The Sikkim Entertainment Tax Act 1980

GO\/ERNMEf\lT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 79 Garngtok,Friday, September 19, 1980
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LAW AND LEGISLATIVE DEPARTMENT
NOTIFICATION
No. 11/LL/80.
Dated 'Gangtok, the 18th September, 1980.
The following Act of the Sikkim Legislative Assembly having received the assent of
the Governor on the 16th day of September, 1980, is hereby published for general information.
SIKKIM ACT NO.8 OF 1980.
THE SIKKIMENTERTAINMENTTAX ACT, 1980.
AN
ACT
•to provide for imposition of a tax on entertainments and other amusements;
Be it enacted by the Legislative Assembly of Sikkim in the Thirty-first Year of the Repu-
blic of India.
1. (r ) This Act may be called the Sikkim Entertainment Tax Act, 1980. Short title, ex-
tent and co-.
mmencement .
(2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Government may, by
notification in the official Gazette, appoint.
2. In this Act, unless there is anything repllgnant in the subject or context,- Definitions
(a) "admission to an entertainment" includes admission to any place in
which the entertainment is held;
(b) "agriculture" includes horticulture and livestock breeding;
(c) "entertainment" includes any exhibition, performance, amusement,
game or SpOl·tto which persons are admitted on payment;
Explanation:- The exhibition of news reels, documentaries, adver-
tisement, slides and cartoons, whether before or during the exhibition
of a feature film is ccentertainment" :
(d) "Government" means the Government of the State of Sikkim ;
(e) "notification" n.1eans a notification published in the official Gazette;
(f) "payment for admission" includes-
(i) anypaymet1tmadebya person who, having been admitted to one
part of a place of entertainment is subsequently admitted to
another part thereof, for admission to which a payment involving
.tax or 1110tetax is required;

Tax on payment
for admission to
en tertainrnen t
Amount payable
on Iumpsum
subscript.ion as
contributions or
on season tickets
Manner of ad-
mission and pay-
ment
Prohibition ag-
ainst entry and
penalty
2
(ii ) any payment for seats or other accommodation in
tainrnent ;
(iii) any payment for a programme or synopsis of an e e. ~;!Illent ; and
(iv ) any payment for any purpose whatsoever co ected with an en-
tertainment which a person is required to maxe as a condition of
attending or continuing to attend the entertainment in addition
to the payment, if any, for admission to the entertainment ;
(g) "proprietor" in relation to any entertainment include any person res-
ponsible for the management thereof;
Explanation- A person charged with the work of admission to an
entertainment is for purposes of sections 5 and 6 a person responsible for
the management;
(h) "society" includes a company, institution, club or other association of
persons by whatever name called.
3. (1) There shall be levied and paid. on all payments for admission to any en-
tertainment, a tax called entertainment tax at a rate not exceeding fifty per cent of the
payment for admission where such payment does not exceed one rL't't:.e and not excee-
ding seventy-five per cent thereof in any other case as the Government may from time
to time specify by a notification in this behalf and the tax shall be collected by the pro-
prietor and paid to the Government in the manner prescribed.
(2) If in any entertainment to which admission is generally on payment, any
person is admitted free of charge or on a concessional rate, he would be liable to pay the
same amount of entertainment tax as would be payable by him had he been admitted on
full payment to the class to which he is entitled.
4. Where the payment for admission to an entertainment is made by means of a
lump sum, paid as a subscription or contribution to any society or for season tickets, the
entertainment tax shall be paid on the amount of the lump sum but where the Government
is of the opinion that the payment of a lump sum or any payment for a ticket represents
paymen t for other privileges, rights or purposes besides the admission to an entertain-
ment, the tax shall be charged on such amount as appears to the Government to repre-
sent the right of admission to entertainments in respect" of which th e entertainment
tax is payable.
S. (I) Save as otherwise provided in this Act, no person, other than a person who
has some duty to perform in connection with the entertainment or a duty imposed
upon him by law, shall be admitted to any entertainment, except with a ticket denoting
that the proper entertainment tax payable under section 3 or section 4 has been paid.
(2) The Government may, on such conditions as may be prescribed, require
the proprietor to pay the amount of the entertainment tax due eith,,::----
(a) by stamping the tickets with a seal or with an impressed, embossed,
engra ved or adhesive stamp (not used before) issued by the Government for the purpose
of revenue and denoting that the proper entertaimnent tax payable under section 3 or
section 4 has been paid, or
(b) in accordance with return s of the payments for admission to the enter-
tainment and on account of the tax; or
(c) by a consolidated payment of a percentage, to be fixed by the Government
of the gross sum received by the proprietor on account of payments for admission to
the entertainment and on account of the tax; or .
(d) in accordance 'with results recorded by any mechanical contrivance
which automatically registers th e number of persons admitted.
(3) For the purpose of bringing uniformity in the realisation of entertainment
tax the Government shall classify the entertainments 'in the manner prescribed.
(4) The decision of the Government under sub-section (3) shall be final and
shall not be guestioned .in any Court of law.
6. (I) No person liable to pay entertainment tax shall enter or obtain admission
to an entertainment without payment of' the tax leviable under section 3 or section 4.
(2) Any person who enters or obtains admission to an entertainment in con-
travention of the provision of sub-section (I), shall on conviction before a Magistrate,
be liable to pay a fme not exceeding two hundred rupees and shall in addition be liable
to pay the tax which would have been paid ,by him.

