Section 14 in The Punjab Entertainments Duty Act, 1955
14. Entry into and inspection of places of entertainments.
(1)Any officer not below such rank as may be prescribed, may enter into, inspect and search any place of entertainment while the entertainment is proceeding at any reasonable time, for the purpose of ensuring that [the provisions of this Act or may any rule made, order issued, or direction given, thereunder] [Substituted by Haryana Act 30 of 1973.] are being complied with, and while doing, so, such officer shall not be deemed to be a person, admitted to the entertainment.(2)The proprietor of every entertainment shall give every reasonable assistance to the aforesaid officer in the performance of his duties under sub-section (1).[14A. * * *] [Section 14A inserted by Punjab Act 5 of 1963 and omitted by Haryana Act 30 of 1973.]
