Section 11 in The Bombay Entertainments Duty Rules, 1958
11. Defacement and destruction of stamps and disposal of parts of ticket.
(1)The two parts detached under rule 7 shall be so detached that the stamp is defaced thereby so that the portion of the stamp which bears the word "Bombay" shall remain on the ticket book, and the remaining portion, shall remain on one of the parts of the tickets issued to the purchaser.(2)On admission of the purchaser or holder of a ticket, the proprietor shall cause one part of the ticket, issued for admission to the entertainment (not being a season ticket or a ticket available for more than one entertainment), to be collected, and the other part bearing one-half of the stamp to be returned to the purchaser.(3)The purchaser or holder of a ticket shall retain his part of the ticket until he leaves the place of entertainment: and the proprietor shall retain the other part until 3 p.m. of the day following the day of the entertainment.(4)The proprietor shall submit the counterfoil with the portion of the stamp bearing the word "Bombay" within ten days after date of the entertainment along with the returns submitted under rule 13, to the prescribed officer for checking and destruction by that officer thereafter.
