Section 7A in The Punjab Cinemas (Regulation) Act, 1952
7A. [ Restriction on the sale of tickets. - (1) No person other than a person who is an authorised booking clerk at the licenced place, or an agent of the licensee at any other place and whose name has been approved by the licensing authority shall sell tickets for any cinematograph exhibition] [See Punjab Act 15 of 1969.]:
Provided that in the case of sale of tickets at a place other than the licensed place, the approval of the licensing authority shall also be necessary in respect of the place where tickets are to be sold.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one month or with fine which may extend to one thousand rupees or both.(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 an offence under this section shall be conginzable:Provided that no police officer shall be empowered to arrest without warrant unless he is of or above the rank of an Assistant Sub-inspector.
