Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(f) in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989

(f)'payment for admission' includes -
(i)any payment made by a person admitted to any part of a place where films are exhibited on television screen, through video cassette players and in a case where such person is subsequently admitted to another part thereof for admission to which an additional payment is required such additional payment, whether actually made or not;
(ii)in cases of free, surreptitious, unauthorised or concessional entry, whether with or without the knowledge of the proprietor, the payment which would have been made if the person concerned had been admitted on payment of the full charges ordinarily chargeable for such admission;
(iii)any payment for any purpose whatsoever in connection with the exhibition of films on television screen through video cassette players which a person is required to make as a condition of attending such exhibition or continuing to attend in addition to the payment, if any, for admission; and