Section 9(2) in Bihar Entertainments Tax Rules, 1984
(2)Each foil of a ticket shall show the name of entertainment, class to which it authorised admission, the date and show for which it is valid, the rate of payment for admission and the amount of the entertainment tax and surcharge, if any:Provided that a complementary ticket need not show the rate of payment for admission, but it shall show the amount of entertainment tax and surcharge, if any chargeable for admission to the class to which such complementary ticket relates:Provided further that a ticket for such military personnel as may be exempted from the liability to pay entertainment tax need not show the amount of such entertainment tax or surcharge, which is not chargeable but shall show the rate of payment for admission:Provided also that a ticket for admission to the show exempted from the liability to pay entertainment tax need not show the amount of entertainment tax or surcharge which is not chargeable, but shall show the rate of payment for admission.
