Section 10 in The Punjab Entertainments Duty Rules, 1956
10. Complimentary ticket.
- A complimentary ticket entitling the holder thereof to free admission to an entertainment but after payment of proper entertainments duty shall be in form P.E.D. 2 and shall be in different and distinguishing colours [or shall have a bold streak of a distinct colour on each of its three foils] [See Notification dated 13.9.1956.] for different shows to be held on the same day, the colours for various shows being such as may be approved by the Entertainment Tax Officer of the district concerned :Provided that, unless the prior approval of the Entertainment Tax Officer of the district concerned has been obtained, the scheme of colours, adopted for different shows in a day, reckoned from sunrise to sunrise will not be changed:Provided further that the proprietor of an entertainment shall not be bound to introduce tickets for admission in the prescribed form P.E.D. 2 for a period of 30 days from coming into fore of these Rules :Provided also that only one person shall be admitted to on one complimentary ticket.[11. Season ticket. - Every season ticket shall be in form P.E.D.3.] [See Haryana Legislative Supplement Part III 2.12.1971.]Note :- Rule 12 which was omitted on 2.12.1971, however a subsequent Notification dated 30.5.1995 listed amendments in this rule. Rule 12 reads as under later :
