Section 32 in Delhi Entertainments and Betting Tax Act, 1996
32. Penalty for entertainment which is prohibited or when authorisation certificate thereof is revoked or suspended.
- Whoever holds any entertainment while it is prohibited under sub-section (3) of section 8 or while the 'admission fee and tax collection authorisation certificate' for such entertainment remains suspended or revoked under sub-section (2) of section 18, shall be punishable with fine not exceeding five thousand rupees.
