Section 25 in The Orissa Entertainment Tax Act, 2006
25. Penalty for unauthorized sale and purchase of tickets.
(1)Any person who sales any ticket in contravention of the provision of,-(a)Sub-section (1) of Section 13 shall be punishable with a fine not exceeding two thousand rupees; and(b)Sub-section (2) of the said Section shall be punishable with a fine not exceeding one thousand rupees.(2)Any person who purchases any ticket from a person in contravention of the provisions of Section 13 shall be punishable with a fine equal to twice the value of the admission ticket.
