Section 27 in The U.P. Entertainments and Betting Tax Act, 1979
27. Penalty for using duplicate tickets
. - Every proprietor using or possessing a duplicate ticket shall be punishable with a fine not exceeding [ten thousand rupees] [Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).], or with imprisonment which may extend to six months, or with both.
