Section 8 in Haryana Municipal Entertainment Duty Act, 2019
8. Penalty for nonpayment of duty.
(1)Except as otherwise provided in this Act, no person shall enter an entertainment unless he is in possession of a ticket or a complimentary ticket or a badge issued by the employee under this Act and a person liable to pay entertainment duty shall not enter without having paid such duty payable under this Act in such manner, as may be prescribed.(2)A person who enters an entertainment without permission or surreptitiously, with intent to evade the duty payable under this Act shall, on conviction by a Magistrate, be punishable with fine which may extend to L 500 (five hundred rupees) and in addition be liable to pay such duty.
