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The Maharashtra Entertainments Duty Act, 1923
Act No. 1 of 1923
mh066
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LEGISLATIVE HISTORY 6 |
[(a-1) "amusement park" means a place wherein various types of amusements including games or rides or both [but excluding exhibition by cinematograph and video exhibition] are provided fairly on permanent basis, on payment for admission;
(a-2) "antenna" means an apparatus which receives television signals which enable viewers to tune into transmissions including national or international satellite transmissions and is erected or installed for exhibition of films or moving pictures or series of pictures, by means of transmission of television signals by wire where subscribers' television sets at the residential or non-residential place are linked by metallic coaxial cable or optic-fibre cable to a central system called the head-end, on payment by the connection holder of any contribution or subscription or installation and connection charges or any other charges collected in any manner whatsoever;]
[(a) "entertainment" includes any exhibition, performance, amusement, game or sport to which persons are admitted for payment, [or, in the case of television exhibition with the aid of any type of antenna with a cable network attached to it or cable television, [or Direct to Home (DTH) Broadcasting Service] for which persons are required to make payment by way of contribution or subscription or installation and connection charges or any other charges collected in any manner whatsoever] [but does not include magic show] [and temporary amusement including games and rides].
Explanation. - For the purposes of this clause,-(ii) the expression "game" includes video games which are played with the aid of' machine which is operated electronically or mechanically or electro mechanically for the purposes of entertainment or [otherwise; and]
[(b) "payment for admission" [in relation to the levy of entertainments duty,] includes-]
(i) any payment made by a person who, having been admitted to one part of a place of entertainment, is subsequently admitted to another part thereof for admission to which a payment involving duty or more duty is required,
(ii) any payment for seats or other accommodation in a place of entertainment,
(iii) any payment for a programme or synopsis of an entertainment, [* *]
[(iii-a) any payment made for the loan or use of any instrument or contrivance which enables a person to get a normal or better view or hearing of the entertainment which, without the aid of such instrument or contrivance, such person would not get; [* *] ]
(v) any payment made by a person for admission to a video exhibition irrespective of whether any eatables or beverages or both are or are not provided to him against such payment;]
[(vii) any payment made by a person to the proprietor of a Direct-to-Home (DTH) Broadcasting service by way of contribution, subscription, installation or connection charges, or any other charges collected in any manner whatsoever for Direct-to-Home (DTH) Broadcasting service with the aid of any type of set top box or any other instrument of like nature which connects television set at a residential or non-residential place of a connection-holder directly to the Satellite;]; [and]
Provided that, where regular tickets are not issued by the proprietor for admission to a video exhibition and the amount charged to a person admitted to the exhibition is inclusive of the price for any eatables or beverages or both, then seventy-five per cent of such amount shall be deemed to be payment for such admission: [Provided further that, [subject to the provisions of sub-section (13) of section 3] any payment not exceeding [seven rupees in case of ordinary and air-cooled cinemas and nine rupees in case of air-conditioned cinemas] per ticket if charged by the proprietor towards service charges separately and the proprietor shows to the satisfaction of the prescribed officer as defined in the rules made under this Act that the amount of such service charges is spent by him towards maintenance and providing facilities and safety measures in the permanent cinema [or quasi-permanent cinema] in addition to those required under the provisions of the Bombay Cinemas (Regulations) Act, 1953 and the Maharashtra Bombay Cinemas (Regulation) Rules, 1966, or any other law for the time being in XI of force, such service charges shall not be included in the payment for admission.] [Provided also that, the proprietor shall submit, before the 30th September every year, to the prescribed officer the audited accounts of the service charges collected and spent by him towards maintenance and providing facilities and safety measures as provided in the second proviso. The proprietor shall be allowed to carry forward unspent amount of service charges for [four financial years] immediately following the financial year in which the amount has remained so unspent. If the prescribed officer on perusal of the accounts is satisfied at the end of the admissible period for which the proprietor is allowed to carry forward the unspent amount of the service charges or part thereof, that, the said amount has not been spent towards the maintenance and providing facilities and safety measures as provided in the Second Proviso, then the said amount of service charges or part thereof not so spent shall be included in the payment for admission and thereupon, the provisions of sub-sections (2) to (5) of section 4-B shall, mutatis mutandis, apply for the purpose of assessment of the entertainments duty at the rate specified in clause (c) of sub-section (1) or clause (a) of sub-section (3) of section 3 of this Act.] [Provided also that, the Proprietor shall be allowed to set off the amount spent in a financial year in excess of the amount collected as service charges in that financial year towards maintenance and for providing facilities and safety measures as provided in the second proviso, against the amount of the service charges which will be collected during the next four financial years immediately following the financial year in which the excess amount is spent;] [Provided also that, any payment not exceeding [one rupee] per ticket if charged by the proprietor of a touring cinema towards service charges, separately and the proprietor of such touring cinema shows to the satisfaction of the prescribed officer (as defined in the rules made under this Act), that such payment made is spent by him during the license period towards maintenance and providing facilities and safety measures in such touring cinema, as specified by the State Government (by notification in the Official Gazette issued in this behalf,) in addition to those required under the provisions of the Bombay Cinemas (Regulation) Act, 1953 and the Maharashtra Cinemas (Regulation) Rules, 1966, or any other law for the time being in force, in that case such payment towards service charges shall not be included in the payment for admission, subject to the condition that the proprietor of such touring cinema shall submit, to the prescribed officer within a period of one month from the date of expiry of licence period, the audited accounts of the service charges collected and spent by him towards the maintenance and for providing the additional specified facilities and safety measures for such touring cinema.]. [Provided also that, any payment of [one rupee] per ticket if charged by the proprietor of a permanent or quasi-permanent cinema having computerised ticket terminal network with the help of information technology through satellite, towards additional service charges, separately, in that case, such payment towards additional service charges shall not be included in the payment for admission;] [Explanation. - For the purposes of this sub-clause any expenditure incurred by any co-operative society including a co-operative housing society or by the management of, any factory, hotel, lodge, bar, permit room, pub, or by a person of group of persons, for the purchase of any type of antenna or any other apparatus for securing transmission through the cable network or cable television attached to it, for its members, or for workers or customers or for himself or themselves, as the case may be, shall be deemed to be, the payment made under this sub-clause for the television exhibition with the aid of any type of antenna with cable network attached to it or cable television.];(b-2) "Pool Parlour" means a place of entertainment wherein one or more tables are provided for playing pool-game for which persons are required to make a payment in any manner or form;];
[(c) "Proprietor", in relation to an entertainment, includes any person-
(i) responsible for the management thereof, or
(ii) connected in whatsoever manner with the organisation of the entertainment, for any duration whatsoever, or
(iii) charged or entrusted or authorized with the work of admission to the entertainment, or
(iv) responsible for, or for the time being in charge of, the management of an entertainment, whether or not he has obtained licence, if any, for a place of such entertainment under any law for the time being in force;]
[(vi) responsible for, or for the time being in charge of, the management of pool-parlour;]
[(vii) responsible for, the time being in charge of, the management of the bowling-alley;]
[(viii) responsible for or for the time being in charge of, the management of any dance bar, [permit room or beer bar with live orchestra, pub] or responsible for organizing performances of western music (Classical, light or instrumental) and dances from western countries including folk dances from western countries, or Indian folk dances such as Ras-Garba, Dandiya, Disco-Dandiya or Rain Dandiya or Ras-Garba or Dandiya, by whatever name it is known];
[(ix) any person, partnership firm, body corporate or a company registered under the Companies Act, 1956, responsible for or for the time being in charge of the management of any Multiplex Theatre Complex; [or]
(xi) or a partnership firm, body corporate or a company registered under the Companies Act, 1956, having ownership of a tourist bus with a video facility;
(xii) or a company registered under the Companies Act, 1956, having licence to provide Direct-to-Home (DTH) Broadcasting service by the Government of India under section 4 of the Indian Telegraphy Act, 1985 and the Indian Wireless Telegraphy Act, 1933];
(d) "admission to an entertainment, "includes admission to any place in which the entertainment is held [or any place where from the entertainment is provided by means of cable connection from any type of antenna with a cable network attached to it or cable television; [for Direct to Home (DTH) Broadcasting Service]
(d-2) "Commissioner"' means the Commissioner of a division appointed under section 6 of the Maharashtra Land Revenue Code, 1966]
Explanation. - For the purposes of this clause and clause (g-1A) "Ku Band" ordinarily means the 11.7-12.7 Ghz (Gigahertz) frequency band which splits into two segments, viz. the first having the frequency of 11.7-12.2 Ghz. Known as FSS (Fixed Satellite Service) and the other having the frequency of 12.2-12.7 Ghz. Known as BSS (Broadcasting Satellite Service), or it may have such other band width as may be approved by the Government of India from time to time."];[(f) "entertainment duty", or "duty" in respect of any entertainment means the entertainment duty levied under [* *] section 3;]
[(f-a2) "local authority" means, -
(i) a "Municipality" as defined in clause (e) of article 243P of the Constitution ;
(ii) a "Zilla Parishads" as constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ;
(iii) "Cantonment Board", as defined in section 3 of the Cantonments Act, 2006 ;
(f-a3) "Chief Officer" means a person appointed or deemed to be appointed as Chief Officer under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 ;
(f-a4) "Chief Executive Officer" of the Zilla Parishads means the Chief Executive Officer of a Zilla Parishad appointed under section 94 of Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ;
(f-a5) "Chief Executive Officer" of the Cantonment Board means the person appointed as the Chief Executive Officer of a cantonment under the Cantonments Act, 2006 ;
(f-a6) "Municipal Commissioner" means the Municipal Commissioner for the Municipal Corporation appointed under the Mumbai Municipal Corporation Act or as the case may be, under the Maharashtra Municipal Corporations Act;”.]
[(f-a) "Multiplex Theatre Complex" means an entertainment-cum-cultural centre which provides,-
(i) within the limits of Municipal Corporation of Brihan Mumbai not less than four theatres in a complex with minimum total seating capacity of 1250; and
(ii) anywhere else in the State, not less than three theatres in a complex with minimum total seating capacity of 1,000,
and such other incidental and connected matters and facilities, and multi-entertainment activities and other facilities as specified by Government in this behalf, by notification in the Official Gazette;].[(g) "Place of entertainment" includes-
(i) any addition to the place of entertainment;
(ii) a house, building, tent or any other place where the books of account, ticket books and other relevant records pertaining to the entertainment [or pertaining to the management of providing cable connections from any type of antenna or cable television] [or pertaining to the management of providing Direct-to-Home (DTH) Broadcasting service] are kept or are believed to have been kept;]
[(g-1) "Prescribed"' means prescribed by rules made under this Act;]
(g-2) "Surcharge", means the surcharge on any entertainment [including the exhibition by means of any type of antenna with a cable net work attached to it or cable television] other than exhibition by cinematograph including video exhibition levied under section 3AA;
[(g-3) "sponsorship amount" means an amount paid [or value of goods supplied or services rendered or benefits provided] to the organiser of an entertainment programme by the sponsorer in lieu of advertisement of sponsorer's product or his brand name, etc.]
(h) "ticket" or "season ticket" means a ticket issued by a proprietor of an entertainment for admission for person or persons to an entertainment.;
(i) "touring cinema" means an outfit comprising the cinematograph apparatus and plant and enclosures taken from place to place for giving cinematograph exhibition, or for giving cinematograph exhibition in local theatres or halls [Whether such theatres or halls are having the roof over them or are open to sky];
(i-b) Tourism Policy-2006" means the Tourism Policy formulated by the Government of Maharashtra, under the Government Resolution, Department of Tourism and Cultural Affairs, No. MTC-2005/2/CR-172/Tourism, dated the 16th December, 2006;
(i-c) "Tourism Project" means the following project, which is eligible as an Eligible Units for the incentives under the Tourism Policy-2006, namely:-
(1) Hotels, Heritage Hotels, Resorts and Health Farms, Health and Wellness Spa and units registered under the Bed and Breakfast Scheme of the Tourism Development Corporation;
(2) Motels and wayside amenities;
(3) Apartment Hotels or Service Apartments;
(4) Water Sports and Amusement Parks;
(5) Arts and Crafts Villages;
(6) Golf Courses;
(7) Camping, Caravanning and Tent Facilities;
(8) Aerial Ropeways;
(9) Convention Centres;
(10) Development of Hill Stations;
(11) Adventure Tourism Projects;
(12) Houseboats;
(13) Eco-Tourism Projects;
(14) Museums and Aquariums;
(15) Projects approved by the Classification Committee of the Tourism Department of the Government of Maharashtra or the Government of India;]
(j) "video exhibition" means an exhibition of a cinematograph film or moving pictures or series of pictures organized for a financial gain by playing or-re-playing a [a pre-recorded cassette or disc or both by means of a video cassette player or recorder or video disc player or recorder or any such similar apparatus] either on the screen of a television set or video-scope or otherwise, [other than by means of any type of antenna or cable television] at a residential or non-residential place of entertainment, other than a hotel or a public vehicle, which is or is not licensed under the Bombay Cinemas (Regulation) Act, 1953 and the rules made thereunder or under any law for the time being in force;
(k) "video games parlour'" means a place of entertainment where persons are required to make a payment for the purpose of working a machine installed therein which operates electronically or mechanically or electro mechanically.]
3. Duty on payments for admission to entertainment. - [(1) There shall be levied and paid to the State Government [on payment for admission fixed by the proprietor] to any entertainment [except in the case of video games, exhibition by means of any type of antenna or cable television, [or Internet Protocol Television] or exhibition by means of Direct-to-Home (DTH) Broadcasting service, bowling alley, Go-carting, dance bar, [permit room or beer bar with live orchestra, pub] discotheque, amusement park, water sports activity, pool game]; [or tourist bus with video facility] a duty (hereinafter referred to as "entertainments duty") at the following rates, namely:-](a) where the payment [* * * *] is made for admission to a race-course licensed under the Bombay Race-courses Licensing Act, 1912 [or under the Maharashtra Dog Race-courses Licensing Act, 1976] [100] per cent, of such payment, and
[(b) in the case of every entertainment other then exhibition by cinematograph including video exhibition, video games, exhibition by means of any type of antenna, cable television, [or Internet Protocol Television] exhibition by means of Direct-to-Home (DTH) Broadcasting service, bowling alley, go-carting, dance bar, [permit room or beer bar with live orchestra, pub] discotheque, amusement park, water sports activity, pool game or tourist bus with video facility, within the limits of,-]
|
Serial No. |
Area |
[Rate of entertainment duty on payment for admission fixed by the proprietor] |
|
(1) |
(2) |
(3) |
|
1 |
Brihan Mumbai Municipal Corporation. |
25 per cent |
|
2 |
All Municipal Corporations (other than Brihan Mumbai Municipal Corporation) And all Cantonment areas. |
20 per cent. |
|
3 |
"A" Class, "B" Class and "C" Class Municipal Councils. |
15 per cent. |
|
4 |
Any other areas not covered by entries 1 to 3 above. |
|
Serial No. |
Area |
Rate of entertainment duty on payment for admission fixed by the proprietor |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of Brihan Mumbai Municipal Corporation |
45 per cent |
|
2 |
Within the limits of all other Municipal Corporations and Cantonments. |
40 per cent |
|
3 |
Within the limits of 'A' Class Municipal Councils. |
34 per cent |
|
4 |
Within the limits of 'B' Class Municipal Councils. |
28 per cent |
|
5 |
Within the limits of 'C' Class Municipal Councils. |
22 per cent |
|
6 |
Any other areas not covered by entries (1) to (5) above. |
15 per cent.] |
|
Serial No. |
Area |
Type of Video Game Machine |
Rate of entertainment duty per month, per Machine (in Rupees) |
|
(1) |
(2) |
(3) |
(4) |
|
1 |
Within the limits of Brihan Mumbai Municipal Corporation. |
(1) Machine operated by one person. |
1,000. |
|
(2) Machine operated by two Persons simultaneously. |
2,000. |
||
|
2 |
Within the limits of all Municipal Corporations other than Brihan Mumbai Municipal Corporation. |
(1) Machine operated by one person. |
750. |
|
(2) Machine operated by two persons simultaneously. |
1,500. |
||
|
3 |
Within the limits of all other areas not covered by entries 1 and 2 above. |
(1) Machine operated by one person. |
500. |
|
(2) Machine operated by two Persons simultaneously. |
1,000.] |
|
Serial No. |
Area |
Amount of duty |
|
(1) |
(2) |
(3) |
|
I. |
(A) Within the limits of the areas of all Municipal Corporations, Cantonments of Pune, Solapur, Dehu Road, Deolali, Kamptee and Kirkee; |
30 per cent, of the gross collection capacity for a show multiplied by 72 per cent, of the shows actually held. |
|
|
(B) Within the limits of the areas of cities and towns having population of one lakh fifty thousand and above. |
30 per cent, of the gross collection capacity for a show multiplied by 68 per cent, of the shows actually held. |
|
II |
Within the limits of the areas of cities and towns having population above twenty-five thousand but below one lakh fifty thousand. |
20 per cent, of the gross collection capacity for a show multiplied by 72 per cent, of the shows actually held. |
|
III |
Any other areas with population upto twenty-five thousand and below. |
15 per cent of the gross collection capacity for a show multiplied by 60 per cent, of the shows actually held.] |
|
Serial No. |
Area |
Amount of Entertainment duty |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of 'A' Class Municipal Councils. |
30 per cent of the houseful tax Capacity of a show multiplied by the number of shows actually held. |
|
2 |
Within the limits of 'B' Class Municipal Councils. |
24 per cent, of the houseful tax capacity of a show multiplied by the number of shows actually held. |
|
3 |
Within the limits of 'C ' Class Municipal Councils. |
18 per cent, of the houseful tax capacity of a show multiplied by the number of shows actually held. |
|
4 |
All other areas not covered by entries 1 to 3 above but, excluding the areas of Municipal Corporations and Cantonments. |
12 per cent of the houseful tax capacity of a show multiplied by number of shows actually held. |
[(b) The duty leviable under this sub-section shall be recoverable weekly in accordance with the rates specified in column (3) of the Table to clause (a) [or clause (a-a) as the case may be] from the proprietor taking into consideration the actual number of shows held by him in each week.]
[Explanation. - For the purpose of this clause, actual number of shows held by the proprietor in a week shall not include the shows of a tax-free film held by him in the week.](c) Any proprietor who opts to pay duty under this sub-section shall apply in the prescribed form to the prescribed officer for permission to pay the duty under this sub-section.
(d) After the determination of gross collection capacity of a [Video cinema or houseful tax capacity of a cinema theatre] no change or modification either in the number of seats or accommodation or in the rates of payment for admission to such exhibition shall be made, unless the proprietor has given fifteen days' notice thereof to the prescribed officer and, until the gross collection capacity [of video cinema or houseful tax capacity of a cinema theatre, as the case may be] is redetermined the proprietor, shall pay the duty as previously fixed.
(e) No Proprietor of a [Video cinema or a cinema theatre as the case may be] to which this sub-section is applicable shall collect or cause to be collected any amount either by way of duty or otherwise in excess of the payment for admission taken into consideration for calculating the gross collection capacity [or houseful tax capacity, as the case may be] of such exhibition.
(f) Notwithstanding anything contained in this sub-section, where a cinematograph film is allowed exemption from, or reduction in, the payment of duty under section 6, the rates of payment for admission shall be reduced in respect of each admission to the extent of the duty exempted or reduced in respect of such payment. Where a proprietor does not reduce the rates of payment for admission, he shall, in addition to any other penalty under this Act, be liable to pay duty as if no exemption or reduction from the payment of duty was made under section 6.
(g) In calculating the reduction in the rates of payment for admission under clause (f), the gross collection capacity [or houseful tax capacity, as the case may be] for the purpose of payment of such reduction of duty shall be the same as specified in the explanation to clause (a) [or clause (a-a) as the case may be]
(h) The option permitted under this sub-section shall be exercised once in a calendar year and the proprietor shall not be permitted to withdraw the same during that calendar year.
(i) No proprietor of [video exhibition or cinematograph exhibition as the case may be] who fails to pay duty under this sub-section shall conduct such [specified in the table under clause (a) or (a-a,), as the case may be] unless he gives security of such amount and in such manner as the State Government may, by general or special order, specify for the payment of duty under this sub-section.
(j) Notwithstanding anything contained in this sub-section, in case where no show has been held in the place of exhibition continuously for the entire week, the [local Authority] shall after such enquiry as he may deem necessary and subject to such conditions as may be prescribed, remit the duty payable under this sub-section as relates to the exhibition concerned for the week during which no show has been held.
[(4) Notwithstanding anything contained in sub-section (2) or in any other Provisions of this act, there shall be levied, and paid by the proprietor to the State Government, the entertainments duty at the rate specified in the table below, per television set which receives radio frequency signals for exhibition of films or moving pictures or series of pictures with the aid of any type of antenna or any other apparatus for securing transmission through cable network or cable television attached to it [or through Internet Protocol Television].|
Serial No. |
Area |
Amount of entertainment duty to be paid per television set per month (Rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of all Municipal Corporations and all Cantonments. |
45 |
|
2 |
Within the limits of all 'A' and 'B' class Municipal Councils. |
30 |
|
3 |
Within the limits of any other areas not covered by entries 1 and 2. |
15] |
(i) for the first three years from the date of commencement of the amusement park, no duty;
(ii) for the subsequent two years, at the rate of fifty per cent of the rate of duty leviable under clause (b) of sub-section (1) or, as the case may be, sub-section (2) of section 3;
(iii) from the sixth year, full amount of entertainments duty leviable at the rate specified in clause (b) of sub-section (1) or, as the case may be, sub-section (2) of section 3.
Explanation. - For the purpose of this sub-section,-(i) the date on which an amusement park is opened to the public for admission shall be deemed to be the date of commencement of the amusement park;
(ii) the change in the management of the amusement park or the change in the games or rides in the amusement park shall not be construed as a fresh commencement of the amusement park.
(b) The concession of duty under clause (a) shall be available to the proprietor of an amusement park if, and only if, the amusement park is continued at the same place where it has commenced and continuously for ten years and if it is not so continued, the duty shall be levied from the date of commencement of the amusement park at the rates specified in clause (b) of sub-section (1) or as the case may be, subsection (2) of section 3 and the proprietor shall be liable to pay the same.
