Section 14(1) in The Jammu and Kashmir Entertainments Duty Act, 1959
(1)Any Officer, not below such rank has may be prescribed, may enter into, inspect and such any place of entertainment while the entertainment is proceeding at any reasonable time, for the purpose of ensuring that the provisions of this Act or any rules made thereunder are being complied with, and while doing so, such officer shall not be deemed to be person, admitted to the entertainment.
