Theatre-Tax | Delhi Municipal Corporation Act, 1957 | Bare Acts | Law Library

Follow @SCJudgments

The Delhi Municipal Corporation Act, 1957

The Fourth Schedule

[See Section 140]

Theatre-Tax

Type of entertainment	Maximum amount of tax
1. Class I Cinema theatre.......	Rs. 10 per show.
2. Class II Cinema theatre.......	Rs. 7 per show.
3. Drama, concert, circus, variety entertainment or tamasha.......	Rs. 7 per show.
4. Carnival or fete.......	Rs. 10 per day.
5. Any other entertainment.......	Rs. 7 per show or if there are no separate shows Rs. 7 per day.
Explanation.-For the purposes of this Schedule class I cinema theatres and class II cinema theatres mean theatres classified respectively as class I cinema theatres and class II cinema theatres by bye-laws made in this behalf.

Back

Index

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement