Section 11 in The Orissa Entertainment Tax Act, 2006
11. Restriction of admission.
- Save as otherwise expressly provided by or under this Act, 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 authorized by the Government in this behalf) shall be admitted to any entertainment except with a ticket in the prescribed form denoting that the proper tax payable under Section 5 has been paid.
