Section 8(2) in The Maharashtra Entertainments Duty Act, 1923
(2)The Inspecting Officer may require any proprietor to produce before him any accounts or documents relating to the entertainment conducted by him or to furnish any information relating to-(i)payments for admission, tickets or season tickets or complimentary tickets or any other articles and matters relating to such entertainment;(ii)the details of monthly expenses relating to conduct of the entertainment;(iii)the periodical including daily statements of sale of tickets sent by the proprietor to the distributor of films concerned; and(iv)details of orders for printing of the passes, tickets of the entertainment placed with the printing press concerned, as may be necessary for the purposes of this Act.
