Section 13 in The Orissa Entertainment Tax Act, 2006
13. Provision against resale of tickets.
(1)A ticket for admission to an entertainment shall not be resold for profit.(2)No person shall sell, resell or purchase any ticket for admission to any entertainment in respect of which tax is payable under Section 5, except from the enclosure set apart by the proprietor for the purpose and in such manner as may be prescribed.
