Section 39CC in The Calcutta Suburban Police Act, 1866
39CC. Prohibition of sale at a higher price of tickets once issued for admission to an entertainment.—
(1)For the purpose of preventing disorder or disturbance at or near any place where any entertainment is held, the Commissioner of Police may, with the previous sanction of the State Government, by order (of which public notice shall be given), prohibit within a radius of one furlong from the place of entertainment, the sale or the offer for sale of tickets once issued for admission as spectators to such entertainment at a price higher than the price at which such tickets were originally issued.(2)Whoever contravenes any order referred to in sub-section (1) shall be liable to imprisonment for a term which may extend to three months or to fine which may extend to one hundred rupees or to both.(3)Any Police-officer below the rank of Sub-Inspector may arrest without warrant any person committing an offence punishable under this section.(4)In this section the expression ‘entertainment’ means any exhibition, performance, amusement, game or sport to which persons are admitted as spectators on production of tickets.