[(5A) (a) Notwithstanding anything contained in sub-section (2) or in any other provisions of this Act but, subject to the provisions of clause (b), on and with effect from the date of coming into force of the Bombay Entertainments Duty (Amendment) Act, 1998, there shall be levied and paid by the proprietor to the State Government, the entertainments duty in respect of any water sports activity as follows, namely:-(i) for the first three years from the date of commencement of the water sports activity, no duty;
(ii) for the subsequent two years, at the rate of fifty per cent of the rate of duty leviable under clause (b) of sub-section (1) or, as the case may be, subsection (2) of section 3;
(iii) from the sixth year, full amount of entertainments duty leviable at the rate specified in clause (b) of sub-section (1) or, as the case may be, subsection (2) of section 3.
Explanation. - For the purpose of this sub-section,-(i) the date on which the water sports activity is opened to the public for admission shall be deemed to be the date of commencement of the water sports activity;
(ii) the change in the management of the water sports activity, or the change in the activities of water sports shall not be construed as a fresh commencement of the water sports activity.
(b) The concession in duty under clause (a) shall be available to the proprietor of the water sports activity, if and only if, the water sports activity is continued at the same place where it has commenced and continuously for ten years and if it is not so continued, the duty shall be levied from the date of commencement to the water sports activity at the rates specified in clause (b) of sub-section (1) or, as the case may be, sub-section (2) of section 3 and the proprietor shall be liable to pay the same.]
" [(6) Notwithstanding anything contained in clause (b) of sub-section (1) or any other provisions of this Act, for a period of [two years and three and a half months] commencing from the 16th September 1994 and ending on the [31st December 1996] there shall be levied, and paid by the proprietor to the [local authority] the entertainment duty in the case of every entertainment other than exhibition by cinematograph including video exhibition, video games and exhibition by means of any type of antenna or cable television,-]|
(I) |
within the limits of all Municipal Corporations, all 'A' and 'B' Class Municipal Councils, and all Cantonment areas – |
|
|
|
(a) out of the first 100 paise of payment for admission. |
20 per cent, of such payment. |
|
|
(b) out of the next 100 paise of payment for admission. |
30 per cent, of such payment |
|
|
(c) out of the balance of the total payment for admission. |
35 per cent, of such payment. |
|
(II) |
within the limits of any other areas – |
|
|
|
(a) out of the first 100 paise of payment for admission. |
20 per cent, of such payment. |
|
|
(b) out of the next 100 paise of payment of admission. |
25 per cent of such payment. |
|
|
(c) out of the balance of total payment for admission. |
35 per cent, of such payment. |
|
|
Area |
Rate of entertainment duty on payment for admission fixed by the proprietor |
|
|
|
(1) |
(2) |
|
|
I. |
Within the limits of the areas of– (a) All Municipal Corporations; (b) The Municipal Councils of Bhiwandi and Ulhasnagar; (c) The Cantonments of Pune, Solapur, Dehu Road, Deolali, Kamptee and Kirkee; (d) any city or town other than those referred to above having population of one lakh fifty thousand and above. |
For areas specified in entries (a) to (d) both inclusive,– |
|
|
(i) upto 1 rupee (ii) above 1 rupee but not exceeding 2 rupees, and (iii) above 2 rupees |
40 per cent. of payment for admission, 45 per cent of such payment. 50 per cent, of such payment. |
||
|
II |
Within the limits of cities and Towns other than those referred to in sub-clause (1), having population of above twenty-five thousand but below one lakh fifty thousand. |
(i) upto 1 rupee (ii) above 1 rupee but not exceeding 2 rupees and (iii) above 2 rupees |
35 per cent, of such payment. 40 per cent, of such payment 45 per cent, of such payment. |
|
III |
Within the limits of any other area having a population upto twenty-five thousand and below. |
(i) upto 1 rupee (ii) above 1 rupee but not exceeding 2 rupees, and (iii) above 2 rupees |
30 per cent, of such payment. 35 per cent, of such payment. 40 per cent, of such payment. |
|
Area |
Type of exhibition of Cinema |
Amount of duty |
|
|
(1) |
(2) |
(3) |
|
|
Within the limits of the areas of– |
|
|
|
|
I. |
(A) All Municipal Corporations, Municipal Councils of Bhiwandi and Ulhasnagar, Cantonments of Pune, Solapur, Dehu Road, Deolali, Kamptee and Kirkee. |
Video exhibition |
20 per cent, of the gross collection capacity for a show multiplied by 90 per cent of the shows actually held. |
|
(B) Cities and towns having population of one lakh fifty thousand and above |
Permanent, quasi permanent and touring cinemas with roof over it and video exhibitions. |
20 per cent, of the gross collection capacity for a show multiplied by 85 per cent, of the shows actually held. |
|
|
Touring cinemas Open to sky. |
20 per cent, of the gross collection capacity for a show multiplied by 75 per cent, of the shows actually held. |
||
|
II. |
Cities and towns having population of above twenty-five thousand but below one lakh fifty thousand. |
Permanent, quasi permanent and touring cinemas with roof over it and video exhibitions. |
15 per cent, of the gross collection capacity for a show multiplied by 80per cent, of the shows actually held. |
|
Touring cinemas open to sky. |
15 per cent, of the gross collection capacity for a show multiplied by 65 per cent, of the shows actually held. |
||
|
III. |
Any other areas with population upto twenty-five thousand and below. |
Permanent, quasi permanent and Touring cinemas with roof over it and video exhibitions, |
10 per cent, of the gross collection, capacity for a show multiplied by 75 per cent, of the shows actually held. |
|
Touring cinemas open to sky. |
10 per cent, of the gross collection, capacity for a show multiplied by 60 per cent, of the shows actually held.] |
||
|
Serial No. |
Area |
Amount of entertainment duty to be paid per pool-table, per month in advance |
|
(1) |
(2) |
(3) |
|
|
|
Rs. |
|
1 |
Within the limits of Municipal Corporations of Brihan Mumbai, Navi Mumbai and Thane. |
5,000 |
|
2 |
Within the limits of Pune Municipal Corporation |
3,000 |
|
3 |
Within the limits of other Municipal Corporation not covered by entries (1) and (2). |
2,000 |
|
4 |
Within the limits of any other areas not covered by entries (1), (2) and (3) |
1,000.] |
|
Serial No. |
Area |
Amount of entertainment duty per land per Month (in rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of Brihan Mumbai Municipal Corporation. |
5,000 |
|
2 |
All other areas not covered by entry 1. |
3,000.]] |
|
Serial No. |
Area |
Amount of entertainment duty in a dance bar Per performance, per Month (in rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of Brihan Mumbai Municipal Corporation. |
30,000 |
|
2 |
Within the limits of the Municipal Corporations other than the Brihan Mumbai Municipal Corporation. |
25,000 |
|
3 |
All other areas not covered by entries 1 and 2 above. |
15,000.] |
|
Serial No. |
Area |
Amount of entertainment duty in permit room or beer bar with live orchestra, per month (in rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of all Municipal Corporations |
30,000 |
|
2. |
All other areas not covered by entry 1 |
25,000.] |
(i) Western music (classical, light or instrumental);
(ii) Western dances including folk dances from western countries; and
(iii) Indian folk dances such as Ras-Garba, Dandiya, Disco-Dandiya, or Rain Dandiya or Ras-garba or Dandiya by whatever name it is known;
[* * *] there shall be levied and paid, by the proprietor to the State Government, in respect of such performance or show, entertainment duty at the rate specified in clause (b) of sub-section (1)]. [(13) (a) Notwithstanding anything contained in any other provisions of,this Act, but subject to the terms and conditions specified in clause (b), on and with effect from the date of coming into force of the Bombay Entertainments Duty (Amendment) Act, 2001, there shall be levied and collected by the State Government from the proprietor of a Multiplex Theatre Complex the duty in respect of any such complex as follows, namely:-(i) for the first three years from the date of commencement of the Multiplex Theatre Complex, no duty;
(ii) for the subsequent two years, at the rate of twenty-five per cent, of the rate of duty leviable under clause (b) and clause (c) of sub-section (1) or, as the case may be, sub-section (3);
(iii) from the sixth year, full amount of duty leviable at the rate specified in clause (b) and clause (c) of sub-section (1) or, as the case may be, sub-section (3):
Provided that, the duty leviable shall also be subject to the provisions of sub-section (2), wherever applicable. Explanation. - For the purposes of this sub-section,-(i) the date on which the Multiplex Theatre Complex is opened to the public for admission shall be deemed to be the date of commencement of the Multiplex Theatre Complex;
(ii) the change in the management of Multiplex Theatre Complex, or the change in the name of the complex shall not be construed as a fresh commencement of the Multiplex Theatre Complex.
(b) The concession in duty as provided under clause (a) shall be available to the proprietor of the Multiplex Theatre Complex subject to following terms and conditions, namely:-
[(i) Municipal Commissioner, in case of a Municipal Corporation,
(ii) Chief Officer, in case of a Municipal Council,
(iii) Chief Executive Officer, in case of a Zilla Parishad or a Cantonment Board, as the case may be,]
(ii) one theatre in the complex shall be reserved for a total period of not less than one month, in a year, exclusively for Marathi Cinemas;
(iii) the proprietor of a complex shall not levy the service charges, till the period of concession under clause (a) is over. After the concession period is over, the proprietor may levy service charges as specified in the second proviso to clause (b) of section 2;
(iv) the Multiplex Theatre Complex shall be continued continuously for ten years;
(v) no facilities provided in the complex as specified in the notification issued under clause (f-a) of section 2, shall be discontinued or curtailed, without prior permission of the Government.
(c) In case of violation of the condition (iv) or (v) of clause (b), the concession shall be liable to be withdrawn and the duty shall be levied and collected from the date of commencement of the Multiplex Theatre Complex, at the rate specified in clause (b) and clause (c) of sub-section (1) or as the case may be, sub-section (3), alongwith the interest leviable at the rate specified in section 9B.
(d) If any existing cinema theatre is converted into Multiplex Theatre Complex, by not reducing its original seating capacity and by complying with the provisions of clause (f-a) of section 2, the converted theatre shall also be entitled to concession in the duty as specified in clause (a), subject to the terms and conditions specified in clause (b)].
[(13A) (a) Notwithstanding, anything contained in clause (c) of sub-section (1) of section 3 and any other provisions of this Act, but subject to the terms and conditions prescribed by the State Government in this behalf, no entertainment duty shall be levied and paid to the State Government under the provisions of clause (c) of sub-section (1) of section 3 by the proprietor of a single-screen cinema equipped with modernized and technological up-gradation and situated within the limits of,-(i) village panchayats, for a period of seven years; and
(ii) 'A', 'B' and 'C' Class Municipal Councils, for a period of five years.
(b) In case of violation of the terms and conditions prescribed by the State Government under clause (a), the exemptions shall be liable to be withdrawn and the duty shall be levied and collected with effect from the date of commencement of the exemption at the rate specified in clause (c) of sub-section (1) of section 3, alongwith the interest leviable at the rate specified in section 9B.]
[(14) Notwithstanding anything contained in clause (b) of sub-section (1) or in any other provisions of this Act, there shall be levied and paid, in advance, by the tenth day of the every calendar month, by the proprietor of every Go-carting centre to the State Government, the entertainment duty in respect of each car at the rate of Rs. 2,000 per car per month. (15) Notwithstanding anything contained in clause (b) of Sub-section (1) or subsection (4) or in any other provisions of this Act, there shall be levied and paid, by the tenth day of every calendar month, by the proprietor of every Direct-to-Home (DTH) Broadcasting service, to the State Government, the entertainments duty, per television set which receives radio frequency signals for exhibition of films or moving pictures or series of pictures with the aid of a set top box or any other apparatus attached to it for securing transmission through Direct-to-Home (DTH) Broadcasting service at the rates specified for the area in the Table below:-]|
Serial No. |
Area |
Amount of entertainment duty per television set per month (Rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of Municipal corporations and Cantonments. |
45 |
|
2 |
Within the limits of 'A' and 'B' class Municipal Councils. |
30 |
|
3 |
Within the limits any other areas not covered by entries 1 and 2 above. |
15] |
|
Serial No. |
Category |
Amount of entertainment duty to be paid in advance Per month (in rupees) |
|
(1) |
(2) |
(3) |
|
1 |
Within the limits of Brihan Mumbai Municipal Corporation,– |
1,00,000 |
|
(a) discotheques in the Five Star Hotels; |
||
|
(b) discotheques situated at places other than in the Five Star Hotels. |
||
|
2 |
Outside the limits of Brihan Mumbai Municipal Corporation,– |
50,000.] |
|
(a) discotheques in the Five Star Hotels; |
||
|
(b) discotheques situated at places other than in the Five Star Hotels. |
||
|
Within the limits of Brihan Mumbai Municipal Corporation, – |
1,00,000 |
|
|
(a) pub in the Five Star Hotel; |
||
|
(b) pub situated at a place other than the Five Star Hotel. |
||
|
4 |
Outside the limits of Brihan Mumbai Municipal Corporation,– |
50,000.] |
|
(a) pub in the Five Star Hotel; |
||
|
(b) pub situated at a place other than the Five Star Hotel. |
(i) for the period of first five years, seven years and ten years from the date of commencement of the Tourism Project situated in Zone A, Zone B and Zone C, respectively, no duty;
(ii) for the next period from the sixth year, eighth year and eleventh year from the date of commencement of the Tourism Project situated in Zone A, Zone B and Zone C, respectively, full amount of entertainment duty leviable at the rate specified in clause (b) of sub-section (1) or, as the case may be, any other sub-section of section 3, applicable to the type of entertainment provided in the said Tourism Project, from time to time;
Provided that, the entertainment duty leviable shall also be subject to . the provisions of sub-section (2) of section 3, wherever applicable. Explanation. - For the purposes of this sub-section,-(i) the date on which the eligibility certificate is issued by the Tourism Development Corporation under the Tourism Policy-2006, shall be deemed to be the date of commencement of the said Tourism Project;
(ii) the change in the management of Tourism Project, or the change in the name of the Tourism Project shall not be construed as afresh commencement of the Tourism Project.
(b) The concession in entertainment duty as provided under clause (a) shall be available to the proprietor of the Tourism Project subject to the following terms and conditions, namely-
(i) the Tourism Project situated in Zone A, Zone B and Zone C, shall be continued for a period of ten years, fourteen years and twenty years, respectively;
(ii) the facilities provided in the Tourism Project, as specified in the Tourism Policy-2006, shall not be discontinued or curtailed without the prior permission of the State Government;
(iii) there is no violation of the terms and conditions specified as per the Tourism Policy-2006.
(c) In case of violation of condition (i), (ii) or (iii) of clause (b), the concession shall be liable to be withdrawn and the entertainment duty shall be levied and collected from the date of commencement of the Tourism Project, at the rate specified in, clause (b) of sub-section (1), or, as the case may be, any other sub-section of section 3, applicable to the type of entertainment provided, from time to time, in the said Tourism Project alongwith the interest leviable at the rate specified in section 9B:
Provided that, if for any reason the concerned Tourism Project was not continued for the prescribed period, the entertainment duty shall be levied and collected from the date of commencement of the Tourism Project, at the rate specified in, clause (b) of sub-section (1), or, as the case may be, any other sub-section of section 3, applicable to the type of entertainment provided, from time to time, in the said Tourism Project alongwith the interest leviable at the rate specified in section 9B. Explanation. - For the purpose of this sub-section,-(a) Zone A shall comprise of the area falling within the limits of Mumbai Suburban District, Mumbai, Navi Mumbai, Thane and Pune Municipal Corporations and Pimpri-Chinchwad Municipal Corporation;
(b) Zone B shall comprise of all other areas falling within the limits of all Municipal Corporations not included in Zone A and areas falling in 'A' Class Municipal Councils;
(c) Zone C shall comprise of all other areas within the limits of all districts of the Maharashtra State not included in Zone A and Zone B.]
[3A. Duty on complimentary tickets. - There shall from the 1st day of April, 1951 be levied and paid to the [local authority] on every complimentary ticket issued by the proprietor the entertainment duty at the appropriate rate prescribed under section 3, [***], as if full payment had been made for admission to the entertainment according to the class of seat or accommodation which the holder of such ticket is entitled to occupy or use and the holder of such ticket shall be deemed to have been admitted for payment for the purpose of this Act.] [3AA. ***.]|
OLD LAW 6 |
|
OLD LAW 6 |
(a) by a consolidated payment of a percentage, top be fixed by the [[local authority]], of the gross sum received by the proprietor on account of payments for admission to the entertainment and on account of the duty;
(b) in accordance with returns of the payments for admission to the entertainment and on account of the duty;
(c) in accordance with the results recorded by any mechanical contrivance which automatically registers the number of persons admitted;
[Provided that, the [local authority] may suo motu, by general or special order in the Official Gazette, direct the proprietor of any entertainment or class of entertainment to pay the amount of duty due, in accordance with the returns or the results recorded by any mechanical contrivance referred to in clauses (b) and (c), as the case may be.] [Provided further that the prescribed officer may within fifteen days from the date of receipt of the application as aforesaid reject the application after giving an opportunity of being heard to the applicant and recording reasons for such rejection.] (3) The Provisions of sub-section (1) of this section and of section 5 shall not apply to any entertainment in respect of which the duty due is payable in accordance with the Provisions of Sub-section (2). 4A. [Use of Government of Bombay stamps permissible for certain period after 1st May, 1960.] Deleted by Maharashtra VII of 1987, Section 6. [4B. Assessment of entertainments duty. - (1) If the [local authority] is satisfied that the returns required to be furnished by or under this Act in respect of any entertainment in respect of which the entertainments duty is payable under section 3 are correct and complete, it shall assess the amount of entertainments duty due on the basis of such returns. (2) If the [local authority] is not satisfied that the returns furnished by a proprietor of any entertainment are correct and complete, and the [local authority] think it necessary to require the presence of the proprietor, or the production of further evidence, the [local authority] shall serve on such proprietor a notice in the prescribed manner requiring him on a date and at a place to be therein specified either to attend and produce or to cause to be produced all evidence on which such proprietor relies in support of his returns, or to produce such evidence, as is specified in the notice. On the date specified in the notice, or as soon as may be thereafter, the [local authority] shall, after considering all the evidence which may be produced, assess the amount of entertainments duty due from the proprietor. (3) If the proprietor fails to comply with the terms of the notice, the [local authority] shall assess, to the best of its judgement, the amount of entertainments duty due from him [after considering the amount of duty paid by the proprietor during the period of one year immediately before the submission of the unsatisfactory return, the monthly expenses for running the place of entertainment and any other relevant factors required to be considered for arriving at the amount of such duty.] (4) If a proprietor does not furnish returns in respect of any entertainment referred to in sub-section (1) within the time prescribed in that behalf, the [local authority] shall, after giving the proprietor a reasonable opportunity of being heard [and after considering the amount of duty paid by the proprietor during the period of one year immediately before the non-submission of the returns, the monthly expenses for running the place of entertainment and any other relevant factors required to be considered in that behalf,] assess to the best of its judgement, the entertainments duty due from him, and may also direct that the proprietor shall pay, by way of penalty, in addition to the amount of duty so assessed a sum not exceeding one and a half times that amount. (5) Any assessment made under this section shall be without prejudice to any prosecution for an offence under this Act.] [4C. Remission or refund in respect of machine in video games parlour remaining inoperative and unproductive. - (1) Where any entertainments duty is payable in respect of video game, per machine per month on the total number of machines installed in the video games parlour and any machine has remained inoperative and unproductive of any entertainment throughout the month or portion of the month for which such duty is payable, the prescribed officer shall remit or refund the proportionate duty for the period for which the machine has so remained inoperative and unproductive: Provided that, no such remission or refund shall be granted unless notice in writing of fact of the machine being so inoperative and unproductive has been given to the prescribed officer, and that no remission or refund shall take effect for any period previous to the date of the delivery, or the date of posting under certificate of posting, of such notice. (2) The burden of proving the fact entitled any person to claim relief under this section shall be upon him.] [4D. Remission or refund in respect of a car in Go-carting Centre, remaining inoperative and unproductive. - (1) Where any entertainment duty is payable in respect of Go-carting at the rate of rupees 2,000 per car, per month, on the total number of cars operated in a Go-carting centre and if any car has remained inoperative and unproductive of any entertainment throughout a month or a portion of the month for which such duty is payable, the prescribed officer shall remit or refund the proportionate duty for the period for which the car has so remained inoperative and unproductive : Provided that, no such remission or refund shall be granted unless notice in writing of any car having remained so inoperative and unproductive during a month or part thereof has been given to the prescribed officer either in person and an acknowledgement therefore has been obtained or by post under certificate of posting, and that no. such remission or refund shall be admissible for any period previous to the date of acknowledgement or the date of posting under such certificate with details of such inoperativeness or unproductiveness. (2) The burden of proving inoperativeness or unproductiveness of any car, entitling any person to claim such relief under this section shall be upon such person. 4E. Collection of duty on cable television through public auction or agent. - (1) Notwithstanding anything contained in this Act, it shall be lawful for the [local authority] to lease by public auction, the collection of entertainment duty on cable television including entertainment duty leviable on Direct-to-Home (DTH) Broadcasting service, for any period not exceeding three years at a time or to appoint an agent for the collection thereof. (2) Where the collection of entertainment duty on cable television (including entertainment duty leviable on Direct-to-Home (DTH) Broadcasting service, has been so leased or where an agent is so appointed, any person employed by the lessee or the agent shall, subject to the conditions of the lease or, as the case may be, the agreement of agency, exercise the powers and perform the duties conferred on and imposed upon the officers and employees of the [local authority] authorized to collect the entertainment duty on cable television including entertainment duty leviable on Direct-to-Home (DTH) Broadcasting service under this Act or the rules made thereunder, after they are duly authorized by the prescribed officer, in that behalf. (3) Subject to the directions, if any, issued from time to time, by the [local authority], by any general or special order in this behalf, the prescribed officer shall regulate the collection of entertainment duty on cable television including entertainments duty leviable on Direct-to-Home (DTH) broadcasting service, either through such lessee or agent, in such manner and by such procedure as may be prescribed.] 5. Punishment for non-compliance with section 4. - If any person is admitted [* *] to any place of entertainment and the provisions of section 4 are not complied with, the proprietor of the entertainment to which such person is admitted shall, on conviction before a Magistrate, be liable in respect of each offence to [a fine of not less than rupees five hundred and not more than rupees one thousand] and shall be liable to pay any duty which should have been paid. [5A. Punishment for non-compliance with other provisions. - Any person who contravenes any of the provisions of this Act for which no other punishment has been provided for in this Act, shall on conviction, [be punished with imprisonment for a term which may extend to six months or [with fine of not less than two thousand rupees and not more than five thousand rupees] or with both] .] 6. Entertainments for charitable or educational purposes exempted; exemption by [ [State] Government]. - (1) Entertainments duty shall not be levied on payments for the admission to any entertainment where [the [[local authority]], is satisfied that-(a) the whole of the takings thereof are devoted to philanthropic or charitable purposes without any charge on the takings for any expenses of the entertainment; or
(b) the entertainment is of a wholly educational character; or
(c) the entertainment is provided partly for educational or partly for scientific purposes by a society, institution or committee not conducted or established for profit.
