Section 4 in The U.P. Entertainments and Betting Tax Rules, 1981
4. Form of ticket.
- [(1) A ticket for admission to an entertainment on which tax is leviable shall be in three counterfoils in Form 'A' and each counterfoil shall clearly bear the name and place of entertainment in block letters, serial number printed by automatic printing machine, class, show, or where the tickets are showwise, daywise, day and show and kind of ticket namely, concession, child, complimentary, defence personnel, etc., price of admission or if no price or a reduced price is charged then the usual price of admission to the class to which the holder is entitled, the amount of entertainment to the class for which the holder is entitled, the amount of entertainment tax and surcharge, levied and extra charges realised under the Act and the total amount payable, date of issue of ticket by a rubber stamp and full name and address of the printing press.] [Substituted by Notification No. 397/XI-Ka-Ni-6-2000-XXR(2)-99-TC, dated 24.10.2000 (w.e.f. 24.10.2000).](2)[ Tickets for different shows to be held on the same day and tickets for different classes in the same show shall be in different colours and each kind of ticket shall bear separate serial numbers starting from number 1 and ending at 1,00,000. Each ticket book shall contain 500 tickets but the defence personnel, child, concession and complimentary ticket books may contain only 200 tickets :Provided that where the sale of tickets is computerised the Commissioner may determine such different process of sale of tickets and form of tickets as he deems fit.] [Substituted by Notification No. 1031/XI-Ka-Ni.-6-2005 dated 15.6.2005, published in the U.P. Gazette Extraordinary, Part 4, Section (Kha), dated 15.6.2005.]
