Section 29A in The U.P. Entertainments and Betting Tax Act, 1979
29A. [ Penalty for entertainment when permission is revoked or suspended [Inserted by U.P. Act No. 12 of 1989 (w.e.f. 15.04.1989).]
. - Whoever holds any entertainment while the permission or licence for such entertainment remains suspended or revoked under sub-section (1) of Section 15, shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to [ten thousand rupees] or with both.]
