Section 7 in The Punjab Entertainments Duty Rules, 1956
7. Price of admission shown on and stamp affixed to ticket.
- Except as provided in rule 13, every dutiable ticket issued on payment for admission to an entertainment shall be clearly marked with the price of admission whether paid or not excluding the duty payable under the Act, and shall also have securely affixed it to a stamp of the value of the proper entertainments duty payable under the Act.
