Section 7C in Punjab Cinemas (Regulation) Act, 1952
7C. Penalty for resale of tickets and cognizance of offences.
(1)Notwithstanding anything contained in section 56 of the Indian Easements Act, 1882, a ticket for admission to a cinematograph exhibition shall not be re- sold for profit by the purchaser thereof.(2)Whoever re-sells any ticket for admission to a cinematograph exhibition for profit shall be punishable with fine which may extend to two hundred rupees.(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence under this section shall be deemed to be cognizable within the meaning of that Code.] [Sub-section (7A), (7B), (7C), inserted by Haryana Act 21 of 1969.]
