Section 2(4) in The Police (Orissa Amendment) Act, 1976
(4)A Court trying an offence under Sub-section (1) or under Subsection (2) may, without prejudice to any order or further order or orders, that may, in its opinion, be passed in the case, direct the forfeiture of any ticket which may have been seized under Sub-section (3).Explanation. - In this section -(a)"entertainment" means any exhibition, performance, amusement, game or sports to which persons are admitted on production of tickets; and(b)the expression "proprietor' in relation to any entertainment includes any person responsible for the management of such entertainment."
