Section 29(3) in Tamil Nadu Entertainments Tax Rules, 1939
(3)A person who has been admitted to an entertainment shall, upon demand made by an officer authorised to enter any place of entertainment under section 11 of the Act during the course of, or immediately before or after the entertainment, produce to such officer the portion of the ticket by virtue of which ticket he was admitted [***] [Words 'or the pass entitling him to be admitted without payment' were omitted by G.O. Ms. No. 1406, dated the 21st December 1982.].