(2) Where [the [[local authority]], is satisfied that the whole of the net proceeds of an entertainment are devoted to philanthropic or charitable purposes, and that the whole of the expenses of the entertainment do not exceed twenty per cent, of the receipts, the amount of the entertainments duty paid in respect of the entertainment shall be refunded to the proprietor. (3) The [ [State] Government] may, by general or special order, exempt any entertainment or class of entertainments from liability to entertainments duty [subject to such terms and conditions, if any, as may be specified in the order.] [Explanation. - In this section, the takings or net proceeds of an entertainment shall be deemed to be devoted to philanthropic or charitable purposes if such takings or net proceeds are devoted to the benefit of Scheduled Castes or Scheduled Tribes or for the advancement of any class of citizens declared by the State Government as socially and educationally backward classes but not to the benefit of any other class, sect or community or to any religious purposes.] 7. Power to make rules. - (1) The [ [State] Government] may make rules for securing the payment of the entertainments duty and generally for carrying into effect the provisions of this Act, and in particular -(a) [* * *]
(b) for the use of tickets covering the admission of more than one person and the calculation of the duty thereon; and for the payment of the duty on the transfer from one part of a place of entertainment to another and on payments for seats or other accommodation;
(c) for controlling the use of mechanical contrivances (including the prevention of the use of the same mechanical contrivance for payments of a different amount), and for securing proper records of admission by means of mechanical contrivances;
(cc) [* * *]
(d) for the-checking of admission, the keeping of accounts and the furnishing of returns by the proprietors of entertainments in respect of which the duty due is payable in accordance with the provisions of section 4, subsection (2); [and for requiring such proprietors to furnish security for payment of duty under sub-section (2) of section 4 and prescribing conditions for forfeiture of such security;]
[* * *](g) for the presentation and disposal of applications for exemptions from payment of the entertainments duty or for the refund thereof; and
(2) If any person acts in contravention of, or fails to comply with, any such rules, he shall, on conviction, [be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.] (3) Such rules shall be made after previous publication. [(4) Every rule made under this section shall be laid as soon as may be after it is made before each House of the State legislature while it is in session of a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.] [8. Power to enter place of entertainment for purposes of this Act. - (1) [Any officer duly authorized by the local authority] (hereinafter in this section called "the Inspecting Officer"), in respect of the area of his jurisdication, may enter any place of entertainment while the entertainment is proceeding or otherwise at any reasonable time with a view to carrying out an inspection to see whether the provisions of this Act or rules made thereunder are being complied with (2) The Inspecting Officer may require any proprietor to produce before him any accounts or documents relating to the entertainment conducted by him or to furnish any information relating to-(i) payments for admission, tickets or season tickets or complimentary tickets or any other articles and matters relating to such entertainment;
(ii) the details of monthly expenses relating to conduct of the entertainment;
(iii) the periodical including daily statements of sale of tickets sent by the proprietor to the distributor of films concerned; and
(iv) details of orders for printing of the passes, tickets of the entertainment placed with the printing press concerned, as may be necessary for the purposes of this Act.
(3) All accounts and documents of the nature referred to in sub-section (2) as well as documents containing information relating to entertainment conducted by the proprietor shall at all reasonable times be open to inspection by the Inspecting Officer and the Inspecting Officer may take or cause to be taken such copies or extracts therefrom or may place or cause to be placed such marks of identification thereon as appear to him to be necessary for the purposes of this Act. (4) The Inspecting Officer, may for the purposes of this Act, impound and retain in his custody for such period as he considers necessary any accounts or other documents and articles produced before him in any proceedings under this Act, after granting receipt for the same to the proprietor. (5) If the Inspecting Officer has reason to believe that any proprietor has evaded or is attempting to evade payment of duty due from him, he may, for reasons to be recorded in writing seize such accounts or documents or articles in the possession of the proprietor as may be necessary and shall grant receipt for the same and shall retain the same for such period as may be necessary in connection with any proceedings under this Act. (6) For the purposes of sub-section (3) or sub-section (5), the Inspecting Officer may enter and search any place of entertainment or business of any proprietor or any other place where the Inspecting Officer has reason to believe that the proprietor keeps or is for the time being keeping any accounts or documents relating to entertainment conducted by him or the printing press to which work of printing the tickets for the entertainment is entrusted by the proprietor, and may make a note or inventory of any articles or things found in the course of any search which, in his opinion, will be useful for or relating to any proceedings under this Act. Whenever a search is made by the Inspecting Officer under this sub-section, the provisions of the Code of Criminal procedure, 1973, shall, so far as may be, apply. (7) The proprietor of an entertainment shall give every reasonable assistance to the Inspecting Officer in the performance of his duties under this section. (8) if the proprietor of any entertainment or any other person prevents or obstructs entry of a duly authorised Inspecting Officer under sub-section (1) or fails to give any reasonable assistance, he shall, in addition to any other punishment to which he is liable under any law for the time being in force, be punished with fine which may extend to two thousand rupees. (9) Every Inspecting Officer shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. (10) The Inspecting Officer may request, in case of emergency, the Officer-in-charge of the Police Station having jurisdiction over the place of inspection or entertainment, to prevent any unauthorised use of place for entertainment or to establish law and order in the place of entertainment or to seek the records relevant for the purpose of enquiry in the place of entertainment or in any other place under this Act and such officer of the Police Station shall be bound to comply with the request; Provided that in case of non-availability of such an officer, the Inspecting Officer may request the Police Officer of the nearest Police Station to render the required assistance.] 9. Recoveries. - Any sum due on account of entertainments duty shall be recoverable as an arrear of land revenue. [[9A. Compounding of offences. - [(1) Any officer authorised by the [local authority] in this behalf may recover from any person who has committed or is reasonably suspected of having committed an offence against this Act or the rules made thereunder, by way of composition of such offence -(a) where the offence consists of the failure to pay, or the evasion of, any duty payable under this Act, in addition to the duty so payable, a sum of [two hundred rupees] or double the amount of the duty payable, whichever is greater; and
(b) in other cases, a sum of [not less than five hundred rupees but not more than two thousand rupees] .]
[(2) Where an offence against this Act or rules made thereunder is compounded by an officer authorised by the [local authority] in that behalf, the amount of composition sum fixed by him shall become payable by the proprietor within a period of 30 days from the date on which the composition sum is so fixed, and in the event of failure on the part of the person liable to pay the amount of composition sum within the aforesaid period, it shall be recoverable as an arrear of land revenue.] ] ] [9B. Interest payable on failure to pay duty and composition sum. - Where a proprietor fails to pay the amount of duty due under section 3 within the period prescribed or the composition sum fixed under section 9A, he shall be liable to pay to the [local authority], in addition to the amount of duty or composition sum so payable, a penal interest at the rate of 18 per cent, per annum for the first 30 days and at the rate of 24 per cent, per annum thereafter on such amount from the date, such amount became or becomes payable till the amount and interest is fully paid. 9C. Refund of excess duty paid. - Where a proprietor has paid entertainment duty in excess of the duty payable the amount of duty paid in excess shall, on an application made by the proprietor in that behalf, be refunded to him by the [local authority] after such verification as may be necessary and in such manner as may be prescribed. 9D. Recommendation to suspend or cancel licence. - Where a proprietor is found to have been habitually committing offences under the Act and the rules made thereunder, the [local authority] shall, after taking into consideration the gravity of the offence or a series of offences so committed, recommend to the licensing authority appointed under the provisions of the Bombay Cinemas (Regulation) Act, 1953 to initiate action against such proprietor for suspension or cancellation of the cinema licence or the ticket selling licence, as the case may be, granted under that Act to such proprietor, whereupon the licensing authority shall initiate such action against the proprietor.] [10. Delegation of powers by the [State Government]. - (1) Any of the powers and duties conferred or imposed upon the [ [[local authority]]] by this Act may be exercised or performed, subject to such conditions as the [ [[local authority]]] may prescribe, by any person whom the [ [[local authority]]] may by general or special order empower in this behalf.] [(2) For the purposes of sub-section (1) , the powers of the local authority shall be exercised by ( i) the Municipal Commissioner, in case of a Municipal Corporation, (ii) the Chief Officer, in case of a Municipal Council, (iii) the Chief Executive Officer, in case of a Zilla Parishad, (iv) the Chief Executive Officer, in case of a Cantonment Board, in their respective jurisdiction.] [10A. Appeal and Revision. - (1) [A proprietor who is aggrieved by the order of the [(i) Municipal Commissioner, in case of a Municipal Corporation, (ii) Chief Officer, in case of a Municipal Council, (iii) Chief Executive Officer, in case of a Zilla Parishad, (iv) Chief Executive Officer, in case of a Cantonment Board] determining the rates for the admission in a multiplex under sub-section (13) of section 3 or of assessment, with or without penalty, under section 4B, may file an appeal to the Commissioner within thirty days from the receipt of the order:] [Provided that,-(a) No appeal shall be entertained by the Commissioner unless the proprietor pays the undisputed amount of the duty and penalty, if any, as assessed by the Collector;[(i) Municipal Commissioner, in case of a Municipal Corporation, (ii) Chief Officer, in case of a Municipal Council, (iii)Chief Executive Officer, in case of Zilla Parishad, (iv) Chief Executive Officer, in case of a Cantonment Board.]
(b) the Commissioner may, notwithstanding anything contained in clause (a), if he deems fit, for reasons to be recorded in writing, entertain an appeal without payment of any duty and penalty, if any, as assessed by the Collector, and the decision of the Commissioner regarding entertaining of the appeal by him shall be final.]
(2) The Commissioner may, after giving a reasonable opportunity of hearing, confirm, reduce, enhance or annual the assessment and penalty, if any; or may set aside the assessment and refer the case back to the Collector for making a fresh assessment in accordance with the directions given in the order. The Collector shall thereupon, after making such further inquiry as may be necessary, make a fresh assessment and determine the amount of duty and penalty, if any, payable by the proprietor on the basis of such fresh assessment. [(2A) The Commissioner shall as far as possible decide every appeal filed under sub-section (1) within three months from the date of filing of such appeal, and in a case where it is not possible or feasible to decide the appeal within such period, he shall submit a report in writing to the State Government recording therein the reasons for such delay in deciding the appeal.] (3) The State Government may, suo motu or on application made to it in that behalf within sixty days from the order of Commissioner, call for the record and proceedings, of the case and pass such order in that case as it may deem fit, and thereby modify, confirm or annul the order of the Commissioner.] [11. Bar of certain proceedings. - (1) No prosecution, suit or other proceeding shall, without the sanction of the State Government, lie against any officer or servant of the State Government for any act done or purporting to be done under this Act. (2) No prosecution, suit or other proceeding shall lie against any such officer servant for anything in good faith done or intended to be done under this Act. 12. Limitation. - No suit shall be instituted against the[State Government and local authority] and no prosecution, suit or other proceeding shall be instituted against any officer or servant of the [State Government and local authority] in respect of any act done or purporting to be done under this Act after six months from the date of the commission of the act. [13. ***]|
OLD LAW 6 |
(a) the previous operation of the enactments and laws so repealed, or
(b) any penalty or punishment incurred in respect of any offence committed against any of the provisions of the enactments and laws so repealed, or
(c) any investigation, legal proceeding or remedy in respect of such penalty or punishment;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposesd as if the Bombay Entertainments Duty (Extension and Amendment) Act, 1958 had not been passed: Provided further that anything done or action taken (including notifications issued, authorizations made, powers delegated and exemptions given) by or under the provisions of the enactments and laws so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall until altered, repealed or amended under this act continue in force accordingly but with this modification that the assessment of the duty or tax in respect of any liability therefore incurred in the area concerned before the commencement therein of this Act, shall be made at the rates imposed by or under the enactments and laws repealed and any proceedings pending in any area before any authority under the provisions of the enactments and laws repealed shall on the commencement therein of this Act stand transferred to the corresponding authority under this Act and be disposed of accordingly.|
OLD LAW 6 |
Notifications
(Bombay 1 of 1923)
G. N., R. D., No. ENT. 1056, dated 6th March, 1957 (B. G. Part, 4-B., page. 217) - In exercise of the powers conferred by sub-sect:on (2) of section 1 of the Bombay Entertainments Duty (Amendment) Act, 1956, (Bombay LIII of 1956), the Government of Bombay hereby appoints 1st April, 1957 as the date on which the Act shall come into force. G. N., R. D., No. ENT. 1061/24916-N. dated 11th August, 1962 (M. G., Part 4-B, page 2640) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Entertainments Duty (Amendment) Act, 1962 (Maharashtra 25 of 1962), the Government of Maharashtra hereby appoints the 7th day of September, 1962, to be the dam on which the said Act shall come into force. G. N., R. & F. D., No. ENT. 1067-N. dated 26 August, 1967 (M. G., Part 4-B, page 2126) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Entertainments Duty (Amendment) Act, 1967 (Maharashtra 17 of 1967), the Government of Maharashtra hereby appoints the 1st day of September, 1967, to be the date on which the said Act shall come into force. G. N., R. & F. D., No. ENT. 1067/192804-N, dated 28th December, 1967 (M. G., Part 4-B, page 28) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Entertainments Duty (Second Amendment) Act, 1967, (Maharashtra XLI of 1967), the Government of Maharashtra hereby appoints the 1st day of January 1968, to be the date on which the said Act shall come into force. G. N., R. & F. D., No, 1073/5102-N, dated 23rd April, 1974 (M. G., Part 4-B, page 682) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Entertainments Duty (Amendment) Act, 1974 (Maharashtra 11 of 1974), the Government of Maharashtra hereby appoints the 1st day of May, 1974, to be the date on which the said Act shall come into force. G. N., R, D., No., 2017/45, dated 8th August, 1953 (B. G., Part 4-B, page 1561) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923, (Bombay 1 of 1923), the Government of Bombay is pleased to direct that the said Act shall come into operation in the towns and villages mentioned below, with effect from the 15th August, 1953|
District |
Taluka |
Town or village |
|
East Khandesh |
Parola |
Parola |
|
|
Bhadgaon Bhadgaon |
Bhadgaon |
|
|
Jalgaon |
Nashirabad |
|
District |
Taluka or Mahal |
Town or Village |
|
Kolaba .. |
.. Mangaon |
.. Goregaon |
|
|
Shriwardhan |
.. Shriwardhan. |
|
|
-do- |
.. Borli. |
|
|
Sudhagad |
.. Pali. |
|
|
Karjat |
.. Neral. |
|
|
-do- |
.. Karjat. |
|
|
Murud |
.. Murud |
|
|
Alibag |
.. Revdanda. |
|
District |
Taluka |
Town or Village |
|
Poona |
Purandhar |
Saswad. |
|
|
Heveli |
(i) Area of the village Lohogaon (including aerodrome area) |
|
|
|
(ii) Khadakwasla (including N.D.A. project area.) |
|
|
District |
|
|
Taluka |
|
|
Town or Village |
|
1. |
Sholapur |
.. |
.. |
Akalkot |
.. |
.. |
Maindargi. |
|
2. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Karajagi. |
|
3. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Mangrul. |
|
4. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Kini. |
|
5. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Wagadari. |
|
6. |
- Do - |
.. |
.. |
Sangola |
.. |
.. |
Sangola. |
|
7. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Javale. |
|
8. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Kole. |
|
9. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Mahud Bk. |
|
10. |
- Do - |
.. |
.. |
Karmala |
.. |
.. |
Karmala |
|
11. |
- Do - |
.. |
.. |
Mangalwedha |
.. |
.. |
Borale. |
|
12. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Machnur |
|
13. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Andhalgaon. |
|
14. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Laxmi-Dahiwadi. |
|
15. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Marwade. |
|
16. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Bhose. |
|
17. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Bramhapuri. |
|
18. |
- Do - |
.. |
.. |
Madha |
.. |
.. |
Kurduwaid. |
|
19. |
- Do - |
.. |
.. |
- Do - |
.. |
.. |
Modnimb. |
|
20. |
- Do - |
.. |
.. |
Malsiras |
.. |
.. |
Malsiras. |
|
Village or Town |
|
|
Taluka or Mahal |
|
|
District |
|
Kalwan |
.. |
.. |
Kalwan |
.. |
.. |
Nasik |
|
Trimbak |
.. |
.. |
Nasik |
.. |
.. |
- Do - |
|
Vihitgaon |
.. |
.. |
- Do - |
.. |
.. |
- Do - |
|
Bhalod |
.. |
.. |
Yawal |
.. |
.. |
East Khandesh |
|
Varangaon |
.. |
.. |
Bhusawal |
.. |
.. |
- Do - |
|
Talwel |
.. |
.. |
- Do - |
.. |
.. |
- Do - |
|
Bodwad |
.. |
.. |
- Do - |
.. |
.. |
Do. |
|
Pimpalgaon |
.. |
.. |
Pachora |
.. |
.. |
Do. |
|
Madha |
.. |
.. |
Madha |
.. |
.. |
Sholapur |
|
Mohol |
.. |
.. |
Mohol |
.. |
.. |
Do. |
|
Matheran |
.. |
.. |
Kolaba |
.. |
.. |
Kolaba |
|
|
|
* |
|
|
*] |
|
|
Dabhol |
.. |
.. |
Dapoli |
.. |
.. |
Ratnagiri |
|
Mhapan |
.. |
.. |
Vengurla Peta |
.. |
.. |
Do. |
|
Banda |
.. |
.. |
Sawantwadi |
.. |
.. |
Do. |
|
|
|
* |
|
|
*] |
|
|
Virar |
.. |
.. |
Bassein |
.. |
.. |
Thana |
|
Bhayander |
.. |
.. |
Borivili |
.. |
.. |
Do. |
|
Uttan |
.. |
.. |
- Do - |
.. |
.. |
Do. |
|
Padgha |
.. |
.. |
Bhiwandi |
.. |
.. |
Do. |
|
Vajreshwari |
.. |
.. |
- Do - |
.. |
.. |
Do. |
|
Kelwa-Mahim |
.. |
.. |
Palghar |
.. |
.. |
Do. |
|
Bordi |
.. |
.. |
Dahanu |
.. |
.. |
Do. |
|
Khattalwada |
.. |
.. |
Umbergaon |
.. |
.. |
Do. |
|
Belapur |
.. |
.. |
Thana |
.. |
.. |
Do. |
|
Naupada |
.. |
.. |
- Do - |
.. |
.. |
Do. |
|
|
|
* |
|
|
*] |
|
Village |
|
|
Taluka |
|
|
District |
|
Mithbaon |
.. |
.. |
Deogad |
.. |
.. |
Ratnagiri |
|
Harnai |
.. |
.. |
Dapoli |
.. |
.. |
- Do - |
Schedule
Area Area with the limits of -(1) the City Municipality of Aurangabad, Jalna, Bhir, Mominabad, Parli, Parbhani, Hingoli, Basmat, Manwat, Pathri, Partur, Gangakhed, Sonepeth, Purna, Jintur, Sailu, Kalamnuri, Narided, Osmanabad, Latur and Udgir.
(2) the Town Municipality of Kannad, Ambad, Vaijapur, Khuldabad, Paithan, Bhokerdan, Gangapur, Mangalegaon, Georai, Ashti, Dharur, Kundalwadi, Rajura, Dharmabad, Deglur, Hadgaon, Kinwat, Mukhed, Omri, Mudkhed, Billoli, Kandhar, Tuljapur, Muram, Ausa, Omarga, Bhoom, Paranda, Ahmedpur, Nilanga, Kallam and Naldurg.
