Section 26 in The U.P. Entertainments and Betting Tax Act, 1979
26. Penalty for unauthorised sale and purchase of tickets
. - (1) Any person who sells any ticket in contravention of the provisions of, -(a)sub-section (1) of Section 13 shall be punishable with a fine not exceeding [five thousand rupees] [Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).] with or without imprisonment which may extend to three months;(b)sub-section (2) of the said section shall be punishable with a fine not exceeding [five hundred rupees] [Substituted by U.P. Act No. 29 of 1985 (w.e.f. 01.11.1985).].(2)Any person, who purchases any ticket in contravention of the provisions of Section 13, shall be punishable with a fine not exceeding two hundred rupees.
