Section 52A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
52A. [ [Inserted by G. O Ms. No. 1501, Home, dated the 21st August 1975.]
(i)No person other than a licensee or his agent duly authorised by him in writing shall sell or offer or expose for sale or cause to be sold or cause to be kept or exposed for sale any ticket or pass or any other evidence of the right of admission to any cinema.(ii)No ticket or pass or any other evidence of the right of admission to any cinema shall be sold, kept or offered or exposed for sale in any place other than the booking offices provided for the purpose at the cinema theatre itself and shall not be sold to any person other than a person who lines up in queue, if any, before the booking window:Provided that the licensing authority may, in the case of charitable shows or for any other sufficient reason, permit in writing the sale of tickets, passes or any other evidence for admission at places other than the booking offices or by persons other than the licensee or agent duly authorised by him in writing.]
