Section 24 in The Orissa Entertainment Tax Act, 2006
24. Penalties for admission and entry without tickets.
(1)If any proprietor contravenes the provisions of Section 11, he shall be punishable with a fine not exceeding two thousands rupees.(2)Any person who enters or obtains admission to an entertainment in contravention of the provisions of Section 12 shall be punishable with fine equal to twice the amount of tax due from him in addition to the amount of tax due.
