 1965) for the purpose and in 
the manner of hereinafter appearing, it is hereby enacted in the 52nd year of 
Republic ofIndia as follows:- 
1. Short title extent and commencement :- 
i. This Act may be called the Nagaland Amusement Tax (Amendment) 
Act, 2001. 
ii. It shall extend to the whole State ofNagaland 
... 
111. It shall come into force from 1.4.2001 
2. Amendment of Sub-section (4) of Section 2:- 
The existing entry under sub-section (4) of section 2 shall be substituted by the 
following entry, viz. 
Section 2 (4) : "Entertainment" includes any exhibition, amusements, games 
or sports to which performance persons are admitted on payment. It shall also 
include exhibition in private or public places through cable TV network or by 
any other means on payment. 
3. Amendment of Section 5 (1):- 
The first paragraph of the existing entry under section 5 (1) shall be 
substituted by the following entry, namely, 
Section 5 (1): Except as otherwise expressly provided in the Act, there shall be 
charged, levied and paid to the Govt. of Nagaland a Tax hereinafter referred to 
as the entertainment tax, on all payments for any type of entertainment to 
which the State Govt. may appiy this sub-section, at the rates specified below: 
4. Amendment of Section 5 (1) (b):- 
The existing entries under Section 5 (l)(b) shall be substituted by the 
following entries namely, 
Section 5 (1) (b) : In any other case, where payment for the entertainment is: 
.............................................................. i. Upto Rs. 3. 30 paise in the rupee 
. . . . 
11. Above Rs. 3 andupto Rs 6. ................................... ..45 paise in the rupee 
... 
111. Above Rs. 6 andupto Rs 9 ...................................... 60 paise in the rupee 
iv. Above Rs 9 and upto Rs 12 .................................... 70 paise in the rupee 
v. Abor Rs. 12 ............................................................ 80 paise in the rupee 
Provided that there shall not be charged any tax where the highest payment for 
admission does not exceed one rupee; 
"Explanation" - The rate of tax shall be charged and levied on the payment for 
entertainment excluding the tax and if the amount of tax so arrived at is not 
multiple of five paise it shall be round ed to the next higher multiple of five 
paise. 
5. Amendment of Section 5 (2) : 
The existing entry under sub-section (2) of Section 5 may be substituted by the 
following entry, namely, 
Section 5 (2) : The state Government may, by means of notification in the 
Gazette, prescribe lump-sum or alternative rates of entertainment tax in 
respect of various types of entertainment in respect of which entertainment 
tax is payable under sub-section (I), and allow the proprietor, on such 
condition as it may prescribe, to opt for payment of such lump sum or 
alternative rates of entertainment tax. 
6. Insertion of Section 5Aafter Section 5:- 
The following Sub-section be inserted after Section 5: 
Section 5A : All proprietors liable to pay tax under this Act shall be registered 
by the assessing officer of the area within whose jurisdiction his place of 
entertainment is located. The registration shall be done in the manner 
prescribed by the Commissioner of Taxes. 
7. Substitution of Sub-section (1) Sections 6: 
Section 6 (1) shall be substituted by the following: 
Section 6 (1): In the case of cinematography exhibition in addition to the 
entertainment tax under Section 5, there shall be levied and paid to the State 
Government of Nagaland for every show, a tax at the rate of ten percentum of 
the total payment for admission received excluding the amount of tax payable 
under this Act. 
8. Insertion ofa new Section 8Aafter Section 8 : 
A new section, namely, Section 8A shall be inserted as under: 
Section 8A (A) : Whoever infringes the provisions of Section 5,6 and 7 of this 
Act shall be liable to pay a penalty, not exceeding two times the amount oftax 
payable, but in no case less than half the amount of tax payable. 
Section 8A (2) : No action shall be taken under sub-section (1) ibid unless 
opportunity of being heard is given. 
9. Amendment of Sub-setion 2 of Section 14: 
The words "two hundred rupees" appearing in Sub-section 2 of Section 14, 
shall be substituted by the words "two thousand rupees" 

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