Bombay Entertainments Duty (Extension and Amendment) Act, 1958

The Bombay Entertainments Duty (Extension and Amendment) Act, 1958

(Bombay Act No. 41 of 1958)

mh693

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, page 97.

Received the assent of the Governor on the 6th day of May, 1958; assent first published in the Bombay Government Gazette, Part IV, on the 9th day of May, 1958.

An Act to extend the Bombay Entertainments Duty Act, 1923, to the rest of the State of Bombay and to amend it for certain purposes.

Whereas the Bombay Entertainments Duty Act, 1923, extends, only to the pre-Reorganisation State of Bombay, excluding the transferred territories;

And Whereas in the Hyderabad area of the State of Bombay there exists the Entertainments Tax Act, 1355F, and in the Vidarbha region of the State of Bombay there is in force the Central Provinces and Berar Entertainments Duty Act, 1936 and in the Saurashtra area of the State of Bombay there is in force the Saurashtra Entertainment Duty Ordinance, 1949;

And Whereas, it is expedient that the Bombay Entertainments Duty Act, 1923, be extended to the rest of the State of Bombay and that Act in its application to the whole of that State be further amended for the purposes hereinafter appearing and in consequence thereof the corresponding provisions aforesaid in those area be repealed;

It is hereby enacted in the Ninth Year of the Republic of India as follows :-

1. Short title.- This Act may be called the Bombay Entertainments Duty (Extension and Amendment) Act, 1958.
2. Extension of Bombay I of 1923 to the rest of the State of Bombay.- The Bombay Entertainments Duty Act, 1923 (hereinafter referred to as "the principal Act"), is hereby extended to that part of the State of Bombay to which immediately before the commencement of this Act it did not extend.
3. [The amendments made by section 3 have been incorporated in the Bombay Entertainments Duty Act, 1923.]