G. N., R. D., No. ENT-1058-3, dated 21st August, 1958 (B. G., Part 4-B, page 858) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Bombay is pleased to direct that the said Act shall come into operation in the villages mentioned below with effect form 1st September, 1958|
District |
|
|
Taluka |
|
|
Village |
|
Ahmednagar |
.. |
.. |
Kopergaon |
.. |
.. |
Kanhegaon |
|
|
|
|
|
|
|
Vari |
|
|
|
|
|
|
|
Puntamba |
|
|
|
|
|
|
|
Savalivihir |
|
|
|
|
|
|
|
Pohegaon |
|
|
|
|
|
|
|
Sakori |
|
|
|
|
Shrirampur |
.. |
.. |
Loni |
|
|
|
|
|
|
|
Kolhar |
|
|
|
|
|
|
|
Bhagwatipur |
|
|
|
|
Sangamner |
.. |
.. |
Ashwi |
|
|
|
|
Newasa |
.. |
.. |
Newasa Khurd |
|
|
|
|
|
|
|
Sonai |
|
|
|
|
Rahuri |
.. |
.. |
Deolali |
|
Name of District |
|
|
Names of Villages |
|
|
Nagpur |
.. |
.. |
Mansar. |
Kandri. |
|
|
|
|
Kanhan. |
Mouda. |
|
|
|
|
Gumgaon. |
Bela. |
|
|
|
|
Kahi. |
Mohpa. |
|
|
|
|
Kalmeshwar. |
Buti Bori. |
|
Chanda |
.. |
.. |
Lonwahi. |
Sindewahi. |
|
|
|
|
Rampur. |
Aheri. |
|
Bhandara |
.. |
.. |
Advar. |
Amgaon. |
|
Amravati |
.. |
.. |
Kolhapur. |
Walgaon. |
|
|
|
|
Kurha. |
Jurud. |
|
|
|
|
Dliarni. |
|
|
Akola |
.. |
.. |
Borgaon Manju. |
Pinjar. |
|
|
|
|
Mahan. |
Barsi Takli. |
|
|
|
|
Wadegaon. |
Kurum. |
|
|
|
|
Selu Bazar. |
Manora. |
|
Veotmal |
.. |
.. |
Relegaon. |
Dhanki. |
|
Nanded |
.. |
.. |
Hirnayatnagar. |
|
|
East Khandesh |
.. |
.. |
Kasoda. |
Nimohira. |
|
|
|
|
Faizpur. |
Pahur. |
|
|
|
|
Fattepur |
|
Schedule
|
District |
|
|
Taluka or Mahal |
|
|
Villages |
|
Ratnagiri |
.. |
.. |
Kudal Mahal |
.. |
1. |
Akeri. |
|
|
|
|
|
|
2. |
Pawashi. |
|
|
|
|
|
|
3. |
Pat. |
|
|
|
|
|
|
4. |
Walawal. |
|
|
|
|
|
|
5. |
Mangaon. |
|
|
|
|
|
|
6. |
Kadawal. |
|
|
|
|
|
|
7. |
Karal. |
|
|
|
|
Dapoli Taluka |
.. |
1. |
Palgad. |
|
|
|
|
|
|
2. |
Jalgaon. |
|
|
|
|
|
|
3. |
Ade. |
|
|
|
|
Chiplun Taluka |
.. |
1. |
Shirgaon. |
|
|
|
|
|
|
2. |
Pophali. |
|
|
|
|
|
|
3. |
Kolkewadi |
|
|
|
|
Mandangad Taluka |
.. |
1. |
Mhapral. |
|
|
|
|
|
|
2. |
Latwan. |
|
|
|
|
|
|
3. |
Panderi. |
|
|
|
|
|
|
4. |
Mandangad. |
|
|
|
|
|
|
5. |
Volas (Bankot) |
|
|
|
|
|
|
6. |
Veshvi. |
|
Ratnagiri-Contd. |
|
|
Ratnagiri Taluka |
.. |
1. |
Saitavada. |
|
|
|
|
|
|
2. |
Malgund. |
|
|
|
|
|
|
3. |
Mirya. |
|
|
|
|
|
|
4. |
Harcheri. |
|
|
|
|
Deogad Taluka |
.. |
1. |
Vijaydurga. |
|
|
|
|
|
|
2. |
Wada |
|
|
|
|
|
|
3. |
Shirgaon. |
|
|
|
|
Sawantwadi Taluka |
.. |
1. |
Sateli (Bedshi). |
|
|
|
|
|
|
2. |
Kasali. |
|
|
|
|
|
|
3. |
Aronda. |
|
|
|
|
|
|
4. |
Ajagaon. |
|
|
|
|
|
|
5. |
Talaode. |
|
|
|
|
|
|
6. |
Satavade. |
|
|
|
|
Rajapur Taluka |
.. |
1. |
Jaitapur |
|
|
|
|
|
|
2. |
Nate. |
|
|
|
|
|
|
3. |
Pachal. |
|
|
|
|
|
|
4. |
Kasheli. |
|
|
|
|
Malwan Taluka |
.. |
1. |
Pendur (Katta) |
|
|
|
|
|
|
2. |
Masura. |
|
|
|
|
|
|
3. |
Achara. |
|
|
|
|
|
|
4. |
Deobag |
|
|
|
|
Vengurla Mahal |
.. |
1. |
Redi. |
|
|
|
|
|
|
2. |
Parule. |
|
|
|
|
|
|
3. |
Tulas. |
|
|
|
|
Lanja Mahal |
.. |
1. |
Lanja. |
|
|
|
|
|
|
2. |
Prabhanvalli. |
|
|
|
|
Sangameshwar Taluka |
.. |
1. |
Navadi. |
|
|
|
|
|
|
2. |
Kalambaste |
|
|
|
|
|
|
3. |
Makhajan. |
|
|
|
|
Khed Taluka |
.. |
1. |
Furus. |
|
|
|
|
|
|
2. |
Tisangi. |
Amended by Corrig., R. & F. D., No. ENT-1067/215439-N, dated 14th June, 1968 (M. G., Part 4-B, page 652)
Amended by Corrig., R. & F. D., No. ENT-1068/72391-N, dated 29th May, 1970 (M. G., Part 4-B, page 768)
G. N., R. & F. D., No. ENT-1067/215439-N, dated 2nd February, 1968 (M. G., Part 4-B, page 224) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into force in the local areas of the villages specified in column 3 of the Schedule hereto appended, in the talukas mentioned against them in column 2 of that Schedule on 1st day of March, 1968.Schedule
|
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
|
|
2 |
|
|
|
3 |
|
Ahmednagar |
.. |
.. |
Kopargaon |
.. |
.. |
1. |
Shirdi. |
|
|
|
|
|
|
|
||
|
|
|
|
|
|
|
||
|
|
|
|
|
|
|
||
|
|
|
|
|
|
|
|
|
|
|
|
|
Shrirampur |
.. |
.. |
5. |
Undirgaon. |
|
|
|
|
Akola |
.. |
.. |
6. |
Rajur. |
|
|
|
|
Newasa |
.. |
.. |
7. |
Toka. |
|
|
|
|
|
|
|
8. |
Pavarasangam. |
|
|
|
|
|
|
|
9. |
Ghodegaon. |
|
|
|
|
|
|
|
10. |
Chanda. |
|
|
|
|
Pathardi |
.. |
.. |
11. |
Madhi. |
|
|
|
|
|
|
|
12. |
Miri. |
|
|
|
|
|
|
|
13. |
Tisgaon. |
|
|
|
|
Shrigonda |
.. |
.. |
14. |
Belwandhi. |
|
|
|
|
Karjat |
.. |
.. |
15. |
Mirajgaon. |
|
|
|
|
Shevgaon |
.. |
.. |
16. |
Bodhegaon. |
|
|
|
|
Parner |
.. |
.. |
17. |
Takali-Dokeshwar. |
|
|
|
|
|
|
|
18. |
Supa. |
|
|
|
|
Nagar |
.. |
.. |
19. |
Walki. |
|
|
|
|
|
|
|
20. |
Jeur |
Schedule
|
District |
|
|
Taluka |
|
|
|
Villages |
|
Dhulia |
.. |
.. |
Dhulia |
.. |
.. |
1. |
Boris. |
|
|
|
|
|
|
|
2. |
Fagane. |
|
|
|
|
|
|
|
3. |
Shirud. |
|
|
|
|
Sakri |
.. |
.. |
4. |
Dahiwel. |
|
|
|
|
|
|
|
5. |
Dhadane. |
|
|
|
|
Nawapur |
.. |
.. |
6. |
Bhadwad. |
|
|
|
|
|
|
|
7. |
Chinchpada. |
|
|
|
|
|
|
|
8. |
Visarwadi. |
|
|
|
|
Sindkheda |
.. |
.. |
9. |
Mudawad. |
|
|
|
|
|
|
|
10. |
Chimthana. |
|
|
|
|
|
|
|
11. |
Vikharan. |
|
|
|
|
|
|
|
12. |
Virdel. |
|
|
|
|
Shirpur |
.. |
.. |
13. |
Bhatpure. |
|
|
|
|
Nandurbar |
.. |
.. |
14. |
Dhanora. |
|
|
|
|
|
|
|
15. |
Ranale. |
|
|
|
|
Shahade |
.. |
.. |
16. |
Mandane. |
|
|
|
|
Akkalkuwa |
.. |
.. |
17. |
Khapar. |
Schedule
|
District |
|
Taluka |
|
|
Villages and Towns |
|
|
1 |
|
2 |
|
|
3 |
|
|
Thana |
.. |
Dahanu |
|
.. |
1. |
Badapokharan. |
|
|
|
|
|
|
2. |
Viwalwedhe. |
|
|
|
|
|
|
3. |
Malyan. |
|
|
|
Mokhada |
|
.. |
4. |
Mokhada. |
|
|
|
Jawhar |
|
.. |
5. |
Vikramgad. |
|
|
|
Palghar |
|
.. |
6. |
Tara pur. |
|
|
|
|
|
|
7. |
Pamtembhi. |
|
|
|
|
|
|
8. |
Tembhode. |
|
|
|
|
|
|
9. |
Nawali. |
|
|
|
|
|
|
10. |
Dahisar. |
|
|
|
|
|
|
11. |
Mande. |
|
|
|
|
|
|
12. |
Vedhi. |
|
Thana-Contd. |
|
|
|
|
13. |
Edwan. |
|
|
|
|
|
|
14. |
Datiware. |
|
|
|
|
|
|
15. |
Boisar. |
|
|
|
|
|
|
16. |
Saphale. |
|
|
|
|
|
|
17. |
Makne Kapase |
|
|
|
Wada |
|
.. |
18. |
Kudus |
|
|
|
|
|
|
19. |
Tilase |
|
|
|
|
|
|
20. |
Tuse. |
|
|
|
Bassein |
|
.. |
21. |
Arnala. |
|
|
|
|
|
|
22. |
Vagholi. |
|
|
|
|
|
|
23. |
Manikpur. |
|
|
|
|
|
|
24. |
Nirmal. |
|
|
|
|
|
|
25. |
Bhatane. |
|
|
|
|
|
|
26. |
Waliv. |
|
|
|
|
|
|
27. |
Juchandra. |
|
|
|
Bhivandi |
|
.. |
28. |
Ganeshpuri |
|
|
|
|
|
|
29. |
Akoli. |
|
|
|
|
|
|
30. |
Kharbao. |
|
|
|
|
|
|
31. |
Gauripada. |
|
|
|
Murbad |
|
.. |
32. |
Bhaluk. |
|
|
|
|
|
|
33. |
Tembhare Bk. |
|
|
|
|
|
|
34. |
Khateghar. |
|
|
|
|
|
|
35. |
Masale. |
|
|
|
|
|
|
36. |
Kasgaon. |
|
|
|
Murbad |
|
.. |
37. |
Umaroli Bk. |
|
|
|
|
|
|
38. |
Mhase. |
|
|
|
Kalyan |
|
.. |
39. |
Tis. |
|
|
|
|
|
|
40. |
Wadi. |
|
|
|
|
|
|
41. |
Gajbandhan Patharli. |
|
|
|
|
|
|
42. |
Badlapur. |
|
|
|
|
|
|
43. |
Kulgaon. |
|
|
|
|
|
|
44. |
Mohone. |
|
|
|
|
|
|
45. |
Ghodbunder. |
|
|
|
|
|
|
46. |
Kashi. |
|
|
|
|
|
|
47. |
Kalwa. |
|
|
|
Shahapur |
|
.. |
48. |
Khardi. |
|
|
|
|
|
|
49. |
Kinhawali. |
|
|
|
Talasari |
|
.. |
50. |
Talasari. |
Schedule
|
District |
|
Taluka |
|
Villages and Towns |
|
|
1 |
|
2 |
|
3 |
|
|
Kolaba |
.. |
Alibag |
.. |
1. |
Alibag. |
|
|
|
|
|
2. |
Chendhare. |
|
|
|
|
|
3. |
Chondhi. |
|
|
|
|
|
4. |
Poynad. |
|
|
|
Mahad |
.. |
5. |
Birwadi. |
|
|
|
|
|
6. |
Kalji. |
|
|
|
Roha |
.. |
7. |
Varasgaon. |
|
|
|
Mangaon |
.. |
8. |
Mangaon. |
|
|
|
|
|
9. |
Utekhal. |
|
|
|
|
|
10. |
Khandad. |
|
|
|
|
|
11. |
Bhadv. |
|
|
|
Khalapur |
.. |
12. |
Bhanawaj. |
|
|
|
|
|
13. |
Khopoli. |
|
|
|
|
|
14. |
Deolad. |
|
|
|
|
|
15. |
Vihori. |
|
|
|
|
|
16. |
Rahutavde. |
|
|
|
|
|
17. |
Mulgaon Budruk. |
|
|
|
|
|
18. |
Shil. |
|
|
|
|
|
19. |
Wasrang. |
|
|
|
|
|
20. |
Warose Wasrang. |
|
|
|
|
|
21. |
Katarang. |
|
|
|
Mhasala |
.. |
22. |
Mhasala |
|
|
|
Poladpur |
.. |
23. |
Poladpur. |
Schedule
|
District |
|
Taluka |
|
Villages and Towns |
|
|
1 |
|
2 |
|
3 |
|
|
Sangli |
.. |
Miraj |
.. |
1. |
Arag. |
|
|
|
|
|
2. |
Budhgaon. |
|
|
|
|
|
3. |
Kavalapur. |
|
|
|
Tasgaon |
.. |
4. |
Bhilavadi. |
|
|
|
|
|
5. |
Palus. |
|
|
|
|
|
6. |
Ramanand Nagar. |
|
|
|
Walva |
.. |
7. |
Takari. |
|
|
|
Khanapur |
.. |
8. |
Khanapur. |
|
|
|
Kavthe Mahankal |
.. |
9. |
Dhalgaon. |
|
|
|
Atpadi |
.. |
10. |
Atpadi. |
|
|
|
|
|
11. |
Dighanchi. |
|
|
|
|
|
12. |
Karagani. |
|
|
|
|
|
13. |
Kharsundi. |
Schedule
|
District |
|
Taluka |
|
Villages and Towns |
|
|
1 |
|
2 |
|
3 |
|
|
Poona |
.. |
Indapur |
.. |
1. |
Sansar. |
|
|
|
|
|
2. |
Lasurna. |
|
|
|
|
|
3. |
Shelgaon. |
|
|
|
Bhor |
.. |
4. |
Kikvi. |
|
|
|
|
|
5. |
Nasrapur. |
|
|
|
Baramati |
.. |
6. |
Murum. |
|
|
|
|
|
7. |
Karanje. |
|
|
|
|
|
8. |
Nimbut. |
|
|
|
|
|
9. |
Korhale Bk. |
|
|
|
|
|
10. |
Sangvi. |
|
|
|
|
|
11. |
Murit. |
|
|
|
|
|
12. |
Modhave. |
|
|
|
Ambegaon |
.. |
13. |
Ghodegoan. |
|
|
|
Sirur |
.. |
14. |
Kawathe. |
|
|
|
|
|
15. |
Koregaon Bhima. |
|
|
|
|
|
16. |
Mandavgaon Farata. |
|
|
|
|
|
17. |
Nhavra. |
|
|
|
|
|
18. |
Shrikrapur. |
|
|
|
|
|
19. |
Ranjangaon Ganpati. |
|
|
|
Dhond |
.. |
20. |
Patas. |
|
|
|
|
|
21. |
Bori Pardhi. |
|
|
|
|
|
22. |
Rahu. |
|
|
|
|
|
23. |
Pargaon. |
|
|
|
|
|
24. |
Warwand. |
|
|
|
|
|
25. |
Pimpalgaon. |
|
|
|
Haveli |
.. |
26. |
Dehu (village) |
|
|
|
|
|
27. |
Wagholi. |
|
|
|
|
|
28. |
Lonikalbhor. |
|
|
|
|
|
29. |
Theur. |
|
|
|
|
|
30. |
Fursungi. |
|
|
|
|
|
31. |
Sangavi Haveli. |
|
|
|
|
|
32. |
Chinchwad. |
|
|
|
|
|
33. |
Pimpri Waghire & Pimpri Colony. |
|
|
|
|
|
34. |
Kondhave Kh. |
|
|
|
|
|
35. |
Moshi. |
|
|
|
|
|
36. |
Bhosari. |
|
|
|
|
|
37. |
Charholi Bk. |
|
|
|
|
|
38. |
Kothrud. |
|
|
|
|
|
39. |
Vadgaon Sheri. |
|
|
|
|
|
40. |
Pashan. |
|
|
|
|
|
41. |
Hadapsar. |
|
|
|
|
|
42. |
Wada. |
|
|
|
|
|
43. |
Markal. |
|
|
|
|
|
44. |
Kadus. |
|
|
|
|
|
45. |
Wafagaon. |
|
|
|
|
|
46. |
Pati. |
|
|
|
|
|
47. |
Varude. |
|
|
|
|
|
48. |
Davdi. |
|
|
|
|
|
49. |
Kalus. |
|
|
|
|
|
50. |
Chas. |
|
|
|
|
|
51. |
Bahul. |
|
|
|
Junnar |
.. |
52. |
Belhe. |
|
|
|
|
|
53. |
Ane. |
|
|
|
|
|
54. |
Rajuri. |
|
|
|
|
|
55. |
Bori Bk. |
|
|
|
|
|
56. |
Ale. |
|
|
|
|
|
57. |
Vadgaon Anand. |
|
|
|
|
|
58. |
Pimpri Pendhar. |
|
|
|
|
|
59. |
Umbraj. |
|
|
|
|
|
60. |
Pimpalwandi. |
|
|
|
|
|
61. |
Kandali. |
|
|
|
|
|
62. |
Parunde. |
|
|
|
|
|
63. |
Yenere. |
|
|
|
|
|
64. |
Sawargaon. |
|
|
|
|
|
65. |
Khodad. |
|
|
|
|
|
66. |
Arvi. |
|
|
|
Mawal |
.. |
67. |
Navlakh Umbrae. |
|
|
|
|
|
68. |
Wadgaon. |
|
|
|
Mulshi |
.. |
69. |
Paud. |
|
|
|
|
|
70. |
Ghotavade. |
|
|
|
|
|
71. |
Man. |
|
|
|
|
|
72. |
Lawale. |
|
|
|
Purandhar |
.. |
73. |
Kodit Bk. |
|
|
|
|
|
74. |
Bhivari. |
|
|
|
|
|
75. |
Chambli. |
|
|
|
|
|
76. |
Dive. |
|
|
|
|
|
77. |
Garade. |
|
|
|
|
|
78. |
Kaivihere. |
|
|
|
|
|
79. |
Walha. |
|
|
|
|
|
80. |
Pimpal Khurd. |
|
|
|
|
|
81. |
Gulunche. |
|
|
|
|
|
82. |
Kolhate. |
|
|
|
|
|
83. |
Pargaon. |
|
|
|
|
|
84. |
Belsar. |
|
|
|
|
|
85. |
Paisa rve. |
|
|
|
|
|
86. |
Parinche. |
Schedule
|
District |
|
|
Taluka |
|
Villages and Towns |
|
|
1 |
|
|
2 |
|
3 |
|
|
Satara |
.. |
.. |
Karad |
.. |
.. |
Kole. |
|
|
|
|
|
|
|
Rethare Bd. |
|
|
|
|
|
|
|
Sadashivgad. |
|
|
|
|
|
|
|
Pal. |
|
|
|
|
Jaoli-Koregaon |
|
.. |
Kudal. |
|
|
|
|
|
|
|
Wagholi. |
|
|
|
|
|
|
|
Pimpode Bd. |
|
|
|
|
|
|
|
Deoor. |
|
|
|
|
|
|
|
Kumthe. |
|
|
|
|
|
|
|
Targaon. |
|
|
|
|
Khatav |
.. |
.. |
Diskal. |
|
|
|
|
|
|
|
Budh. |
|
|
|
|
|
|
|
Khatav. |
|
|
|
|
|
|
|
Kuroli. |
|
|
|
|
|
|
|
Khatav. |
|
|
|
|
|
|
|
Pusesavali. |
|
|
|
|
|
|
|
Mhasurne. |
|
|
|
|
|
|
|
Nimsoda. |
|
|
|
|
|
|
|
Chitali. |
|
|
|
|
|
|
|
Kaledhon. |
|
|
|
|
Man |
.. |
.. |
Gondavale Bd. |
|
|
|
|
|
|
|
Malwadi. |
|
|
|
|
|
|
|
Mardi. |
|
|
|
|
|
|
|
Palshi. |
|
|
|
|
Phaltan |
.. |
.. |
Asoo. |
|
|
|
|
|
|
|
Hoi. |
|
|
|
|
|
|
|
Sangvi. |
|
|
|
|
|
|
|
Taradgaon. |
|
|
|
|
Khandala |
.. |
.. |
Wing. |
|
|
|
|
Bavda |
.. |
.. |
Bhade. |
|
|
|
|
|
|
|
Bavada. |
|
|
|
|
|
|
|
Asavali. |
|
|
|
|
|
|
|
Khad Bd. |
|
|
|
|
Wai |
.. |
.. |
Pachwad. |
|
|
|
|
|
|
|
Ozarde. |
|
|
|
|
|
|
|
Surur. |
|
|
|
|
Mahabaleshwar |
.. |
|
Panchagani. |
Schedule
|
District |
|
|
Taluka |
|
Villages and Towns |
|
|
Jalgaon |
.. |
.. |
Chopda |
.. |
.. |
Adwad. |
|
|
|
|
Pachora |
.. |
.. |
Nagardesla. |
|
|
|
|
Edlabad |
.. |
.. |
Edlabad. |
|
|
|
|
Yawal |
.. |
.. |
Nhavi. |
|
|
|
|
Raver |
.. |
.. |
Vivane Khed. |
|
|
|
|
Raver |
.. |
.. |
Khorid Khurd and Budruk. |
|
|
|
|
Jamner |
.. |
.. |
Shengole. |
|
|
|
|
Bhadgoan |
.. |
.. |
Tongaon. |
Schedule
|
District |
|
|
Taluka |
|
|
Villages and Towns |
|
|
1 |
|
|
2 |
|
|
3 |
|
|
Yeotmal |
.. |
.. |
Yeotmal |
.. |
.. |
1. |
Kalamb. |
|
|
|
|
|
|
|
2. |
Babhulgaon. |
|
|
|
|
|
|
|
3. |
Pahur. |
|
|
|
|
|
|
|
4. |
Dabha |
|
|
|
|
|
|
|
5. |
Veni-Kotha. |
|
|
|
|
Darwha |
.. |
.. |
6. |
Lohi. |
|
|
|
|
|
|
|
7. |
Boti-Arab. |
|
|
|
|
|
|
|
8. |
Bori-Budruk. |
|
|
|
|
|
|
|
9. |
Dehni. |
|
|
|
|
|
|
|
10. |
Jawala. |
|
|
|
|
|
|
|
11. |
Ladkhed. |
|
|
|
|
|
|
|
12. |
Mahagaon-Kasba. |
|
|
|
|
|
|
|
13. |
Mangladevi. |
|
|
|
|
|
|
|
14. |
Manikwada. |
|
|
|
|
Pusad |
.. |
.. |
15. |
Ningnoor. |
|
|
|
|
|
|
|
16. |
Bittergaon. |
|
|
|
|
|
|
|
17. |
Shembalpimpri. |
|
|
|
|
|
|
|
18. |
Dhanoda Fair. |
|
|
|
|
|
|
|
19. |
Belura. |
|
|
|
|
|
|
|
20. |
Fulswangi. |
|
|
|
|
|
|
|
21. |
Mulawa. |
|
|
|
|
|
|
|
22. |
Vidul. |
|
|
|
|
|
|
|
23. |
Mahagaon. |
|
|
|
|
|
|
|
24. |
Kali (Dau). |
|
|
|
|
Kelapur |
.. |
.. |
25. |
Bori (Patan) |
|
|
|
|
|
|
|
26. |
Sawali-Sadoba. |
|
|
|
|
|
|
|
27. |
Kahiri. |
|
|
|
|
|
|
|
28. |
Parwa. |
|
|
|
|
|
|
|
29. |
Mohoda. |
|
|
|
|
|
|
|
30. |
Wadki. |
|
|
|
|
Wani |
.. |
.. |
31. |
Rajur. |
|
|
|
|
|
|
|
32. |
Nawargaon Fair. |
|
|
|
|
|
|
|
33. |
Maregoan. |
|
|
|
|
|
|
|
34. |
Mukutban. |
|
|
|
|
|
|
|
35. |
Patan. |
|
|
|
|
|
|
|
36. |
Kayar. |
|
|
|
|
|
|
|
37. |
Rasa. |
Schedule
|
District |
|
Taluka |
|
|
Villages and Towns |
|
1 |
|
2 |
|
|
3 |
|
Amravati.. |
.. |
Achalpur |
.. |
Chandur Bazar. |
(being that part of the Villages where the Act is not in force on the date of this notification). |
|
|
|
|
|
Ghat-ladaki. |
|
|
|
|
|
|
Bramhanwada- |
|
|
|
|
|
|
Thadi. |
|
|
|
|
|
|
Astapur. |
|
|
|
|
|
|
Dhanora-Purna. |
|
|
|
|
Morshi |
.. |
Ambada. |
|
|
|
|
|
|
Rithpur. |
|
|
|
|
|
|
Ner. Pingalai. |
|
|
|
|
|
|
Hiwarkhed. |
|
|
|
|
|
|
Benoda. |
|
|
|
|
|
|
Loni. |
|
|
|
|
|
|
Pusala |
|
|
|
|
|
|
Kasaba- Belows. |
|
|
|
|
Amaravati |
.. |
Thugaon-Purna. |
|
|
|
|
|
|
Nandgaon-Khendeshwar. |
|
|
|
|
|
|
Shirala. |
|
|
|
|
|
|
Nandgaon-Peth. |
|
|
|
|
|
|
Bhatkuli. |
|
|
|
|
|
|
Anjangaon-Bari. |
|
|
|
|
|
|
Wathoda-Shukleshwar. |
|
|
|
|
|
|
Mahuji-Jahagir. |
|
|
|
|
Darayapur |
.. |
Yeoda. |
|
|
|
|
|
|
Sategaon. |
|
|
|
|
|
|
Kapustalni. |
|
|
|
|
|
|
Pimplod. |
|
|
|
|
|
|
Wadner-Gangai. |
|
|
|
|
Chandur-Railway |
.. |
Tiwasa. |
|
|
|
|
|
|
Mozari Amala. |
|
|
|
|
|
|
Mangrul-Dastagir. |
|
Schedule
|
District |
|
|
Taluka |
|
|
Villages and Towns |
|
|
1 |
|
|
2 |
|
|
3 |
|
|
Buldhana |
.. |
.. |
Mehkar |
.. |
.. |
1. |
