TAMIL NADU ENTERTAINMENTS TAX (AMENDMENT)
ACT, 2004 THE TAMIL NADU
ENTERTAINMENTS TAX (AMENDMENT) ACT, 2004[1] [Act No. 38 of 2004] An Act further to
amend the Tamil Nadu Entertainments Tax Act, 1939. BE
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Fifty-fifth Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu
Entertainments Tax (Amendment) Act, 2004. (2) It shall be deemed to have come into force on the
4th day of October 2004. In
Section 3 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of
1939) (hereinafter referred to as the principal Act), in clause (7), in
sub-clause (d),-- (i) in item (a), for the expression "not exceeding
fifty paise per ticket, as may be prescribed", the expression "of one
rupee" shall be substituted; (ii) in item (b), for the expression "not exceeding
twenty-five paise per ticket, as may be prescribed", the expression "
of fifty paise" shall be substituted. In
Section 4 of the principal Act, in subsection (1), for clause (a), the
following clause shall be substituted, namely:-- "(a) ?on
each payment for admission to any cinematograph exhibition in the theatres
located,-- (i) within the limits of the areas of the Municipal
Corporations, Municipalities, Special Grade and in the theatres, whether
permanent or semi-permanent, within five kilometres from the outer peripheral
limits of such areas of the Municipal Corporations and Municipalities, Special
Grade,-- (A) at the rate of fifteen per cent of the gross
payment for admission inclusive of the amount of the tax for new film; and (B) at the rate of ten per cent of the gross payment
for admission inclusive of the amount of the tax for old film; (ii) in areas other than those specified in sub-clause
(i), at the rate of ten per cent of the gross payment for admission inclusive of
the amount of the tax for new or old film. Explanation-I
-- For the purposes of this clause, "Municipal Corporations" mean,
the Municipal Corporations of Chennai, Madurai, Coimbatore, Tiruchirappalli,
Tirunelveli, Salem or any other Municipal Corporation that may be constituted
under any law for the time being in force. Explanation-II
-- For the purposes of this clause, "Municipality, Special Grade"
means a Municipality classified as Municipality, Special Grade under the Tamil
Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).". In
Section 4-D of the principal Act, in sub-section (2), the expression "5-A,
5-B, 5-C, 5-D, 5-E" shall be omitted. In
Section 4-E of the principal Act, in sub-section (3), the expression "5,
5-A, 5-B, 5-C, 5-D, 5-E" shall be omitted. In
Section 4-F of the principal Act, in sub-section (3), the expression "5,
5-A, 5-B, 5-C, 5-D, 5-E" shall be omitted. In
Section 4-G of the principal Act, in sub-section (3), the expression "5,
5-A, 5-B, 5-C, 5-D, 5-E" shall be omitted. In
Section 4-H of the principal Act,-- (1) sub-section (3) shall be omitted; (2) in sub-section (5), the expression "5, 5-A,
5-B, 5-C, 5-D, 5-E' shall be omitted. Sections
5, 5-A, 5-B, 5-C, 5-D and 5-E of the principal Act shall be omitted. In
Section 5-F of the principal Act,-- (1) in the marginal heading, for the expression
"Sections 4-D, 5-D or 5-E", the expression "Section 4-D"
shall be substituted; (2) in sub-section (1), for the expression
"Sections 4, 5-A or 5-B", the expression "Section 4 " shall
be substituted; (3) in sub-section (2), for the expression
"Sections 4-D, 5-D and 5-E", the expression "Section 4-D"
shall be substituted; (4) sub-section (3) shall be omitted. In
Section 7-B of the principal Act, in sub-sections (1) and (2), the expression
"or 5-A or 5-B" wherever it occurs, shall be omitted. In
Section 13 of the principal Act, the fifth proviso to sub-section (1) shall be
omitted. In
Section 14 of the principal Act, in sub-section (1),-- (1) clause (c) shall be omitted; (2) the expression "or clause (c)" shall be
omitted. Section
16-A of the principal Act shall be omitted. Schedules
I, II and III to the principal Act shall be omitted. (1) The Tamil Nadu Entertainments Tax (Amendment)
Ordinance, 2004 (Tamil Nadu Ordinance 12 of 2004) is hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under the principal Act, as amended by the said Ordinance, shall
be deemed to have been done or taken under the principal Act, as amended by
this Act. [1] Received the Assent of the Governor of
Tamil Nadu on the 11th December, 2004 -- Published in Tamil Nadu Government
Gazette, Extraordinary, Part IV, Section 2, Iss. No.309, pages 136-137 dated
13th December, 2004.
Preamble - THE TAMIL NADU
ENTERTAINMENTS TAX (AMENDMENT) ACT, 2004PREAMBLE