Section 25 in The U.P. Entertainments and Betting Tax Act, 1979
25. Penalty for admission and entry without tickets
. - (1) If any person liable to pay any tax under Section 3 is admitted to a place of entertainment in contravention of the provisions of Section 6, the proprietor of the entertainment to which such person is so admitted shall be punishable with a fine, not exceeding [five thousand rupees] [Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).] with or without simple imprisonment which may extend to three months.(2)Any person who enters or obtains admission to an entertainment in contravention of the provisions of Section 7 shall be punishable with a fine not exceeding [fifty times] [Substituted for 'State Government' by U.P. Act No. 28 of 1995.] the amount of tax due from him in addition to the amount of tax due.
