Section 27(3) in The Punjab Entertainments Duty Rules, 1956
(3)No person seeking admission on duty under the foregoing sub-rule shall enter any place of entertainment without first obtaining the requisite pass in form P.E.D. 22, and if he does so, he shall be deemed to have contravened the provisions of section 8 of the Act.[28. Power to enter and inspect a place of entertainment] [See Legislative Sup, Part III, dated the 28.9.1979.] - [(1) The following officers of the Excise and Taxation Department may enter into, inspect and search any place of entertainment at any reasonable time, while the entertainment is proceeding for the purpose of ensuring that the provisions of the Act or any rule made thereunder are being complied with -(a)Commissioner, Joint Excise and Taxation Commissioner, Joint Excise and Taxation Commissioner (Inspection), Deputy Excise and Taxation Commissioner (Special Cell Inspection,. Assistant Excise and Taxation Commissioner (Inspection), Chief Enforcement Officer and Excise and Taxation Officer (Special Cell) Inspection, in whole of the State of Punjab.(b)Deputy Excise and Taxation Commissioner Incharge of Division and the Excise and Taxation Officer (Enforcement) attached to his office, with respect to any entertainment within their respective jurisdiction.(c)Entertainment Tax Officer with respect to any entertainment within the district under his charge.(d)Excise and Taxation Officer and Excise and Taxation Officer (Mobile squad), with respect to any entertainment within the district in which he is posted.(e)[ Excise and Taxation Officer (Enforcement) with respect to any entertainment within the district in which he is posted. [See Legislative Supplement Part III, dated 25.4.1980.](f)Excise and Taxation Officer (Enforcement) posted in Central Wing with respect to any entertainment within the State.(g)Inspector of the Excise and Taxation Department with respect to any entertainment within the district in which he is posted.]
