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THE UTTARAKHAND (THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX ACT, 1979) (AMENDMENT) ACT, 2009
THE UTTARAKHAND (THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX ACT, 1979) (AMENDMENT) ACT, 2009
[Act No. 4 of 2009]
PREAMBLE
An Act further to amend the Uttar Pradesh Entertainments and Betting Tax Act, 1979 (as applicable to the State of Uttarakhand) to the context in the State of Uttarakhand
It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand (the Uttar Pradesh Entertainments and Betting Tax Act, 1979) (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - Amendment of Section 2
In the Uttar Pradesh Entertainments and Betting Tax Act, 1979 (as applicable to the State of Uttarakhand) a new clause (ff) shall be inserted after clause (f) as follows, namely:--
"(ff) 'Direct-to-Home (D.T.H.) Broadcasting Service' means a service for multichannel distribution of programmes direct to subscriber's premises without passing through an intermediary such as a cable operator by up linking to a satellite system;".
Section 3 - Substitution of clause (g) of Section 2
Clause (g) of Section 2 of the principal Act, shall be substituted as follows, namely:--
"(g) 'Entertainment' includes Direct-to-Home (D.T.H.) Broadcasting service and any exhibition performance, amusement, game, sport or race (including horse race) to which persons are admitted for payment and in the case of cinematograph exhibition includes exhibition of news-reel, documentaries, cartoon, advertisement, shorts of slides, whether before or during the exhibition of a feature film or separately
