In exercise of the
powers under sub-section (1) of Section 38 of the Uttar Pradesh Entertainments
and Betting Tax Act, 1979 (U.P. Act. No. 28 of 1979) read with Section 21 of
the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904), the
Governor is pleased to make the following rules with a view to amending the
Uttar Pradesh Entertainments and Betting Tax Rules, 1981 :- (1)
These
rules may be called the Uttar Pradesh Entertainments and Betting Tax (Ninth
Amendment) Rules, 1997. (2)
They
shall come into force with effect from the date of their publication in the
Gazette. In the Uttar Pradesh Entertainments and
Betting Tax Rules, 1981, for existing Rule 1 the following rule shall be
substituted, namely: 1. Short title, commencement and application. (1)
These
rules may be called the Uttar Pradesh Entertainments and Betting Tax Rules,
1981. (2)
They
shall come into force with effect from 16th August, 1981. (3)
They
shall apply to all entertainments and betting other than entertainments through
cable service.UTTAR
PRADESH ENTERTAINMENTS AND BETTING TAX (NINTH AMENDMENT) RULES, 1997
PREAMBLE