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NCT Delhi - Section

Section 10 in Delhi Entertainments and Betting Tax Act, 1996

10. Restriction on entry to entertainment.

- No person (other than a person who has some specific duty to perform in connection with the entertainment, or duty imposed upon him by law, or a person authorised by the Government in this behalf) shall enter or obtain admission to an entertainment without being in possession of a proper ticket as required under section 9.