Section 31 in The Bombay Entertainments Duty Rules, 1958
31. Production of tickets.
- A person, who has been admitted to an entertainment in respect of which the duty due is not payable in accordance with the provisions of sub-section (2) of section 4, shall, upon demand made during the course of, or immediately before or after the entertainment, produce to any officer authorised under section 8 of the Act the ticket, badge, card of membership, voucher or document by means of which he was admitted, or a portion of the ticket by means of which he was admitted bearing a stamp defaced in accordance with these rules, or the stamped cover of the book or the stamped principal part of the sheet from which the ticket, by means of which he was admitted, was taken.
