Section 28 in The Bombay Entertainments Duty Rules, 1958
28. Stamped complimentary tickets.
- Every complimentary ticket issued by a proprietor of an entertainment, paying the amount of duty due, in the manner specified in sub-section (1) of section 4 of the Act, shall have shown thereon the name of, and the price of admission to, the class to which the holder is to be admitted, the date and show for which it is available and shall have securely affixed to it a stamp of the value on the duty payable under section 3A and the provisions of rules 7 and 11 shall, as far as may be, apply to such tickets.
