Section 8 in Jharkhand Entertainments Tax Act, 2012
8. Admission to entertainment.
(1)Save as otherwise provided in this Act, no person, other than a person who has some duty to perform in connection with the entertainment, or a duty imposed upon him by or under this Act or any other law, shall be admitted to any entertainment in respect of which entertainment tax is payable under section 3 except with a ticket or complimentary ticket.(2)The State Government shall, by a notification Published in the official gazette, specify the places of entertainment for the purposes of sub-section (I):(3)Nothing contained in sub-section (1) or (2) shall apply to an entertainment where entry is regulated by any mechanical contrivance used for the purpose of revenue under this Act.
