Section 29(2) in Tamil Nadu Entertainments Tax Rules, 1939
(2)The proprietor shall cause the tickets of all persons about to be admitted to the entertainment to be collected and every such person shall, immediately before admission to the entertainment, deliver the ticket to the person who is collecting the ticket.[When the ticket is so collected, the foil bearing the words, "to be detached at entrance and given to the buyer" shall be returned to the person to be admitted to the entertainment and the counter-foil bearing the words, "to be detached at the entrance and retained by the proprietor" shall be retained and kept by the proprietor [until the commencement of the first show] [Substituted by G.O. Ps. No. 906, Revenue, dated the 20th March 1964.] [on the day] [Substituted for the words 'on the following day' by G.O. P. No. 691, dated the 10th July 1986.] following the conclusion of the entertainment]. The portion so retained and kept shall be destroyed immediately thereafter.