Lonar. |
|
|
|
|
|
|
|
2. |
Dongaon. |
|
|
|
|
|
|
|
3. |
Sakharkherda. |
|
|
|
|
|
|
|
4. |
Sindkhed Raja |
|
|
|
|
|
|
|
5. |
Malkapur Pangra. |
|
|
|
|
Chikhli |
.. |
.. |
6. |
Deulghat. |
|
|
|
|
|
|
|
7. |
Undri. |
|
|
|
|
|
|
|
8. |
Amadapur. |
|
|
|
|
|
|
|
9. |
Dhad. |
|
|
|
|
Jalgaon |
.. |
.. |
10. |
Pimpalgaon |
|
|
|
|
|
|
|
11. |
Paturda. |
|
|
|
|
|
|
|
12. |
Sonala. |
|
|
|
|
Malkapur |
.. |
.. |
13. |
Motala. |
|
|
|
|
|
|
|
14. |
Dhamangaon, Badhe. |
Schedule
|
District |
|
|
Taluka |
|
|
|
Villages and Towns |
|
1 |
|
|
2 |
|
|
3 |
|
|
Sholapur |
.. |
.. |
Barsi |
.. |
.. |
1. |
Vairag. |
|
|
|
|
|
|
|
2. |
Yedsi. |
|
|
|
|
|
|
|
3. |
Pangrl. |
|
|
|
|
Karmala |
.. |
.. |
4. |
Jeur. |
|
|
|
|
|
|
|
5. |
Kem. |
|
|
|
|
|
|
|
6. |
Nilja |
|
|
|
|
Mangalwedha |
.. |
.. |
7. |
Hannur. |
|
|
|
|
|
|
|
8. |
Haljanti. |
|
|
|
|
Madhe |
.. |
.. |
9. |
Manegaon. |
|
|
|
|
|
|
|
10. |
Ropale. |
|
|
|
|
|
|
|
11. |
Kurdu. |
|
|
|
|
|
|
|
12. |
Uplai (Budruk). |
|
|
|
|
|
|
|
13. |
Uplai (Khurd). |
|
|
|
|
|
|
|
14. |
Bembale. |
|
|
|
|
|
|
|
15. |
Laul. |
|
|
|
|
|
|
|
16. |
Aran. |
|
|
|
|
Akalkot |
.. |
.. |
17. |
Nagansur. |
|
|
|
|
|
|
|
18. |
Jeur. |
|
|
|
|
|
|
|
19. |
Kurpur. |
|
|
|
|
|
|
|
20. |
Saigar. |
|
|
|
|
Pandharpur |
.. |
.. |
21. |
Karkamb. |
Schedule
|
District |
|
|
|
Villages |
|
1 |
|
|
|
2 |
|
Gondia |
.. |
.. |
.. |
Kati. |
|
|
|
|
|
Goregaon. |
|
Sakoli |
.. |
.. |
.. |
Sadak Arjuni. |
|
|
|
|
|
Deori. |
|
|
|
|
|
Lakhandur. |
|
|
|
|
|
Arjuni (Moregaon). |
|
Bhandara |
.. |
.. |
.. |
Warathi. |
|
|
|
|
|
Shahapur. |
|
|
|
|
|
Mahadi. |
|
|
|
|
|
Sehora. |
|
|
|
|
|
Goharwahi. |
|
|
|
|
|
Dongri Buz. |
|
|
|
|
|
Dewhadi. |
|
|
|
|
|
Mundhari Buz. |
|
|
|
|
|
Kardi. |
Schedule
|
District |
|
Taluka |
|
Villages and Towns |
|
Akola |
.. |
Akola |
.. |
(1) Chandur, (2) Ghusar, (3) Agar, (4) Kanshioni, (5) Kurankhed, (6) Batur-Nandapur, (7) Ugwa, (8) Umari. |
|
|
|
Akot |
.. |
(1) Adgaon Bk., (2) Akoli Jr., (3) Akol-khed, (4) Belkhed, (5) Bhamberi, (6) Danapur, (7) Dahihanda, (8) Keliveli, (9) Malegoan, (10) Kutesa, (11) Mundgaon, (12) Pathardi, (13) Umra. |
|
Akola |
.. |
Muetizapur |
.. |
(1) Jamathi Bk., (2) Leknpuri, (3) Manbha, (4) Poha, (5) Umara. |
|
|
|
Mangrulpir |
.. |
(l) Fulumari, (2) Giroli (3) Inzori, (4) Kauthal, (5) Kupta, (6) Palodi, (7) Pohara, (8) Dhamni, (9) Somthana. |
|
Akola |
.. |
Washim |
.. |
(l) Bhar Jr., (2) Haral, (3) Kata, (4) Kekat-Umara, (5) Kinhin Raja, (6) Marsul, (7) Medshi, (8) Mungla, (9) Rithad, (10) Wakad, (11) Dawha Fair. |
|
|
|
Balapur |
.. |
(l) Alegaon, (2) Andhur, (3) Degaon, (4) Hatrun, (5) Kanheri, (6) Lohara, (7) Malsur, (8) Paras, (9) Sasti, (10) Vyala. |
Schedule
|
District |
|
|
|
Taluka |
|
Villages and Towns |
|
|
1 |
|
|
|
2 |
|
|
3 |
|
Thana |
.. |
.. |
.. |
Palghar |
.. |
1. |
Saravli. |
|
|
|
|
|
|
|
2. |
Shirgaon. |
|
|
|
|
|
|
|
3. |
Pasthal. |
|
|
|
|
|
|
|
4. |
Salwad. |
|
|
|
|
|
|
|
5. |
Manor. |
|
|
|
|
|
Bassein |
.. |
1. |
Navghar. |
|
|
|
|
|
|
|
2. |
Naringi. |
Schedule
|
Sr. No. |
District |
|
Taluka |
|
Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Akola |
.. |
Akola |
.. |
Chikhalgaon, Rajanda. |
|
|
|
|
Akot |
.. |
Dahigaon, Talegaon Budruk, Rel, Kinkhed, Sirsoli, Panaj, Assegaon. |
|
|
|
|
Balapur |
.. |
Karanja Ramjanpur, Lohara, Hatroon Gaigaon, Kanheri, Ridhora, Degaon, Hingna, Wadegaon, Malsoor, Wiwara, Sawargaon. |
|
|
|
|
Washim |
.. |
Kenwad, Gowardhan, Deulgaon, Bande,Tamasi, Tondgaon, Ukali, Chinchamba Bhar. |
|
|
|
|
Mangrulpir |
.. |
Terhala, Wanoja, Sakhardoh, Ware Jahagir. |
|
|
|
|
Murtizapur |
.. |
Sirso, Hirpur, Kajaleswar, Dhanaj. |
|
2 |
Bhandara |
.. |
Bhandara |
.. |
Chikhla. |
|
3 |
Wardha |
.. |
Arvi |
.. |
Morangana. |
|
4 |
Thana |
.. |
Thana |
.. |
Turbhe. |
|
5 |
Ratnagiri |
.. |
Chiplun |
.. |
Alore, Nagave, Kherdi, Sawarda. |
|
6 |
Nasik |
.. |
Baglan |
.. |
Taharabad, Lakhampur. |
|
|
|
|
Malegaon |
.. |
Dyane, Soygaon. |
|
|
|
|
Nandgaon |
.. |
Bolthan, Naidongari, Nasharthpur. |
|
|
|
|
Niphad |
.. |
Kasabesukene, Mouze Sukene, Saikheda, Chandori. |
|
|
|
|
Igatpuri |
.. |
Dhargaon (Vaitarna Nagar). |
|
7 |
Ahmednagar |
.. |
Shrigonda |
.. |
Visapur, Kashti, Mandavgaon, Kolgaon. |
|
|
|
|
Sangamner |
.. |
Nimgaon Jali, Nimon, Ghulewadi. |
|
|
|
|
Kopargaon |
.. |
Nighoj, Kolpewadi, Ranjangaon, Khed. |
|
8 |
Poona |
.. |
Purandhar |
.. |
Jejuri. |
|
|
|
|
Dhond |
.. |
Yewat, Kedgaon. |
|
|
|
|
Khed |
.. |
Pimpalgaon. |
|
|
|
|
Haveli |
.. |
Dhayari, Chikhali, Kalas, Urali Kanchan, Naigaon, Manjari, Budruk, Aiandi Chorachi, Urali Devachi, Wadki, Khed Shivapur, Khadakwasla, Nanded, Shivane. |
|
|
|
|
Ambegaon |
.. |
Shinoli, Mahalunge Padwal, Narodi, Kalamb, Ranjani, Pargaon-T-Awasari Budruk, Awasari Khurd, Awasari Budruk, Peth Loni. |
|
9 |
Sholapur |
.. |
South-Sholapur |
.. |
Mandrup, Valsang, Boramani. |
|
10 |
Sangli |
.. |
Miraj |
.. |
Dudhagaon, Kasabe Digrai, Kupwad, Mhaisal, Kavathe Piran, Nandre, Bhose, Salgare, Erandoli. Kavathe-Mahankal Deshing, Ghatnandre. |
|
|
|
|
Walwa |
.. |
Aitwade Budruk, Borgaon, Got Khindi, Kameri, Nerle, Kasegaon, Shigaon Peth, Yellur, Bagani, Chikurde. |
|
|
|
|
Tasgaon |
.. |
Visapur, Hathur, Kavatheekand, Manjarde, Manerajuri, Ped, Savalaj, Waifale, Yelavi, Borgaon, Chinchani. |
|
|
|
|
Shirala |
.. |
Arale, Bilashi, Charan, Kande, Mangle, Sagaon. |
|
|
|
|
Khanapur |
.. |
Alsund, Bhalavani, Chinchani-Wangi, Kadepur, Lengare, Nevari, Sholgaon, Tadasar Wangi. |
|
|
|
|
Jath |
.. |
Dafalpur. |
|
11 |
Satara |
.. |
Karad |
.. |
Atke, Belwade, Charegaon, Kale, Koparde Haveli, Masur, Ondh, Potale, Shenoli, Vadagaon Haveli, Karve, Virvade. |
|
|
|
|
Satara |
.. |
Nasthane. |
|
|
|
|
Patan |
.. |
Mandul Haveli. |
|
|
|
|
Jaoli |
.. |
Kudgal. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Jalgaon |
.. |
.. |
Raver |
.. |
.. |
Rozode, Chinwal |
|
|
|
|
|
Yawal |
.. |
.. |
Kingaon, Shirsat |
|
|
|
|
|
Jalgaon |
.. |
.. |
Mhalasawad |
|
|
|
|
|
Edlabad |
.. |
.. |
Kurha |
|
|
|
|
|
Erandol |
.. |
.. |
Salve |
|
|
|
|
|
Chalisgaon |
.. |
.. |
Saygaon, Mehunbare |
|
|
|
|
|
Bhadgaon |
.. |
.. |
Kajgaon |
|
|
|
|
|
Amalner |
.. |
.. |
Marwad |
|
|
|
|
|
Chopda |
.. |
.. |
Chahardi Veloda |
|
|
|
|
|
Jamner |
.. |
.. |
Neri |
|
2 |
Kolaba |
.. |
.. |
Khalapur |
.. |
.. |
Chouk, Asare, Dharav, Jambavali, Morbe, Tupagaon, Lodhivai, Pali Khd., Nadhal, Hatnoli, Kalote, Mokashi, Mohapada. |
|
|
|
|
|
Panvel |
.. |
.. |
Kelvane, Dighati, Sai, Kasarbhat. |
|
|
|
|
|
Uran |
.. |
.. |
Dighode, Vindhane, Jui, Jasai. |
|
|
|
|
|
Roha |
.. |
.. |
Ambewadi Kolad, Pui, Khamb. |
|
|
|
|
|
Murud |
.. |
.. |
Mazgaon, Arasghar, Velaste, Supegaon, Vave, Nandgaon, Dande T. Nandgaon |
|
|
|
|
|
Mangaon |
.. |
.. |
Chinchavali, Nagaon Bhintad Ambrale, Lonere. |
|
|
|
|
|
Alibag |
.. |
.. |
Ambepur, Talani, Khar, Bhangar, Shahabaj, Talband, Walvade, Ghaswad, Pezari. Kihim, Bamansure Saral. |
|
3 |
Satara |
.. |
.. |
Karad |
.. |
.. |
Yelgaon. |
|
|
|
|
|
Patan |
.. |
.. |
Marali. |
|
|
|
|
|
Satara |
.. |
.. |
Vaduth, Barali, Atit, Gove, Arale, Kanher, Pathkal, Jihe, Kashil, K., Mahuli. |
|
|
|
|
|
Wai |
.. |
.. |
Pasarni, Siddanathwadi, Songirwadi Dhom, Velang. |
|
4 |
Yeotmal |
.. |
.. |
Yeotmal |
.. |
.. |
Jadmoha, Dongra, Khardag. |
|
|
|
|
|
Kelzpur |
.. |
.. |
Shioni, Pimpalkhuti, Jarang, Kapashwar. |
|
|
|
|
|
Wani |
.. |
.. |
Wagaon. |
|
|
|
|
|
Pusad |
.. |
.. |
Gunj, Hiwara, Hudi, Isapur, Mahagaon, Wanegaon, Harsih. |
|
|
|
|
|
Darwha |
.. |
.. |
Mhasola. |
|
5 |
Bhandara |
.. |
.. |
Bhandara |
.. |
.. |
Peotha, Sawari. |
|
6 |
Buldana |
.. |
.. |
Malkapur |
.. |
.. |
Borakhedi, Shelgaon Bazar, Rohinkhed, Rajur. |
|
|
|
|
|
Mehkar |
.. |
.. |
Kungaon Raja, Kingaon, Jattu, Janefal. |
|
|
|
|
|
Chikali |
.. |
.. |
Deulgaon, Mahi, Mangrul, Naoghare Chando, Dhamangaon (Dhad). |
|
|
|
|
|
Khamgaon |
.. |
.. |
Pimpalgaon Raja. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Osmanabad |
.. |
.. |
Tuljapur |
.. |
.. |
Andora, Savargaon. |
|
|
|
|
|
Owsa |
.. |
.. |
Hasegason Wadi, Kini Dhoke, Takki, Bhada, Ujni, Matola. |
|
|
|
|
|
Udgir |
.. |
.. |
Gudsur, Devni Budruk, Halli, Handarugli, Nelegir, Wadhawana Bk, Barala, Jalkot, Lohara |
|
|
|
|
|
Ahmedpur |
.. |
.. |
Chakur, Nalegaon |
|
|
|
|
|
Latur |
.. |
.. |
Chincholi Bk. Newali, Babhalgaon |
|
|
|
|
|
Bhoom |
.. |
.. |
Washi. |
|
|
|
|
|
Osmanabad |
.. |
.. |
Ter, Hinglajwadi, Kajale. |
|
|
|
|
|
Paranda |
.. |
.. |
Mankeshwar, Sonari |
|
|
|
|
|
Kallam |
.. |
.. |
Massa, Siradhon, Terkheda |
|
|
|
|
|
Nilanga |
.. |
.. |
Yermala, Kasar Shirshi |
|
2 |
Nanded |
|
|
Nanded |
.. |
.. |
Barad, Ardhapur, Limbgaon |
|
|
|
|
|
Degloor |
.. |
.. |
Tamlur, Shahapur, Loni |
|
|
|
|
|
Kandhar |
.. |
.. |
Kantha, Kurla, Omannagar, Siradhone, Kalamber Budruk, Kalamber Khurd, Loha. Pethwadaj Malegaon, Sonkhed |
|
|
|
|
|
Bhokar |
.. |
.. |
Bhokar |
|
|
|
|
|
Billoli |
.. |
.. |
Karkheli, Narsi, Naigaon |
|
|
|
|
|
Kinwat |
.. |
.. |
Wai, Mandvi, Islapur, Mahoor |
|
|
|
|
|
Hadgaon |
.. |
.. |
Tamsa, Walki Budruk |
|
|
|
|
|
Mukhed |
.. |
.. |
Jamb Budruk, Yeoti, Sawargaon, Mukramabad |
Amended by Corrig., R. & F. D., No. ENT. I074/107032-M-2, dated 18th August, 1976 (M. G., Part 4-B, page 981)
Amended by Corrig., R. &. F. D., No. ENT. 1074/107032-M-2, dated 30th August, 1976 (M. G., Part 4-B, page 1023)
G. N., R. & F. D., No. ENT. 1074/ 107032-M-2, dated 25th May, 1976 (M. G., Part 4-B, page 645). - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation, in the local areas of the villages of Thane, Yavatmal, Parbhani, Kolhapur, Bhir, Ratnagiri, Wardha, Amravati, Kulaba, Chandrapur, Buldana, Dhule, Jalgaon, Akola, Solapur and Aurangabad specified in column 4 of the schedule hereto in the Taluka as specified against them in column 3 of the Schedule, on 15th June, 1976.Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1. |
Thane |
.. |
.. |
Bhiwandi |
.. |
.. |
Nagaon, Anjurli |
|
|
|
|
|
Palghar |
.. |
.. |
Kambalgaon. |
|
|
|
|
|
Talasari |
.. |
.. |
Zai. |
|
2 |
Yavatmal |
.. |
.. |
Kelapur |
.. |
.. |
Wadhona Bazar. |
|
3 |
Parbhani |
.. |
.. |
Kalamnuri |
.. |
.. |
Akhada, Balapur. |
|
|
|
|
|
Hingoli |
.. |
.. |
Aundha, Goregaon, Narsi, Songaon, Kolsa. |
|
|
|
|
|
Basmath |
.. |
.. |
Kurunda, Jawala Bazar, Halta. |
|
|
|
|
|
Jintur |
.. |
.. |
Bori, Charthana, Adagaon Bhogaon. |
|
|
|
|
|
Gangakhed |
.. |
.. |
Pallam, Ranisunargaon. |
|
|
|
|
|
Pathri |
.. |
.. |
Gunj, Walur. |
|
|
|
|
|
Partur |
.. |
.. |
Mantha, Ashti. |
|
4. |
Kolhapur |
.. |
.. |
Hatkangale |
.. |
.. |
Herle, Rendal, Rui, Chandur, Kabnoor, Mangaon, Tardal, Ghunaki, Bhadole, Kini, Ambap, Top, Sawarde, Pargaon. |
|
|
|
|
|
Shahuwadi |
.. |
.. |
Yelane, Sarud, Bambavade. |
|
|
|
|
|
Karvir |
.. |
.. |
Uchagaon, Vasagade, Gandhi-nagar, Khupire, Shinganapur, Vadange, Beed. |
|
|
|
|
|
Kagal |
.. |
.. |
Sangrul, Kasaba, Sangav, Mouje Sangav, Kapashi. |
|
|
|
|
|
Shirol |
.. |
.. |
Kothali, Danoli, Udgaon, Shirol, Alas, Bubnal, Taka-vade, Nandani, Shirdhon, Lat, Shirawad, Akiwat, Ghosarwad, Takali, Dattawad. |
|
|
|
|
|
Radhanagari |
.. |
.. |
Kasba, Waive, Saravade, Rashivade Budruk. |
|
|
|
|
|
Panhala |
.. |
.. |
Kotoli, Porle Tart Thane, Kale. |
|
|
|
|
|
Gadhinglaj |
.. |
.. |
Bhadgaon, Kadgaon, Halkarni, K. Nool, Mahagaon. |
|
|
|
|
|
Chandgad |
.. |
.. |
Chandgad. |
|
5 |
Bhir |
.. |
.. |
Kaij |
.. |
.. |
Kaij |
|
|
|
|
|
Ashti |
.. |
.. |
Ashti. |
|
|
|
|
|
Georavi |
.. |
.. |
Talwada. |
|
6 |
Ratnagiri |
.. |
.. |
Malwan |
.. |
.. |
Warad. |
|
|
|
|
|
Kankavali |
.. |
.. |
Kharepatan, Tarele, Ashiye Janavli, Wakade, Kasarde. |
|
|
|
|
|
Deogad |
.. |
.. |
Talavade, Wareri. |
|
|
|
|
|
Chiplun |
.. |
.. |
Chiplun (Rural area i.e., Chiplun Upanagar). |
|
|
|
|
|
Khed |
.. |
.. |
Khopi |
|
|
|
|
|
Dapoli |
.. |
.. |
Karajgaon. |
|
7 |
Wardha |
.. |
.. |
Arvi |
.. |
.. |
Karanja. |
|
8 |
Satara |
.. |
.. |
Khandala |
.. |
.. |
Pargaon, Shivajinagar, Wathar Budruk, Pimpre Budruk Andori. |
|
|
|
|
|
Wai |
.. |
.. |
Bawadhan, Gulumb, Jamb, Kawathe, Kenjal, Kikali, Udtare. |
|
|
|
|
|
Koregaon |
.. |
.. |
Wathar, Kiroli, Wathar St., Tandulwadi, Bramhapuri. |
|
9 |
Osmanabad |
.. |
.. |
Nilanga |
.. |
.. |
Aurad, Shahajani. |
|
|
|
|
|
Latur |
.. |
.. |
Murud. |
|
|
|
|
|
Omerga |
.. |
.. |
Turori. |
|
|
|
|
|
Ausa |
.. |
.. |
Killari. |
|
10 |
Amaravati |
.. |
.. |
Achalpur |
.. |
.. |
|
|
|
|
|
|
Chandur Railway |
.. |
.. |
Anjansingi, Warha. |
|
|
|
|
|
Daryapur |
.. |
.. |
Murha Budruk, Chansala. |
|
|
|
|
|
Morshi |
.. |
.. |
Khed, Adgaon, Shirkhed, Rajura Bazar. |
|
11 |
Kulaba |
.. |
.. |
Alibag |
.. |
.. |
Kurkundi, Kottembi, Ramraj, Tajpur, Malade, Koproli, Malkatkhar, Mandva-tarf-Zirad, Chaul, Awas, Bapale, Chinchavali, Hashiware, Rewas. |
|
|
|
|
|
Khalapur |
.. |
.. |
Pali Budruk, Kolhivali, Vasambe, Ambivali, Chambhari, Rees, Panchasheel, Wat, Talegaon, Parode. |
|
|
|
|
|
Roha |
.. |
.. |
Nagothana. |
|
|
|
|
|
Shriwardhan |
.. |
.. |
Arathi, Jasawali. |
|
|
|
|
|
Mangaon |
.. |
.. |
Vadgaon, Vadghar, Vadawali, Kachale, Bamnoli. |
|
|
|
|
|
Uran |
.. |
.. |
Nagaon, Chanaje, Kegaon, Mhatwali. |
|
|
|
|
|
Karjat |
.. |
.. |
Kadao, Kashele. |
|
|
|
|
|
Murud |
.. |
.. |
Borli, Mandla. |
|
|
|
|
|
Pen |
.. |
.. |
Vadkhal. |
|
12 |
Chandrapur |
.. |
.. |
Chandrapur |
.. |
.. |
Ghugus. |
|
|
|
|
|
Gadchiroli |
.. |
.. |
Kurkheda, Chamorshi. |
|
|
|
|
|
Sironcha |
.. |
.. |
Asaralli. |
|
13 |
Buldana |
.. |
.. |
Chikhali |
.. |
.. |
Pimpalgaon, Sarai, Dongar-khandala, Sakhali Budruk, Sawana, Raipur Mera Budruk, Andhera. |
|
|
|
|
|
Mehkar |
.. |
.. |
Sonati, Mundefal, Kalambeswar Bibi. |
|
|
|
|
|
Jalgaon |
.. |
.. |
Sangrampur, Jamod, Asalgaon, Warwat, Bakal. |
|
|
|
|
|
Khamgaon |
.. |
.. |
Jalamb, Matergaon Budruk. |
|
14 |
Dhule |
.. |
.. |
Sakri |
.. |
.. |
Samoda. |
|
|
|
.. |
.. |
Sindkheda |
.. |
.. |
Patan, Malpur. |
|
|
|
|
|
Shirpur |
.. |
.. |
Varul, Ajande Budruk, Arthe Budruk, Arthe Khurd. |
|
|
|
|
|
Navapur |
.. |
.. |
Khandbara. |
|
|
|
|
|
Taloda |
.. |
.. |
Somaval Khurd. |
|
|
|
|
|
Shahada |
.. |
.. |
Vadali, Lonkheda. |
|
15 |
Jalgaon |
.. |
.. |
Erandol |
.. |
.. |
Paldhi Budruk, Paldhi Khurd, |
|
|
|
|
|
Raver |
.. |
.. |
Kerhale Budruk. |
|
|
|
|
|
Chopda |
.. |
.. |
Dhanora. |
|
|
|
|
|
Yaval |
.. |
.. |
Dahigaon, Hingone, Bamnod. |
|
|
|
|
|
Jamner |
.. |
.. |
Neri Budruk, Neri-Digar. |
|
16 |
Akola |
.. |
.. |
Akot |
.. |
.. |
Sasara. |
|
|
|
|
|
Mangrulpir |
.. |
.. |
Kondli, Shendurgaon. |
|
17 |
Solapur |
.. |
.. |
Madha |
.. |
.. |
Tembhurni. |
|
|
|
|
|
Malshiras |
.. |
.. |
Natepute, Piliv, Mahalung, Borgaon, Shindewadi. |
|
|
|
|
|
Mohol. |
.. |
.. |
Angar, Ashti, Shetfal. |
|
18 |
Aurangabad |
.. |
.. |
Sillod |
.. |
.. |
Sillod, Ajanta, Undengaon, Shirna. |
|
|
|
|
|
Soegaon |
.. |
.. |
Soegaon. |
|
|
|
|
|
Jafferabad |
.. |
.. |
Jafferabad. |
|
|
|
|
|
Gangapur |
.. |
.. |
Harosool, Sangvi, Anafpur, Waigaon. |
|
|
|
|
|
Paithan |
.. |
.. |
Bidkin. |
|
|
|
|
|
Kannad |
.. |
