Section 28(2) in Jharkhand Cinemas (Regulation) Rules, 2000
(2)No person shall, be resorting to corrupt practice or influencing those mentioned in sub-rule (1) above or otherwise purchase or obtain possession of or keep in his possession any such ticket, for admission to a cinema house in excess of the number normally required for members of his house-hold and not more than four for his guests, if any][Appendix A] [Inserted by S.O. 739 dated 30.5.1978.](See Rule 3)Particulars to be furnished at the time of applying for grant of permission for the construction of a Permanent Cinema House.
