34A. - Penalty for selling tickets for admission to any place of entertainment in certain circumstances
(1)Whoever sells or attempts to sell except under the authority on and at the place provided for and at the price fixed in this behalf by the proprietor of any entertainment any ticket for admission to any place of such entertainment shall be liable on conviction to fine not exceeding one hundred rupees or to imprisonment not exceeding three months, or to both.(2)Any Police Officer, not below the rank of a Head Constable, may arrest with warrant, any person who, in his view ; commits any offence punishable under sub-section (1) or seize any ticket in respect of which he is satisfied that any such offence has been committed.(3)A Judicial Magistrate trying an offence punishable under sub-section (1), may without prejudice to any other punishment that may be imposed under sub-section (1), direct the forfeiture of any ticket seized under sub-section (2).Explanation-- In this section, "proprietor" in relation to an entertainment includes any person, responsible for the conduct and management of such entertainment.
