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The Meghalaya Amusements and Betting Tax (First Amendment) Act, 1973
(Meghalaya Act No. 2 of 1971)
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[As Passed by the Assembly]
[Received the assent of the Governor on the 6th May, 1973]
Published in the Gazette of Meghalaya, Extraordinary, dated 9th May, 1973. An Act further to amend the Assam Amusements and Betting Tax Act, 1939 (Act 6 of 1939) in its application to Meghalaya and the Meghalaya Amusements and Betting Tax Act. 1. Short title, extent and commencement. - (1) This Act may be called the Meghalaya Amusements and Betting Tax (First Amendment) Act, 1973. (2) It shall extend to the whole of the State of Meghalaya. (3) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint. 2. Insertion of new Section 5-A in the Assam Act 6 of 1939, etc. - After Section 5 of the Assam Amusements and Betting Tax Act, 1939 and the Meghalaya Amusements and Betting Tax Act, the following new section shall be inserted as Section 5-A, namely:"5-A. Prohibition against re-sale of tickets for profits, and penalty thereof. - (1) Notwithstanding anything contained in any law for the time being in force, a ticket for admission to an entertainment shall not be re-sold for profit by the holder thereof:
(2) Whosoever re-sells any ticket for admission in contravention of provisions of sub-section (1), shall, on conviction before a Magistrate, be liable to pay fine which may extend to two hundred rupees.
(3) Notwithstanding anything contained in Section 13 of the Act, the offence punishable under this section shall be cognisable and bailable".