.. |
Pishore, Waughlkheda, Shafipur, Digar, Khadki. |
Partially modified by G.N., R. & F.D., No. ENT. 1077/166532-M-21, dated 11th July 1977(M.G., Part 4-B, page 587)
G.N., R. & F.D., No. ENT 1077/166532-M2, dated 2nd February, 1977 (M.G., Part 4-B Page 201) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation, in the local areas of the villages of Thane, Chandrapur, Bhandara, Ahmadnagar, Wardha and Buldana specified in column 4 of the schedule hereto in the taluka as specified against them in column 3 of that schedule, with effect from 2nd February, 1977.Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Thane |
.. |
.. |
Thane |
.. |
.. |
*Sanpada. |
|
|
|
|
|
Bhiwandi |
|
.. |
*Kamatghar. |
|
|
|
|
|
Palghar |
|
.. |
*Nandgaon. |
|
2 |
Chandrapur |
|
.. |
Warora |
|
.. |
Shegaon (Bk.), Majari (Khadan). |
|
3 |
Bhandara |
|
.. |
Bhandara |
|
.. |
Goberawli, Nakadongri, Asti, Gaimukh, |
|
|
|
|
.. |
Sakoli |
|
.. |
Pratapgarh, Bondgaon Devi, Kumbhali. |
|
4 |
Ahmadnagar |
|
.. |
Shrigonda |
|
.. |
Madhe-Vadgaon. |
|
|
|
|
|
Jamkhed |
|
.. |
Kharda, Nanaj, Jawala. |
|
|
|
|
|
Akola |
|
.. |
Deothan, Kotul. |
|
|
|
|
|
Shrirampur |
|
.. |
Takalibhan, Nipani Vadgaon. |
|
|
|
|
|
Sangamner |
|
.. |
Ashwi Kfi., Bota, Bhandarfal Bk., Talegaon, |
|
|
|
|
|
|
|
|
Sakur, Vadgao-pan. |
|
|
|
|
|
Rahuri |
|
.. |
Songaon, Satral. |
|
5 |
Wardha |
|
.. |
Wardha |
|
.. |
Nachangaon. |
|
|
|
|
|
Arui |
|
.. |
Peth Ahamadpur. |
|
6 |
Buldana |
|
.. |
Mehkar |
|
.. |
Mola (Moli), Hiwra Bk. |
|
|
|
|
|
Jalgaon |
|
.. |
Chawara (Yelora), Katel Dhanora. |
Schedule
|
Sr. No. |
District |
|
Taluka |
|
Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Buldhana |
.. |
Chikhali |
.. |
Madh, Kolwad |
Schedule
|
Sr. No. |
District |
|
Taluka |
|
Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Thane |
.. |
Dahanu |
.. |
Kasa. |
|
|
|
|
Vasai |
.. |
Sandor |
|
2 |
Dhule |
.. |
Akkalkuwa |
.. |
Sorapada |
|
3 |
Kulaba |
.. |
Pen |
.. |
Patnoli, Karmavali, Karpale, Varasai, Gadab, Khar Macha, Khar Ghat, Chirabai, Khar, Jambhela, Mhaisbad, Kolet. |
|
4 |
Nagpur |
.. |
Ramtek |
.. |
Totiadoh. |
|
5 |
Yavatmal |
.. |
Yavatmal |
.. |
Akola-Bazar |
Schedule
|
Sr. No. |
District |
|
Taluka |
|
Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Bhandara |
.. |
Bhandara |
.. |
Kanhalgaon. |
|
2 |
|
|
|
|
Andhalgaon |
|
3 |
|
|
|
|
Palora |
|
4 |
|
|
|
|
Sitasawangi |
|
5 |
|
|
|
|
Rajapur |
|
6 |
|
|
|
|
Kohdha |
|
7 |
|
|
|
|
Kosra |
|
8 |
|
|
|
|
Jamb |
|
9 |
|
|
|
|
Hasara |
|
10 |
|
|
|
|
Paonarkhan |
|
11 |
|
|
|
|
Salewada |
|
12 |
|
|
|
|
Yedarbuchi |
|
13 |
Bhandara |
.. |
Gondia |
|
Paraswada |
|
14 |
|
|
|
|
Bangaon |
|
15 |
|
|
|
|
Risama |
|
16 |
|
|
|
|
Padampur |
|
17 |
|
|
|
|
Malhi |
|
18 |
|
|
|
|
Kamtha. |
|
19 |
|
|
|
|
Gangazari |
|
20 |
|
|
|
|
Dakram (Sukdi). |
|
21 |
|
|
|
|
Dandegaon |
|
22 |
|
|
|
|
Wadegaon |
|
23 |
|
|
|
|
Kaweleuda |
|
24 |
|
|
|
|
Mundikota |
|
25 |
|
|
|
|
Daoniwada |
|
26 |
|
|
|
|
Kaweleuda |
|
27 |
|
|
|
|
Dhapewada |
|
28 |
|
|
|
|
Chipiya |
|
29 |
Bhandara |
.. |
Sakoli |
.. |
Barwha |
|
30 |
|
|
|
|
Pohra |
|
31 |
|
|
|
|
Sondar |
|
32 |
|
|
|
|
Sangadi |
|
33 |
|
|
|
|
Palandur |
|
34 |
|
|
|
|
Kokodi |
|
35 |
|
|
|
|
Chichgarh |
|
36 |
|
|
|
|
Tadgaon |
|
37 |
|
|
|
|
Taosi |
|
38 |
|
|
|
|
Gothangaon |
|
39 |
|
|
|
|
Dighori |
|
40 |
|
|
|
|
Jaitpur |
|
41 |
|
|
|
|
Masai |
|
42 |
|
|
|
|
Deolgaon |
|
43 |
Chandrapur |
.. |
Warora |
.. |
Bhishi |
|
44 |
Chandrapur |
.. |
Sironcha |
.. |
Allapalli. |
Amended by G.N., R. & F. D., No. ENT-1077/I66532-M-2, dated 23rd September, 1977 (M.G., Part 4-B, page 812)
G.N., R. & F.D., No. ENT. 1077/166 532-M-2, dated 27th May, 1977 (M.G., Part 4-B, page 457) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation, in the local areas of the villages of Ratnagiri specified in column (4) of the schedule hereto, in the Taluka as specified against them in column (3) of the said Schedule, with effect from 16th June, 1977Schedule
|
Sr. No. |
District |
|
Taluka |
|
Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Ratnagiri |
.. |
Vengurla |
.. |
Ubhadanda |
|
|
|
|
|
|
Hodavade |
|
|
Do. |
.. |
Malvan |
.. |
Talagaon |
|
|
Do. |
.. |
Sangameshwar |
.. |
Kongaon |
|
|
|
|
(Deorukh). |
.. |
Sakharpa |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Nagpur |
.. |
.. |
Nagpur |
.. |
.. |
1. |
Wadoda |
|
|
|
|
|
|
|
|
2. |
Koradi. |
|
|
|
|
|
|
|
|
3. |
Takalghat. |
|
2 |
Nagpur |
.. |
.. |
Katol |
.. |
.. |
1. |
Belona. |
|
|
|
|
|
|
|
|
2. |
Khairgaon. |
|
|
|
|
|
|
|
|
3. |
Sawargaon. |
|
|
|
|
|
|
|
|
4. |
Jajalkheda. |
|
|
|
|
|
|
|
|
5. |
Bhisnoor. |
|
|
|
|
|
|
|
|
6. |
Sawanga (Lohari). |
|
|
|
|
|
|
|
|
7. |
Parad Singa. |
|
|
|
|
|
|
|
|
8. |
Sawanga (Kachari). |
|
|
|
|
|
|
|
|
9. |
Ridhora. |
|
3 |
Nagpur |
.. |
.. |
Saoner |
.. |
.. |
1. |
Chicholi (Khaparkheda). |
|
|
|
|
|
|
|
|
2. |
Kelod. |
|
|
|
|
|
|
|
|
3. |
Dhapawada. |
|
|
|
|
|
|
|
|
4. |
Patan Saongi |
|
|
|
|
|
|
|
|
5. |
Bhanegaon. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Sangli |
.. |
.. |
Walwa |
.. |
.. |
1. |
Killemachindragad |
|
|
|
|
|
|
|
|
2. |
Yedemachindra. |
|
|
|
|
|
|
|
|
3. |
Bichud (Bhavani Nagar). |
|
|
|
|
|
|
|
|
4. |
Rathare Haranax. |
|
2 |
Jalgaon |
.. |
.. |
Yawal |
.. |
.. |
|
Sakali. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Dhule |
.. |
.. |
Dhule |
.. |
.. |
1. |
Deur Bk. |
|
2 |
Dhule |
.. |
.. |
Dhule |
.. |
.. |
2. |
Deur Kd. |
|
3 |
Dhule |
.. |
.. |
Sakri |
.. |
.. |
1. |
Mohadi Pr. Dangari. |
|
4 |
Dhule |
.. |
.. |
Akkalkuwa |
.. |
.. |
|
Jaitane. Akkaluwa. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Dhule |
.. |
.. |
Shahad |
.. |
.. |
Aslod |
|
2 |
Dhule |
.. |
.. |
Shahad |
.. |
.. |
Anakwade. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Ahmednagar |
.. |
.. |
Newasa |
.. |
.. |
Kukana and Bhende |
|
|
2 |
Ahmednagar |
.. |
.. |
Rahuri |
.. |
.. |
Kolhar Khurd. |
|
|
|
Kolhapur |
.. |
.. |
Karvir |
.. |
.. |
1. |
Parite. |
|
|
|
|
|
|
|
|
2. |
Mudshingi. |
|
|
|
|
|
|
|
|
3. |
Wadi Ujatai. |
|
|
|
|
|
|
|
|
4. |
Kerle. |
|
|
|
|
|
|
|
|
5. |
Haladi. |
|
|
|
|
|
|
|
|
6. |
Panchagaon. |
|
|
|
|
|
|
|
|
7. |
Nigave Du. |
|
|
|
|
|
|
|
|
8. |
Chinchwad. |
|
|
|
|
|
|
|
|
9. |
Sangrul. |
|
|
|
|
|
|
|
|
10. |
Koparde. |
|
|
|
|
|
|
|
|
11. |
Sadoli Khalsa. |
|
|
|
|
|
|
|
|
12. |
Sangwade. |
|
|
|
|
|
|
|
|
13. |
Singnapur. |
|
|
|
|
|
|
|
|
14. |
Valiwade. |
|
|
|
|
|
|
|
|
15. |
Hasur. |
|
|
|
|
|
|
|
|
16. |
Bhuye. |
|
|
|
|
|
|
|
|
17. |
Chikhali. |
|
|
|
|
|
|
|
|
18. |
Kuditre. |
|
|
|
|
|
|
|
|
19. |
Gokul Shirgaon. |
|
|
|
|
|
|
|
|
20. |
Nave Balinge. |
|
4. |
Kolhapur |
.. |
.. |
Shirol |
.. |
.. |
1. |
Shahapur. |
|
|
|
|
|
|
|
|
2. |
Nimshirgaon. |
|
|
|
|
|
|
|
|
3. |
Narsobachiwadi. |
|
|
|
|
|
|
|
|
4. |
Chipri. |
|
|
|
|
|
|
|
|
5. |
Yadrav. |
|
|
|
|
|
|
|
|
6. |
Khidrapur. |
|
5 |
Kolhapur |
.. |
.. |
Hatkanangle |
.. |
.. |
1. |
Vathar-Terf-Vedgaon. |
|
|
|
|
|
|
|
|
2. |
Shiroli. |
|
6 |
Kolhapur |
.. |
.. |
Hatkanangle |
.. |
.. |
3. |
Minche. |
|
|
|
|
|
|
|
|
4. |
Korochi. |
|
7 |
Kolhapur |
.. |
.. |
Kagal |
.. |
.. |
1. |
Borwade. |
|
|
|
|
|
|
|
|
2. |
Bidri. |
|
|
|
|
|
|
|
|
3. |
Hamidwada. |
|
|
|
|
|
|
|
|
4. |
Madyal. |
|
|
|
|
|
|
|
|
5. |
Sidhanerli. |
|
8 |
Kolhapur |
.. |
.. |
Gadhinglaj |
.. |
.. |
1. |
Bhadyachiwadi. |
|
|
|
|
|
|
|
|
2. |
Basarge. |
|
|
|
|
|
|
|
|
3. |
Dundage. |
|
|
|
|
|
|
|
|
4. |
Gijiwane. |
|
|
|
|
|
|
|
|
5. |
Nesari |
|
9 |
Kolhapur |
.. |
.. |
Chandgad |
.. |
.. |
1. |
Kowad. |
|
|
|
|
|
|
|
|
2. |
Adkur. |
|
|
|
|
|
|
|
|
3. |
Turkewadi. |
|
|
|
|
|
|
|
|
4. |
Mangaon. |
|
|
|
|
|
|
|
|
5. |
Kudnur. |
|
|
|
|
|
|
|
|
6. |
Halkarni. |
|
10 |
Kolhapur |
.. |
.. |
Ajara |
.. |
.. |
1. |
Uttur. |
|
|
|
|
|
|
|
|
2. |
Madilge |
|
|
|
|
|
|
|
|
3. |
Sulgaon. |
|
11 |
Kolhapur |
.. |
.. |
Radhanagari |
.. |
.. |
1. |
K. Tarle. |
|
|
|
|
|
|
|
|
2. |
Kaulav. |
|
|
|
|
|
|
|
|
3. |
Turambe. |
|
|
|
|
|
|
|
|
4. |
Ghotwade. |
|
|
|
|
|
|
|
|
5. |
Solankur. |
|
|
|
|
|
|
|
|
6. |
Shelewadi. |
|
|
|
|
|
|
|
|
7. |
Fejivade. |
|
12 |
Kolhapur |
.. |
.. |
Panhala |
.. |
.. |
1. |
Wadi-Ratnagiri. |
|
|
|
|
|
|
|
|
2. |
Satve. |
|
|
|
|
|
|
|
|
3. |
Waghave. |
|
|
|
|
|
|
|
|
4. |
Yevluj. |
Amended by Corrig., R . & F. D„ No. ENT. 1077/166532-M-2, dated the 3rd November, 1977 (M. G. Part, 4-B. P- 921)
G. N., R. & F. D., No. ENT. 1077/166532-M-2, dated 11th October, 1977 (M. G. Part, 4-B. page 895) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation, in the local areas of the villages of Dhule and Kulaba Districts, specified in the column 4 of the schedule hereto, in the Talukas as specified, against them, in column 3 of that schedule, with effect from 1st November, 1977.Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Dhule |
.. |
.. |
Shahada |
.. |
.. |
Mohide-Tarf-Haveli. |
|
|
2 |
Kulaba |
.. |
.. |
Mahad |
.. |
.. |
1. |
Dasgaon. |
|
|
|
|
|
|
|
|
2. |
Nate. |
|
|
|
|
|
|
|
|
3. |
Kolose. |
|
3 |
Kulaba |
.. |
.. |
Khalapur |
.. |
.. |
1. |
Wavoshi. |
|
4 |
Kulaba |
.. |
.. |
Shriwardhan |
.. |
.. |
1. |
Wadawali. |
|
|
|
|
|
|
|
|
2. |
Diveagar. |
|
5 |
Kulaba |
.. |
.. |
Mhasala |
.. |
.. |
1. |
Khargaon Budruk. |
|
|
|
|
|
|
|
|
2. |
Saklap. |
|
|
|
|
|
|
|
|
3. |
Saver. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Kulaba |
.. |
.. |
Murud |
.. |
|
(1) |
Chordhe. |
|
|
|
|
|
|
|
|
(2) |
Walke. |
|
|
|
|
|
|
|
|
(3) |
Usaroli. |
|
|
|
|
|
|
|
|
(4) |
Walawati. |
|
|
|
|
|
|
|
|
(5) |
Talawade. |
|
|
|
|
|
|
|
|
(6) |
Amboli. |
|
2 |
Aurangabad |
.. |
.. |
Soegaon |
.. |
|
(7) |
Amkheda. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Jalgaon |
.. |
.. |
Erandol |
.. |
.. |
Pimpari Khd. |
|
2 |
Jalgaon |
.. |
.. |
Raver |
.. |
.. |
Vivare Bk. |
|
3 |
Jalgaon |
.. |
.. |
Edlabad |
.. |
.. |
Anturli. |
|
4 |
Jalgaon |
.. |
.. |
Pachora |
.. |
.. |
Vakhedi. |
|
|
|
|
|
|
|
|
Nandra. |
|
5 |
Jalgaon |
.. |
.. |
Parola |
.. |
.. |
Bahadarpur. |
|
6 |
Jalgaon |
.. |
.. |
Chalisgaon |
.. |
.. |
Bhoras. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Ratnagiri |
.. |
|
Ratnagiri |
.. |
.. |
(i) |
Jaigad. |
|
|
|
|
|
|
|
|
(ii) |
Pali. |
|
|
|
|
|
|
|
|
(iii) |
Pawas. |
|
2 |
Ratnagiri |
.. |
|
Malwan |
.. |
.. |
Nandos. |
|
Schedule
|
Sr. No. |
District |
|
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
|
3 |
|
|
4 |
|
1 |
Sangli |
.. |
.. |
.. |
Shirala |
.. |
.. |
Kokarud. |
|
2 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Manadur. |
|
3 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Kunjgaon. |
|
4 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Yelapur. |
|
5 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Nandeli. |
|
6 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Chandoli Bk. |
|
7 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Chandoli Kd. |
|
8 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Kundalapur. |
|
9 |
Do. |
.. |
.. |
.. |
Do. |
.. |
.. |
Sonawade, |
|
10 |
Solapur |
.. |
.. |
.. |
Malsiras |
.. |
.. |
Velapur. |
|
11 |
Solapur |
.. |
.. |
.. |
Pandharpur |
.. |
.. |
Bhalwani. |
|
|
|
|
|
|
|
|
|
Kasegaon. |
|
12 |
Do. |
.. |
.. |
.. |
Sangola |
.. |
.. |
Gheradi |
|
13 |
Dhule |
.. |
.. |
.. |
Shahada |
.. |
.. |
Maloni. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Nagpur |
.. |
.. |
Umrer |
.. |
.. |
Mandhal. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Nanded |
.. |
|
Kinwat |
.. |
|
Gokunda. |
Amended by Corrig., R. & F. D„ No. ENT. 1078/162487-M-2, dated 29th July, 1978 (M. G. Part, 4-B. page 860)
G. N., R. & F. D., No. ENT. 10781/162487-M-2, dated 13th June, 1978 (M. G. Part, 4-B. page 786) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation in the local areas of the villages Sangli, Dhule, Nashik Districts specified in the column 4 of the Schedule hereto the Talukas as specified against it in column 3 of that schedule, with effect from 1st July, 1978.Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Sangli |
.. |
.. |
Jath |
.. |
Umadi. |
|
|
2 |
Dhule |
.. |
.. |
Akrani |
.. |
(i) |
Dhadgaon. |
|
|
|
|
|
|
|
(ii) |
Roshamal. Bk. |
|
3. |
Nashik |
.. |
.. |
Yeola |
.. |
(i) |
Mukhed. |
|
|
|
|
|
|
|
(ii) |
Patoda. |
|
|
|
|
|
|
|
(iii) |
Andarsul. |
|
|
|
|
|
|
|
(iv) |
Nagarsul. |
|
|
|
|
|
Nashik.. |
.. |
(i) |
Satpur. |
|
|
|
|
|
|
|
(ii) |
Eklahare. |
|
|
|
|
|
Dindori |
.. |
Khedgaon. |
|
|
|
|
|
|
Surgana. |
.. |
Surgana. |
|
|
|
|
|
|
Sinnar |
.. |
Wavi. |
|
|
|
|
|
|
Nipad |
.. |
(i) |
Deogan. |
|
|
|
|
|
|
|
(ii) |
Ugaon. |
|
|
|
|
|
|
|
(iii) |
Ugaon. |
|
|
|
|
|
|
|
(iv) |
Pimpals. |
|
|
|
|
|
|
|
(v) |
Nandurdi. |
|
|
|
|
|
|
|
(vi) |
Ranwad. |
Schedule
|
Sr. No. |
District |
Taluka |
Name of the Villages |
|
1 |
2 |
3 |
4 |
|
1 |
Chandrapur |
Brahmapuri |
Ratnapur. |
Schedule
|
Sr. No. |
District |
|
|
Taluka |
|
|
|
Villages |
|
1 |
2 |
|
|
3 |
|
|
|
4 |
|
1 |
Pune |
.. |
.. |
Mawal |
.. |
.. |
(i) |
Khandala. |
|
|
|
|
|
|
|
|
(ii) |
Kamshet |
|
|
|
|
|
|
|
|
(iii) |
Karla |
|
|
|
|
|
|
|
|
(iv) |
Induri |
|
|
|
|
|
|
|
|
(v) |
Kale |
|
|
|
|
|
|
|
|
(vi) |
Shivane |
|
|
|
|
|
|
|
|
(vii) |
Lonavala Municipal limits (including villages Bhangarwadi, Bhushi, Dongragaon Valvan). |
|
|
|
|
|
|
|
|
(viii) |
Kanhe. |
|
2 |
Buldana |
.. |
.. |
Mehkar |
|
.. |
(a) |
Deolgaon-Mali |
|
|
|
|
|
|
|
|
(b) |
Dusarbid |
|
|
|
|
|
|
|
|
(c) |
Shendla |
|
|
|
|
|
|
|
|
(d) |
Sultanpur |
|
|
|
|
|
|
|
|
(e) |
Warwand. |
Amended by Corrig., R . & F. D., No. ENT. 1078/162487/I-S(I), dated 12th February, 1979 (M. G. Part, 4-B. page 166)
G. N., R. & F. D., No. ENT. 1078/162487/I.S.(I), dated 12th January, 1979 (M. G. Part, XV-B. page 104) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Maharashtra hereby directs that the said Act shall come into operation, in the local areas of the villages Chandrapur, Kulaba, Ratnagiri and Amravati Districts, specified in the column 4 of the schedule hereto, in the Talukas as specified against them, in column 3 of that schedule, with effect from the 1st day of February, 1979.Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Chandrapur |
.. |
Brahmapuri |
.. |
(i) |
Kurza |
|
|
|
|
Warora |
.. |
(ii) |
Chinchordi alias Sonurli |
|
2 |
Kulaba |
.. |
Mahad |
.. |
(i) |
Dadali |
|
|
|
|
|
|
(ii) |
Chambharkhind |
|
|
|
|
|
|
(iii) |
Ladawali |
|
|
|
|
Roha |
.. |
(iv) |
Roth Khurd. |
|
3 |
Ratnagiri |
.. |
Deogad |
.. |
(i) |
Kunkeshwar |
|
4 |
Amaravati |
.. |
Amravati |
.. |
(i) |
Marki |
|
|
|
|
Daryapur |
.. |
(ii) |
Kokarda |
|
|
|
|
Achalpur |
.. |
(iii) |
Dhamangaon Gadhi. |
(a) which is exclusively exhibited to children below 12 years of age and students producing certificates from the Head of the school, college of any other educational institution in the form hereto appended and signing them in the presence of the booking clerk issuing the ticket; and
(b) the proprietor of which has undertaken -
