Section 27(1) in The Punjab Entertainments Duty Rules, 1956
(1)The proprietor shall not admit any person to an entertainment without payment for admission unless that person is the holder of a ticket, issued by the proprietor, entitling him to be admitted without payment and clearly marked 'Complimentary' on which duty has been duly paid or unless in the case of an employee of the proprietor or such person bears a badge or a pass supplied by the employer entitling the holder thereof to be so admitted:Provided that the badges or passes shall be issued by the proprietor only to -(a)his bona fide employees at the place of entertainment where such entry is necessitated in the discharge of the particular duties of that employee.The badge or pass so issued, by the proprietor, shall be displayed prominently on the person of the employee or the hawker, as the case may be.
