Section 27 in The Assam Cinemas (Regulation) Rules, 1960
27. Sale of tickets.
(a)The licensee shall make arrangements to the satisfaction of the Licensing Authority for the sale of ticket for admission. Tickets shall be numbered to correspond to the number of the respective seat() in the auditorium and no more tickets shall be sold for any performance than there are seats available.(b)The licensee shall also make arrangements to the satisfaction of the Licensing Authority for the orderly marshaling of persons desirous of purchasing tickets at the licensed place. Such number of booking office windows shall be provided in cinema house for the sale of tickets to the public as the Licensing Authority may determine in order to present congestion of entrances.(c)The licensee shall cause to be affixed and displayed in a conspicuous manner in the cinema premises or at the booking office a price-list showing the various rates charged for tickets or different classes which are kept, offered or exposed by him for sale and also the hours or business during which such sale with be effected and no sale shall be effected except during the hours notified;Provided that advance booking seats shall be allowed on receipt of a reservation fee at the rate of 5 nP. for each ticket of lowest classes and 10 nP. for ticket for upper classes and arrangements therefor shall be made by the licensee during the hours of 9 a.m. to 6 p.m. in the booking counter or any other notified place in the cinema house.(d)Every licensee shall print or cause to be printed on the face of every ticket, pass or other evidence of the right of admission to be sold or kept, offered or exposed for sale, the price charged therefor plus entertainment tax, if any, and he shall at no time charge for any such ticket, pass or evidence of the right of admission a price in excess of what is printed therein.The rates of payment for admission to the different classes in the licensed premises shall be determined by the Licensing Authority and those rates shall not be increased without an order in writing by the Licensing Authority permitting such increase.(e)Every ticket shall be tom into two parts at the time of admission, one part thereof, shall be retained by the gate-keeper, the other part remaining with the holder.