(i) to issue tickets with the inscriptions "for students and children only" and showing thereon the date and time of the show and ail other information on the ticket as required by the rules made under the Act;
(ii) to maintain separate account regarding the issue of such tickets in respect of each show and to submit them to the officer specified in that behalf along with the certificates produced by the students as aforesaid;
(iii) to pay to Shri Sadashiv J. Row Kavi, Amod House, Ground Floor, 8, Keluskar Road, North, Bombay 28, a sum equivalent to the amount of entertainments duty leviable on its exhibition, and
(c) which is not exhibited in aid of any fund or institution which in the opinion of the Commissioner of Police in Greater Bombay or the District Magistrate Elsewhere is not eligible for or entitled to any financial assistance form the State, shall be exempted from liability to entertainments duty under the Act.
2. Where any question arises as to whether a person is a student or child below 12 the decision of the manager of the theatre at which such film is exhibited shall be final. 3. The exemption from liability to entertainments duty granted to the exhibition of the film aforesaid shall be withdrawn if the exhibition fails to comply with the requirements of sub-clause (iii) of clause (b).Certificate
|
Not transferable. |
|
|||||
|
(Name of the) |
School |
Place |
||||
|
College |
||||||
|
Other educational institution |
|
|||||
|
Dated |
|
|||||
|
This is to certify that |
Shri |
|
|
|||
|
Shrimati |
|
|
||||
|
Kumari |
|
|
||||
|
Is student of the |
|
|
||||
|
College |
|
|
||||
|
Studying in |
Class, and that |
he |
has not been given |
|||
|
she |
||||||
|
any previous certificate form this [ ] |
for obtaining concession in entertainments |
|||||
|
|
Signature and designation of head of [ ] |
|||||
|
Signature of the student (to be obtained by the |
|
|||||
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Buldana |
.. |
Mehkar |
.. |
(a) |
Jafrabad |
|
|
|
|
Chikhli |
.. |
(b) |
Tembhurna |
|
|
|
|
|
|
(c) |
Raipur |
|
|
|
|
|
|
(d) |
Kelwad |
|
|
|
|
|
|
(e) |
Peth |
|
|
|
|
|
|
(f) |
Isrul |
|
|
|
|
|
|
(g) |
Mhasala |
|
|
|
|
Khamgaon |
.. |
(h) |
Garadgaon. |
|
2 |
Kulaba |
.. |
Mhasala |
.. |
|
Gondghar |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Ahmadnagar |
.. |
Shrirampur |
.. |
Pathare Budruk |
|
2 |
Bhandara |
.. |
Sakoli |
.. |
Parsodi |
|
3 |
Sangli |
.. |
Jath |
.. |
Billur |
|
4 |
Jalgaon |
.. |
Parola |
.. |
Shirsode. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Dhule |
.. |
Shirpur |
.. |
Shingave |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Dhule |
.. |
Shirpur |
.. |
Nimzari. |
|
|
|
|
Shirpur |
.. |
Amode. |
|
|
|
|
Shirpur |
.. |
Karwand. |
|
|
|
|
Shirpur |
.. |
Kharde Khurd. |
|
|
|
|
Shirpur |
.. |
Kharde Budruk. |
|
2 |
Chandrapur |
.. |
Bramhapuri |
.. |
Gangalwadi. |
|
|
|
|
Gadchiroli |
.. |
Amirza. |
|
|
|
|
Chandrapur |
.. |
Gondpipri. |
|
|
|
|
Warora |
.. |
Shankarpur. |
|
|
|
|
Warora |
.. |
Madheli. |
|
3 |
Buldana |
.. |
Chikhli |
.. |
Sawana. |
|
|
|
|
Chikhli |
.. |
Shelud. |
|
|
|
|
Chikhli |
.. |
Malagani. |
|
|
|
|
Malkapur |
.. |
Makodi. |
|
|
|
|
Malkapur |
.. |
Jahagirpur. |
|
|
|
|
Mehkar |
.. |
Tembhurkhed. |
|
|
|
|
Shioni |
.. |
Pisa. |
|
4 |
Amaravati |
.. |
Achalpur |
.. |
Kandli. |
|
5 |
Ratnagiri |
.. |
Mandangad |
.. |
Bhingaloli. |
|
|
|
|
Lanja |
.. |
Shiposhi |
|
|
|
|
Lanja |
.. |
Bhambed |
|
6 |
Yavatmal |
.. |
Wani |
.. |
Gadachi Bori. |
|
|
|
|
Darwha |
.. |
Anjanti. |
|
|
|
|
Darwha |
.. |
Shirgaon Pandhari. |
|
|
|
|
Darwha |
.. |
Dhamangaon Deo (DK) |
|
|
|
|
Kelapur |
.. |
Sangam Sawangi. |
|
|
|
|
Kelapur |
.. |
Kurli. |
|
|
|
|
Kelapur |
.. |
Runza. |
|
|
|
|
Kelapur |
.. |
Pahapal. |
|
|
|
|
Kelapur |
.. |
Rudha. |
|
|
|
|
Pusad Sai |
.. |
Izara. |
|
|
|
|
Pusad |
.. |
Deosari. |
|
|
|
|
Pusad |
.. |
Amboda. |
|
7 |
Nagpur |
.. |
Ramtek |
.. |
Parsheoni. |
|
|
|
|
Ramtek |
.. |
Pusda. |
|
|
|
|
Ramtek |
.. |
Pauni. |
|
|
|
|
Ramtek |
.. |
Deolapur. |
|
|
|
|
Ramtek |
.. |
Kodamendhi. |
|
|
|
|
Ramtek |
.. |
Khat. |
|
|
|
|
Ramtek |
.. |
Hiwara. |
|
|
|
|
Ramtek |
.. |
Kanhan-Kandri. |
|
|
|
|
Ramtek |
.. |
Nagardhan. |
|
|
|
|
Ramtek |
.. |
Hingna. |
|
|
|
|
Ramtek |
.. |
Tharsa. |
|
|
|
|
Ramtek |
.. |
Aroli. |
|
|
|
|
Ramtek |
.. |
Nimkheda. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Chandrapur |
.. |
Brahmapuri |
.. |
Mandki |
|
2 |
Ahmadnagar |
.. |
Nagar |
.. |
Chichondi Patil. |
|
|
|
|
Nagar |
.. |
Nagapur. |
|
|
|
|
Shevgaon |
.. |
Balam Takali. |
|
|
|
|
Shrirampur |
.. |
Babhaleshwar Khd. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Kulaba |
.. |
Roha |
.. |
Bhuwaneshwar. |
|
|
|
.. |
Shriwardhan |
.. |
Borli Panchatan. |
|
2 |
Bhandara |
.. |
Sakoli |
.. |
Kawalewada |
|
|
|
|
Bhandara |
.. |
Wadegaon. |
|
|
|
|
Bhandara |
.. |
Thana. |
Schedule
District Pune
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
|
.. |
Haveli |
.. |
Vadgaon Bk. |
|
|
|
|
Haveli |
.. |
Vadgaon Kd. |
|
|
|
|
Haveli |
.. |
Pimple Nilkh. |
|
|
|
|
Haveli |
.. |
Baner |
|
|
|
|
Haveli |
.. |
Balewadi. |
|
|
|
|
Haveli |
.. |
Kondhave Dhavade. |
|
|
|
|
Haveli |
.. |
Kesnand. |
|
|
|
|
Haveli |
.. |
Hingne Bk. |
|
|
|
|
Haveli |
.. |
Lonikand. |
|
|
|
|
Haveli |
.. |
Dighi. |
|
|
|
|
Haveli |
.. |
Bopkhel. |
|
|
|
|
Haveli |
.. |
Kiwale |
|
|
|
|
Haveli |
.. |
Mamuri. |
|
|
|
|
Haveli |
.. |
Akurdi. |
|
|
|
|
Haveli |
.. |
Nigadi. |
|
|
|
|
Haveli |
.. |
Dhankawadi. |
|
|
|
|
Haveli |
.. |
Mohamadwadi. |
|
2 |
|
.. |
Bhor |
.. |
Kamthadi. |
|
3 |
|
.. |
Khed |
.. |
Chandli T. Khed. |
|
|
|
|
Khed |
.. |
Rakshwadi. |
|
|
|
|
Khed |
.. |
Bibi. |
|
|
|
|
Khed |
.. |
Koyali T. Chakan. |
|
4 |
|
.. |
Ambegaon |
.. |
Dimbe Kd. |
|
|
|
|
Ambegaon |
.. |
Nirgudsar |
|
|
|
|
Ambegaon |
.. |
Dhamani. |
|
5 |
|
|
Junnar |
.. |
Shiroli Bk. |
|
|
|
.. |
Junnar |
.. |
Shiroli Kh. |
|
|
|
|
Junnar |
.. |
Khamgaon. |
|
|
|
|
Junnar |
.. |
Parunde. |
|
|
|
|
Junnar |
.. |
Pimpalgaon Tarfe |
|
|
|
|
Narayangaon. |
.. |
|
|
6 |
|
.. |
Sirur |
.. |
Kendur. |
|
|
|
|
Sirur |
.. |
Dhamari. |
|
7 |
|
.. |
Indapur |
.. |
Palasdeo. |
|
8 |
|
.. |
Baramati |
.. |
Shrsuphal. |
|
|
|
|
Baramati |
.. |
Hoi. |
|
|
|
|
Baramati |
.. |
Loni Bhapkar. |
|
9 |
|
.. |
Purandhar |
.. |
Hivare. |
|
|
|
|
Purandhar |
.. |
Veer. |
|
|
|
|
Purandhar |
.. |
Tondal. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Ahmadnagar |
.. |
Akola |
.. |
Samsherpur. |
|
|
|
|
Sangamner |
.. |
Jorve. |
|
|
|
|
Kopergaon |
.. |
Samvastar, Shinganapur, |
|
|
|
|
|
|
Takali, Astagaon. |
|
|
|
|
Shrirampur |
.. |
Padhegaon, Malunje Bk., |
|
|
|
|
|
|
Dadh Bk., Bherdapur. |
|
|
|
|
Newasa |
.. |
Wadala Bahiroba, |
|
|
|
|
|
|
Pachegaon, Belpimpalgaon, Salabatpur. |
|
|
|
|
Rahuri |
.. |
Brahmani, Takali Miya. |
|
|
|
|
Pathardi |
.. |
Karanji. |
|
2 |
Kulaba |
.. |
Panvel |
.. |
Kolkhe. |
|
3 |
Thane |
.. |
Thane |
.. |
Kausa. |
|
4 |
Amravati |
.. |
Amravati |
.. |
Mangrul, Chavala. |
|
|
|
|
Daryapur |
.. |
Khaspur. |
|
|
|
|
Morshi |
.. |
Haturna. |
|
5 |
Jalgaon |
.. |
Jamner |
.. |
Betawad Bk. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Nashik |
.. |
Kalwan |
.. |
Abhona. |
|
|
|
|
Chandwad |
.. |
Vadali-Bhoi. |
|
|
|
|
|
|
Dhodambe. |
|
|
|
|
Malegaon |
.. |
Vadel. |
|
|
|
|
|
|
Nimgaon. |
|
|
|
|
Peth |
.. |
Peth. |
|
|
|
|
Nashik |
.. |
Adgaon. |
|
|
|
|
Sinnar |
.. |
Nandur. |
|
|
|
|
|
|
Shingote. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Solapur |
|
Malsiras |
.. |
Phondsiras. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Chandrapur |
.. |
Chandrapur |
.. |
(1) |
Dongargaon. |
|
|
|
|
|
|
(2) |
Dewai-Govindpur |
|
|
|
|
|
|
(3) |
Durgapur Ry. |
Schedule
|
Sr. No. |
District |
|
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
|
3 |
|
|
4 |
|
1 |
Aurangabad |
.. |
(1) |
Aurangabad |
.. |
(1) |
Chikalthana. |
|
|
|
|
|
|
|
(2) |
Phulamari. |
|
|
|
|
|
|
|
(3) |
Harsul. |
|
|
|
|
|
|
|
(4) |
Pimpri Raja. |
|
|
|
|
|
|
|
(5) |
Gadhe Jalgaon. |
|
|
|
|
|
|
|
(6) |
Karmad. |
|
|
|
|
|
|
|
(7) |
Ladsawangi. |
|
|
|
|
|
|
|
(8) |
Shekta. |
|
|
.. |
.. |
(2) |
Paithan |
.. |
(1) |
Pachod Bk. |
|
|
|
|
|
|
|
(2) |
Pachod Kh. |
|
|
|
|
(3) |
Sillod |
.. |
(1) |
Borgaonbazar. |
|
|
|
|
|
|
|
(2) |
Dhotra. |
|
|
|
|
(4) |
Soegaon |
.. |
(1) |
Fardapur. |
|
|
|
|
|
|
|
(2) |
Palsi. |
|
|
|
|
|
|
|
(3) |
Banoti. |
|
|
|
|
(5) |
Vaijapur |
.. |
(1) |
Shivoor. |
|
|
|
|
|
|
|
(2) |
Talwada. |
|
|
|
|
(6) |
Kannad |
.. |
(1) |
Deogaon Ranagiri. |
|
|
|
|
|
|
|
(2) |
Aurala. |
|
|
|
|
|
|
|
(3) |
Palsi Bk. |
|
|
|
|
(7) |
Gangapur |
.. |
(1) |
Waluj. |
|
|
|
|
(8) |
Khuldabad |
.. |
(1) |
Ellora. |
|
|
|
|
|
|
|
(2) |
Kasabkheda. |
|
|
|
|
|
|
|
(3) |
Bazar Sangvi. |
|
|
|
|
|
|
|
(4) |
Sultanpur. |
|
|
|
|
(9) |
Jalna |
.. |
(1) |
Badnapur. |
|
|
|
|
|
|
|
(2) |
Shevli. |
|
|
|
|
(10) |
Ambad |
.. |
(1) |
Wadi-God ri. |
|
|
|
|
|
|
|
(2) |
Jamb-Samarath. |
|
|
|
|
|
|
|
(3) |
Jamkhed. |
|
|
|
|
|
|
|
(4) |
Ghan-Sangvi. |
|
|
|
|
|
|
|
(5) |
Kumbhar Pimplgaon. |
|
|
|
|
|
|
|
(6) |
Tirthapuri. |
|
|
|
|
|
|
|
(7) |
Gunj Bk. |
|
|
|
|
|
|
|
(8) |
Gondi. |
|
|
|
|
(11) |
Bhokardan |
.. |
(1) |
Dhavda. |
|
|
|
|
|
|
|
(2) |
Paradha Sk. |
|
|
|
|
|
|
|
(3) |
Hasnabad. |
|
|
|
|
|
|
|
(4) |
Jai Dev. |
|
|
|
|
(12) |
Jaffrabad |
.. |
(1) |
Tembhurni |
|
|
|
|
|
|
|
(2) |
Mahora |
|
|
Beed |
.. |
(1) |
Manjlegaon |
.. |
(1) |
Bhatwadgaon. |
|
|
|
|
|
|
|
(2) |
Dindrood. |
|
|
|
|
(2) |
Ashti |
.. |
(1) |
Kada. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Nagpur |
.. |
Nagpur |
.. |
(1) |
Nildoha. |
|
|
|
|
|
|
(2) |
Digdoha |
|
|
|
|
|
|
(3) |
Wadi. |
|
|
|
|
|
|
(4) |
Nagalwadi. |
|
|
|
|
|
|
(5) |
Lawa. |
|
|
|
|
|
|
(6) |
Waddhamna. |
|
|
|
|
|
|
(7) |
Sonegaon (Nipani). |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Kulaba |
.. |
Mahad |
.. |
Vinhere. |
|
|
|
|
Uran |
|
Dighode. |
|
|
|
|
Alibag |
.. |
Thai., |
|
|
|
|
|
|
Vaishet. |
|
|
|
|
|
|
Usar. |
|
|
|
|
|
|
Nagaon. |
|
|
|
|
|
|
Akshi. |
|
|
|
|
|
|
Bhal. |
|
|
|
|
Roha.. |
.. |
Ashtami. |
|
|
|
|
Mangaon. |
.. |
Tala. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Yavatmal |
.. |
Yavatmal |
.. |
(1) |
Wadagaon Road. |
|
|
|
|
|
|
(2) |
Umarsara. |
|
|
|
|
Wani |
.. |
(1) |
Chikhalgaon. |
|
|
|
|
|
|
(2) |
Ganeshpur. |
|
|
|
|
Kelapur |
.. |
(1) |
Khapri. |
|
|
|
|
|
|
(2) |
Pimpri. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Chandrapur |
.. |
Chandrapur |
.. |
Pombhurna. |
|
|
|
.. |
Brahmapuri |
.. |
Pathari. |
|
2 |
Nagpur |
.. |
Savner |
.. |
Pota. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Amravati |
.. |
Achalpur |
.. |
Talwel. |
|
|
|
|
Daryapur |
.. |
Khallar. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Nashik |
.. |
(1) Dindori |
.. |
(1) |
Janori. |
|
|
|
|
|
|
(2) |
Mohadi. |
|
|
|
|
|
|
(3) |
Materewadi. |
|
|
|
|
(2) Nashik |
.. |
Paise. |
|
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Bhandara |
.. |
(1) Bhandara |
.. |
(1) |
Mandeshwar. |
|
|
|
|
|
|
(2) |
Manegaon. |
|
|
|
|
|
|
(3) |
Pimpri. |
|
|
|
|
(2) Sakoli |
.. |
(1) |
Kohamara. |
|
|
|
|
|
|
(2) |
Mahagaon. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Amravati |
.. |
(1) Daryapur |
.. |
(1) |
Ramtirth |
|
|
|
|
(2) Morshi |
.. |
(2) |
Dhanori. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Sindhudurga |
.. |
Vengurla |
.. |
Dabholi. |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Ahmadnagar |
.. |
Shrirampur |
.. |
Loni Bk |
Schedule
|
Sr. No. |
District |
|
Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Nashik |
.. |
Niphad.. |
.. |
Khadak-Malgaon- |
|
|
|
|
.. |
Malgaon |
.. |
(a) |
Zodge |
|
|
|
.. |
Nashik |
.. |
(b) |
Saundane |
|
|
|
|
|
|
Girnare |
|
|
2. |
Osmanabad |
.. |
Osmanabad |
.. |
(a) |
Bembli |
|
|
|
|
Omerga |
.. |
(b) |
Dhoki |
|
|
|
|
Kallam |
.. |
Lohara |
|
|
|
|
|
Ahmedpur |
.. |
Moha |
|
|
|
|
|
Bhoom |
.. |
Kingaon |
|
|
|
|
|
|
|
Ieet. |
|
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Akola |
.. |
Mangrulpir |
.. |
Chikhali |
|
2 |
Amravati |
.. |
Dharni |
.. |
Kalamkhar |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Nagpur |
.. |
Saoner.. |
.. |
Sillewara. |
|
|
2 |
Thane |
.. |
(1) Palghar |
.. |
(1) |
Murbe |
|
|
|
|
|
|
(2) |
Akkarpatti. |
|
|
|
|
(2) Dahanu |
.. |
(1) |
Gholvad |
|
|
|
|
|
|
(2) |
Charoti |
|
|
|
|
|
|
(3) |
Vangaon |
|
|
|
|
|
|
(4) |
Vadkun. |
|
3 |
Dhule |
.. |
Shripur |
.. |
Singhave. |
|
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Jalgoan |
.. |
Erandol |
.. |
Utran, Gujar Hadda. |
|
|
- do - |
|
Pachora |
.. |
Lohare |
|
|
- do - |
|
Jamner |
.. |
Wakod |
|
2 |
Pune |
.. |
Indapur |
.. |
(1) Takarwadi. |
|
|
|
|
|
|
(2) Madanwadi. |
|
3 |
Chandrapur |
.. |
Chandrapur |
.. |
Antargaon, Paradwahi |
|
|
- do - |
|
Chamorshi |
.. |
Ghot. |
|
|
- do - |
|
Rajura |
.. |
Sasti. |
|
4 |
Amravati |
.. |
Achalpur |
.. |
Kakada |
|
|
- do - |
|
Dharni |
.. |
Talai |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
I |
Ratnagiri |
.. |
Mandangad |
.. |
Bhingaloli |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Sangli |
.. |
Tasgaon |
.. |
Ankalakhop |
|
2 |
Amravati |
.. |
Chikhaldara |
.. |
Chikhaldara |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Kolhapur |
.. |
Shirol |
.. |
(i) Terwad. |
|
2 |
Chandrapur |
.. |
Warora |
.. |
Borda. |
|
|
|
|
Rajura |
.. |
(ii) Gadchandur. |
|
3 |
Aurangabad |
.. |
Khuldabad |
.. |
(i) Bagkot. |
|
|
|
|
Aurangabad |
.. |
(ii) Aurangabad. Cantonment. |
|
4 |
Nanded |
.. |
Hadgaon |
.. |
Niwgna. |
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Sindhudurg |
.. |
(1) Deogad |
.. |
(1) |
Girye |
|
|
|
|
|
|
(2) |
Padel. |
|
|
|
|
|
|
(3) |
Dahibav, |
|
|
|
|
|
|
(4) |
Mond. |
|
|
|
|
(2) Kankavali |
.. |
(1) |
Sangawe. |
|
|
|
|
|
|
(2) |
Nandgaon. |
|
|
|
|
(3) Malvan |
.. |
(1) |
Wairy-Bhotnath. |
|
|
|
|
|
|
(2) |
Tarkarli. |
|
|
|
|
|
|
(3) |
Poip. |
|
|
|
|
|
|
(4) |
Kandalgaon. |
|
|
|
|
|
|
(5) |
Chou ke Amberi. |
|
|
|
|
|
|
(6) |
Kalape. |
|
|
|
|
|
|
(7) |
Chindar. |
|
|
|
|
(4) Sawantwadi |
.. |
(1) |
Sasoli. |
|
|
|
|
|
|
(2) |
Madura. |
|
|
|
|
|
|
(3) |
Insuli. |
|
|
|
|
|
|
(4) |
Konal. |
|
|
|
|
|
|
(5) |
Madkhol. |
|
|
|
|
|
|
(6) |
Malewad. |
|
|
|
|
|
|
(7) |
Amboli. |
|
|
|
|
|
|
(8) |
Malgaon. |
|
|
|
|
|
|
(9) |
Majgaon |
Schedule
|
Sr.No. |
District |
|
Taluka/Tahsil |
|
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Akola |
.. |
Mangrulpir |
.. |
(1) |
Sonkhas. |
|
|
|
|
|
|
(2) |
Beldev. |
|
|
|
|
|
|
(3) |
Shelgaon. |
|
|
|
|
|
|
(4) |
Murtizapur (Gram Panchayat, Mangalsa). |
|
2 |
Parbhani |
.. |
Parbhani |
.. |
(1) |
Tadkals. |
|
|
|
|
|
|
(2) |
Daithan. |
|
|
|
|
|
|
(3) |
Pokharni. |
|
|
|
|
Kalamnuri |
.. |
(1) |
Dongarkada. |
|
|
|
|
|
|
(2) |
Potra. |
|
|
|
|
Basmath |
.. |
(1) |
Shridshapapur |
|
|
|
|
|
|
(2) |
Khandarban. |
|
|
|
|
|
|
(3) |
Barashive (Karanjala Village). |
|
|
|
|
|
|
(4) |
Wai. |
|
|
|
|
Pathri |
.. |
(1) |
Devendra. |
|
|
|
|
Hingoli |
.. |
(1) |
Jaipur. |
|
|
|
|
|
|
(2) |
Wadhna Pin. |
|
