Section 9A in The Jammu and Kashmir Entertainments Duty Act, 1959
9A. [ Prohibition against resale of tickets. [Section 9-A inserted by Act XVII of 1964.]
(1)Notwithstanding anything contained in section 56 of the Jammu and Kashmir Easements Act, Samvat 1977, a ticket for admission to an entertainment shall not be resold for profit by the purchaser thereof.(2)Whoever resells any ticket for admission to an entertainment for profit shall be punishable with a fine not exceeding rupees two hundred.(3)The offence under this section shall be tried summarily notwithstanding anything contained in sub-section (2) of section 23.]
