Subject to the provisions of this Act, there shall be charged on and from-- (a) the commencement of this Act 1 [but not after the 31st day of May, 2003], a tax at the rate of 2 [ten per cent.] of the chargeable expenditure incurred in a hotel referred to in clause (1) of section 3: Provided that nothing in this clause shall apply in the case of a hotel referred to in 3 [clause (a) of sub-section (7) of section 80-IB] of the Income-tax Act during the period beginning on the 1st day of April, 1991 and ending on the 31st day of March, 2001: 4 [Provided further that nothing in this clause shall apply in the case of a hotel referred to in 5 [clause (a) of sub-section (7) of section 80-IB of the Income-tax Act, 1961 (43 of 1961) during the period beginning on the 1st day of April, 1998 and ending on the 31st day of March, 2008.] (b) the 1st day of October, 1991, 6 [but not after the 31st day of May, 1992] a tax at the rate of fifteen per cent. of the chargeable expenditure incurred in a restaurant referred to in clause (2) of section 3.Open in Lexace · Ask the AI about this section
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