Section 108 in Maharashtra Cinemas (Regulation) Rules, 1966
108. Licence for sale of tickets, etc.
(1)No person shall sell or keep, or offer or expose for sale, or cause to be sold or cause to be kept or exposed for sale any ticket of admission, pass or any other evidence of the right of admission to any cinema without having first obtained a licence for the same from the licensing authority. The licence shall be in Form 'F' :[Provided that, no such licence shall be granted, unless such person proves to the satisfaction of the licensing authority that he has paid the entertainments duty payable under the Bombay Entertainments Duty Act, 1923, upto the date of his application for the licence.] [Added by G. N. of 11.1.1973.](2)Any person, who contravenes the provisions of this rule, shall, on conviction, be punished with fine which may extend to one thousand rupees.