|
|
|
|
|
(3) |
Khudaj. |
|
3 |
Aurangabad |
.. |
Paithan |
.. |
(1) |
Vihamandeva. |
|
|
|
|
|
|
(2) |
Pimpalvadi |
|
|
|
|
|
|
(3) |
Katpur (Jaikwadi colony) |
|
|
|
|
|
|
(4) |
Aadul. |
|
|
|
|
|
|
(5) |
Isarwadi. |
|
|
|
|
|
|
(6) |
Ranjangaon Khuri. |
|
|
|
|
|
|
(7) |
Nandar. |
|
|
|
|
|
|
(8) |
Dhokhin. |
|
|
|
|
|
|
(9) |
Balanagar. |
|
|
|
|
Vaijpur |
.. |
(1) |
Mahalgaon. |
|
|
|
|
Sillod |
.. |
(1) |
Vadod bazar. |
|
|
|
|
|
|
(2) |
Panvadod. |
|
|
|
|
|
|
(3) |
Bharadi. |
|
|
|
|
|
|
(4) |
Andhari. |
|
|
|
|
Kannad |
.. |
(1) |
Makarampur. |
|
|
|
|
Khultabad |
.. |
(1) |
Mhaismal. |
|
4 |
Dhule |
.. |
Shahada |
.. |
(1) |
Khed-Digar. |
|
|
|
|
|
|
(2) |
Mohide. |
|
5 |
Pune |
.. |
Junnar |
.. |
(1) |
Barao. |
|
6 |
Jalgaon |
.. |
Bhusaval |
.. |
(1) |
Kandari |
|
|
|
|
|
|
(2) |
Jamthi. |
|
|
|
|
Yawal |
.. |
(1) |
Atrawal. |
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Jalgaon |
.. |
Amalner |
.. |
Mandal. |
|
2 |
Kolhapur |
.. |
Shahuwadi |
.. |
Donoli. |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Yavatmal |
.. |
Pausad |
.. |
(i) |
Kakaddati. |
|
|
|
|
|
|
(ii) |
Itawa. |
|
2 |
Ahmadnagar |
.. |
Rahuri |
.. |
(i) |
Khadambe Khd. |
|
|
|
|
|
|
(ii) |
Chinchvihire. |
|
|
|
|
|
|
(iii) |
Mulanagar (Warwandi village) |
|
|
|
|
Niwasa |
.. |
(i) |
Bhanashiwara. |
|
|
|
|
|
|
(ii) |
Bhende Khd. |
|
|
|
|
|
|
(iii) |
Kharwandi. |
|
|
|
|
|
|
(iv) |
Maka |
|
3 |
Bhandara |
.. |
Tirora |
.. |
(i) |
Garada P.C.No. 23. |
|
|
|
|
|
|
(ii) |
Karti Kd. P.C. No .6. |
|
|
|
|
|
|
(iii) |
Karti Bk. P.C.No. 6 |
|
4 |
Jalgaon |
.. |
Pachora |
.. |
(i) |
Lasgaon |
|
|
|
|
Yawal |
|
(ii) |
Padalse. |
|
|
|
|
Bhusawal |
.. |
(i) |
Varadsim |
|
5 |
Nashik |
.. |
Sinnar |
.. |
(i) |
Wadangali. |
|
|
|
|
|
|
(ii) |
Thangaon. |
|
|
|
|
Yeola |
.. |
(i) |
Rajapur. |
|
|
|
|
Baglan |
.. |
(i) |
Brahmangaon. |
|
|
|
|
|
|
(ii) |
Virgaon. |
|
|
|
|
|
|
(iii) |
Mulher. |
|
|
|
|
|
|
(iv) |
Dangsoundane. |
|
|
|
|
|
|
(v) |
Malgaon (Tiwan.) |
|
|
|
|
Malegaon |
.. |
(i) |
Chandanpuri. |
|
|
|
|
|
|
(ii) |
Malde. |
|
|
|
|
|
|
(iii) |
Soyane Bk. |
|
|
|
|
|
|
(iv) |
Tehere. |
|
|
|
|
|
|
(v) |
Vadner Khakurdi. |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
|
1 |
2 |
|
3 |
|
|
4 |
|
1 |
Jalgaon |
.. |
Jalgaon |
.. |
(i) |
Bornar. |
|
|
|
|
|
|
(ii) |
Shirsoli Pra. Bornar. |
|
|
|
|
|
|
(iii) |
Shirsoli pra. |
|
|
|
|
|
|
|
Nashirabad. |
|
|
|
|
|
|
(iv) |
Vitner. |
|
2 |
Chandrapur |
.. |
Rajura |
.. |
(iv) |
Wirur Station |
|
3 |
Ahmadnagar |
.. |
Shrirampur |
.. |
(i) |
Shirasgaon. |
|
|
|
|
|
|
(ii) |
Rajuri. |
|
|
|
|
|
|
(iii) |
Chitali. |
|
|
|
|
|
|
(iv) |
Wakadi. |
|
|
|
|
Sangamner |
.. |
(i) |
Kasare Dumala. |
|
|
|
|
|
|
(ii) |
Kokangaon. |
|
|
|
|
|
|
(iii) |
Ghargaon. |
|
|
|
|
|
|
(iv) |
Sangamner Khd. |
|
|
|
|
|
|
(v) |
Chandanapuri. |
|
|
|
|
|
|
(vi) |
Samnapur. |
|
|
|
|
|
|
(vii) |
Malunje. |
|
|
|
|
|
|
(viii) |
Shiblapur. |
|
|
|
|
|
|
(ix) |
Rajapur. |
|
|
|
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Pathardi |
.. |
(i) |
Midsangavi |
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(ii) |
Takalimanur. |
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(iii) |
Koradgaon. |
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(iv) |
Manikdaundi. |
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(v) |
Timpalgaon (Kasar, Adinatunagar). |
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Akola |
.. |
(i) |
Brahmanwada. |
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(ii) |
Thugaon. |
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(iii) |
Indori. |
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(iv) |
Vithe. |
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(v) |
Jamgaon. |
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(vi) |
Bhandardara. |
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(vii) |
Hiwargaon. |
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(viii) |
Dongargaon. |
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(ix) |
Virgaon. |
|
4. |
Bhandara |
.. |
Lakbandur |
.. |
(i) |
Pimpalgaon, |
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|
(Kohali) P.C. No.13. |
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5 |
Osmanabad |
.. |
Kallam |
.. |
(i) |
Khamaswadi |
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(ii) |
Itkur. |
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(iii) |
Parta. |
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(iv) |
Diksal. |
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(v) |
Tandulwadi. |
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6 |
Sangli |
.. |
Tasgaon |
.. |
(i) |
Nagathane. |
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Miraj |
.. |
(i) |
Samadoli. |
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(ii) |
Haripur. |
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(iii) |
An kali. |
Schedule
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Sr. No. |
District |
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Taluka/Tahsil |
Name of the Villages |
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1 |
2 |
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3 |
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4 |
|
1 |
Jalgaon |
.. |
Bhusawal |
.. |
(i) Kinhi. |
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(ii) Khadke. |
Schedule
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Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Nagpur |
.. |
Saoner |
.. |
Waki. |
Schedule
|
Sr. No. |
District |
|
Taluka/Tahsil |
|
Name of the Villages |
|
1 |
2 |
|
3 |
|
4 |
|
1 |
Dhule |
.. |
Shahada |
.. |
Vaijali |
Amended by G.O., R.D. No. ENT. 1463/53161-N, dated 9th September, 1963 (M.G., Part 4-B. Page 1439)
G.N., F.D., No. ENT. 1058-II-N, dated 31st May, 1958 (B.G., Part 4-B, page 565) - In exercise of the powers conferred by sub-section (3) of section 6 of the Bombay Entertainment duty Act, 1923 (Bombay 1 of 1923), and supersession of all previous orders issued in this behalf and in force in any part of the State of Bombay including Government Notification in the Revenue Department, No.6670/28, dated the 8th June, 1944 and No. 9655/39, dated the 28th July, 1948, the Government of Bombay hereby exempts-(a) all entertainments admission to which is on payment of a sum of [ten] naye paise or less.
(b) all sports entertainments admission to which is on payment of a sum not exceeding twenty five naye paise, from the liability to entertainments duty.
G.N., R.D., No. ENT. 1757-J, dated 4th June, 1958 (B.G., Part 4-B, page 575) - In exercise of the powers conferred by the sub section (3) of section 6 of the Bombay Entertainments Duty Act, 1923, (Bombay 1 of 1923), read with sections 2 and 3 of the Bombay Entertainments Duty (extension and Amendment) Act, 1958 (Bombay XLI of 1958); the Government of Bombay is pleased to direct that may show of the film "Hum Panchhi Ek Daalke".(a) Which is exclusively exhibited to children below 12 years of age and students producing certificates from the Head of the School, college or any other educational institution in the form hereto appended and signing them in the presence of the booking clerk issuing the ticket; and
(b) the proprietor of which has undertaken-
(i) to issue tickets with the inscription "for students and children only" and showing thereon and date and time of the show and all other information on the ticket as required by the rules made under the Act;
(ii) to maintain separate account regarding the issue of such tickets in respect of each show and to submit them to the officer specified in that behalf along with the certificates produced by the students as aforesaid;
(iii) to pay to Shri Sadashiv J. Row Kavi, Amod House, Ground Floor 8, Keluskar Road, North Bombay 28, a sum equivalent to the amount of entertainments duty leviable on its exhibition; and
(c) which is not exhibited in aid of any fund or institution which in the opinion of the Commissioner of Police in Greater Bombay or the District Magistrate elsewhere is not eligible for or entitled to any financial assistance from the State, shall be exempted from liability to entertainments duty under the Act.
2. Where any question arises as to whether a person is a student or child below 12, the decision of the manager of the thereafter at which such film is exhibited shall be final. 3. The exemption from liability to entertainments duty granted to the exhibition of the film aforesaid shall be withdrawn if the exhibition fails to comply with the requirements of sub-clause (iii) of clause (b).Certificate
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Not transferable. |
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(Name of the) |
School |
Place |
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College |
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Other educational institution |
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Dated |
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This is to certify that |
Shri |
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Shrimati |
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Kumari |
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Is student of the |
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College |
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Studying in |
Class, and that |
he |
has not been given |
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she |
||||||
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any previous certificate form this [ ] |
for obtaining concession in entertainments |
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Signature and designation of head of [ ] |
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Signature of the student (to be obtained by the |
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(a) the wrestling matches are organised by a gymnasium recognised by the Director of Education, State of Bombay or registered under the Societies Registration Act, 1860, or the Bombay Cooperative Societies Act, 1925;
(b) the net proceeds of the wrestling matches after deducting expenses, if any which should not exceed 20 per cent of the proceeds, are utilised for the development of the gymnasium concerned; and
(c) unless the gymnasium is solely intended for the Backward Classes, it is open to all communities.
G.N., R.D., ENT. 15654, dated the 13th August, 1954 - In exercise of the powers conferred by section 10 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), the Government of Bombay is pleased to empower the Commissioner of Police in Greater Bombay and elsewhere the District Magistrate in respect of an area within the district in which the Act is in Operation to grant exemption under section 6(3) of the said Act from payment of duty in respect of Performance of Indian classical music organised by bona fide music institutions or clubs, subject to the following conditions, namely -(i) the admission to entertainment is confined solely to members of the club or institution or their guest;
(ii) the price of admission is intended to cover only the cost of the entertainment and is not a source of profit to the club or institution;
(iii) that the club or institution-(a) is registered under the Societies Registration Act, 1860, or the Bombay Co-Operative societies Act, 1925, (b) has as one of its principal objects the cultivation of love of Indian classical music among the public and the development of the science of Indian classical music, (c) is not conducted or established for profit, and (d) is open to all communities; and
(iv) that the full accounts of the entertainment are submitted to the Commissioner of Police or the District Magistrate within ten days after the date of the entertainment.
G.N., R.D., No. ENT. 1058-III-N, dated 31st May, 1958 (B.G., Part 4-B, page 565) - In exercise of the powers conferred by section 10 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923) and in supersession of all previous orders issued in this behalf and in force and in any part of the State of Bombay including Government Notification in the Revenue Department No. 4345-E/l 1 dated the 16th January, 1923, the Government of Bombay hereby empowers all Collectors to exercise and perform in the areas in which the Act is in operation, all the powers and duties conferred or imposed upon the State Government by the said Act, other than those Specified below, namely:-(1) Power to bring the Act into operation under section 1(3).
(2) Power to issue stamps under section 4(1)
(3) Power to fix a percentage of the gross sum under section 4(2)(a).
(4) Power to exempt any entertainment or class of entertainments from liability to entertainments duty under section 6(3) save as otherwise provided under any notification issued under section 10.
(5) Power to make rules under section 7(1).
(6) Power to delegate powers and duties and the power to prescribe conditions for such delegation under section 10.
G.N., R.D., No ENT. 1058-IV-N dated 31st May, 1958 (B.G., Part 4-B, page 566) - In exercise of the powers conferred by section 10 of the Bombay Entertainments Duty Act, 1923, (Bombay 1 of 1923), and in supersession of Government Notification in the Revenue Department, No.7230-E, dated the 17th December, 1923, the Government of Bombay hereby empowers the Commissioner of Police in Greater Bombay and the Collectors elsewhere, to grant exemption under sub-section (3) of section 6 of the said act from payment of entertainments duty in respect of entertainments the net proceeds of which are devoted to philanthropic or charitable purpose and the whole expenses of which do not exceed 20 per cent of the receipt G.N., R.& F.D., No ENT. 1073-4251-M-2, dated 2nd March, 1976 (M.G., Part 4-B, page 291) - In exercise of the powers conferred by section 10 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923), and in modification of the orders issued in Government Order, Revenue Department, No. ENT. 1058-III-N, dated 31st May, 1958, the Government of Maharashtra hereby empowers the Deputy Collector, Bombay Entertainments Duty Act, Bombay and Bombay Suburban District, to exercise the powers conferred on the State Government under clause (b) of sub-section (2) of section 4 of the said Act, in Greater Bombay G.N., R.& F.D., No. ENT. 1078/194766-I.S.I., dated 7th September, 1979 (M.G., Part 4-B, page 1651) - In exercise of the powers conferred by section 10 of the Bombay Entertainments Duty Act, 1923 (Bombay 1 of 1923) the Government of Maharashtra hereby empowers the Collector of Bombay in Greater Bombay, and the District Magistrate elsewhere within their respective jurisdiction to exercise and perform in the areas in which the said Act is in Operation, all the powers and duties conferred or imposed upon the State Government under section 4B of the said Act.
