Section 22 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
22. Production of Tickets.
- A person who has been admitted to an entertainment in respect of which duty is payable shall, on demand made during the course of or immediately before or after entertainment by any officer authorised under Section 9 of the Act, produce the ticket or a portion of the ticket or badge by means of which he was admitted.
