Section 32 in The Bombay Entertainments Duty Rules, 1958
32. Transfer to different parts of place of entertainment.
- Any reference in these rules to admission to a place of entertainment or to a person admitted to a place of entertainment shall, so far as may be, be deemed to include a reference to the admission to another part of the place of entertainment for admission to which part a payment involving duty or more duty is required of a person who has been admitted to one part of that place of entertainment and to such a person admitted to such another part of the place of entertainment, these rules shall have effect accordingly.