(3) If any person liable to pay entertainment tax is admitted to a place of enter-
tainment without payment of the tax leviable under section 3 or section 4 the proprie-
tor of the entertainment to which such person is admitted shall, on conviction before a
Magistrate, be liable in respect of every such contravention to a fine not exeeding rupees
five hundred.
7. (I) The entertainment tax shall not be charged on payment for admission to Exemptions
any entertainment where the Government is satisfied-
(a) tlnf- the whole of the collections therefrom are devoted to philanthropic,
religious or chantable purposes without any deductions for any expenses of the enter-
tainment; or
(b) that the entertainment is of a wholly educational character, or
Explanation: Any question whether any entertainment is of a wholly
educational character shall be decided by the Government whose decision
shall be final.
(c) that the entertainment is provided for partly educational or partly scien-
tific purposes by a society not conducted or established "for profit; or
(d) that the entertainment is provided by a SOCiety which is established solely
for the purpose of promoting the interest of industry or agriculture or the manufactu-
ring industry, or some branch thereof, or the public health, and which is not conduc-
ted for profit, and consists solely of an exhibition of the products of the industry, or
branch thereof for promoting the interest of which the society exists or of materials,
machinery, appliances, or food-stuffs, used in the production of those products, or of
articles which are of material interest in connection with the question relating to the
public health, as the case may be.
(2) The Government may, by general or special order, exempt either partly
or wholly any entertainmen t or class of entertainment or any class of the audience or
spectators from liability to the entertainment tax.
8. Any sum due on account of entertainment tax shall
land revenue.
be recovered as an arrear of Recovery as arrears
of land revenue
9. (I) P~~yofficer authorised by the Government may enter any place of enter-
tainment while the entertainment is proceeding, and any place ordinarily used as a place
of entertainment, at any reasonable time, for the purpose of checkingwhether provisions
of the Act or of any rules made thereunder are being complied with.
(2) If any person prevents or obstructs the entry of any officer so authorised ,
he shall in addition to any other punishment to which he is liable under any law for the
time being in force, be liable on conviction before a Magistrate to a fine not exceeding
two hundred rupees,
(3) Every officer authorised under this section shall be deemed to be a public
servant within the meaning of section 2 I of the Indian Penal Code.
IO. (I) The Government may make rules for securing the payment of the enter-
tainment tax and generally for carrying into effect the provisions of the Act and in par-
ticular -
Entry. of aut.ho-
rised persons
Power to make
Rules and Penal-
ty for their
breach
. (a) for the suppl y and use of stamps or stamped tickets or for the stamping
of tickets and for securing the defacement of stamps when used;
(b) for classification of entertainments for the purpose of bringing uniformity
in realisation of the entertainment tax;
(c) for the use of tickets coverin g the admission of more than one person and
the calculation of the entertainment tax thereon;
(d) for con troll ing the use of barriers or mechanical contrivance (including the
prevention of the use of the same barrier or mechanical contrivance for payment of a
different amount), and for securing proper records of admission by means of barriers or
mechanical contrtvance.
(e) for the checking of admission, the keeping of accounts and the furnishing
of returns by the priprietors of entertainments to which the provisions of sub-section
(2) of section 5 are applied or in respect of which the arrangements approved by the
Government for furnishing returns are made under the said provisions;
(f) for the renewal of damaged or spoiled stamps;
(g) for the keeping of accounts of all stamps used under this Act,
(h) for the presentation and disposal of applications for exemption from pay-
ment of the entertainment tax, made under the provisions of this Act;
(i) for the exemption from the entertainment tax of any class of the audience
or spectators.

Revocation and
suspension of
licence for enter-
tainment
Prohibition
against re-sale
of tickets
Repeal and
Savings
4
(2) If any person acts in contravention of, or fails to comply with, any such
rules he shall, on conviction before a Magistrate, be liable in respect of each offence to
a fine not exceeding two hundred rupees.
1 I • Notwithstanding anything contained in any other law and without prejudice to
the provisions of section '6, the District Magistrate may by order revoke or suspend any
licence for an entertainment granted under any law for the time bell1g in force, if the
proprietor of such entertainment is convicted under the provisions of this Act. A
copy of the order shall be communicated immediately to the proprietor who may appeal
to the Government or such officer as the Government may specify in this behalf within
one month from the date on which the order is served on him. The order passed in
appeal shall be final.
Explanation - (1) The order of the District Magistrate shall be deemed
to be duJy served if a copy thereofis delivered to the
proprietor in person, or if the District Ivlagistrate is satis-
fied that such personal service cannot be made, then by
affixation of a copy of the order at a prominent place at
the site of the said entertainment.
(2) For the purpose of this section the word "licence"
shall be deemed to include a licence or permit for any
entertainment granted by any author! ty.
12. (I) Notwithstanding anything contained in any other law for the time being
in force a ticket for admission to an entertainment shall not be resold for profit by the
purchaser thereof.
(2) Whosoever re-sells any ticke t for admission to an entertainment fo r profit
shall be punishable with a fine not exceeding rupees two hundred.
13· (I) On and from the commencement of this Act, all Sikkrrn Laws, relating to
matters for which provisions have been made in this Act and in force immediately before
such commencement, shall stand repealed.
(2) Notwithstanding such repeal, anything done or action taken or procee-
dings commenced or tax imposed under the repealed Sikkim Laws shall be deemed to
have been done, or taken or commenced or imposed under the provisions of this Act
as if this Act was in force at the time such thing was done or action taken or proceedings
commenced or tax imposed.
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkim,
Law and Legislative Department,
Government of Sikkim,
F. No. 16(84)LLj79.
PRH-.JTE.D AT THE SIKKIM GOVERNMENT PRESS

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