Section 3 in The Bombay Entertainments Duty Rules, 1958
3. Purchase of stamps.
- No person shall purchase any stamps required for the purposes of the Act except from the prescribed officer:Provided that -(i)Nothing in this rule shall apply to any person purchasing such a stamp affixed to a ticket for the purpose of admission to an entertainment, and(ii)where the proprietor of an entertainment changes hands, it shall be lawful for the new proprietor, after giving due notice, to the prescribed officer to purchase from the former proprietor the stock of unused stamps in the latter's possession.
