Section 39 in The U.P. Entertainments and Betting Tax Rules, 1981
39. Manner of sale or resale of ticket.
(1)The tickets for admission to a cinematograph exhibition shall be issued by the proprietor only from a booking office provided for the purpose.(2)The purchaser of a ticket, who, for any reasons, does not want to see the show shall not resell the ticket directly to any other person but he may do so through the booking office of the cinema.(3)Ticket once detached from the ticket book and issued shall not, however, be kept for resale in the booking office.
