Section 9A in Telangana Cinemas (Regulation) Act, 1955
9A. [ Penalty for black marketing in the sale of tickets for admission to cinematograph exhibition. [Inserted by Act No. 18 of 1995.]
(1)If the owner or person incharge of a cinematograph exhibition either directly or through any other person,-(i)sells or allows to be sold, the tickets for admission to cinematograph exhibition at any place other than the licensed under this Act; or(ii)sells or allows to be sold, such tickets at rates higher than the maximum rates fixed therefor; or(iii)re-sells or allows to be resold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or elsewhere,he shall be punished with simple impriosnment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.(2)Whoever,-(a)with a view to re-sell at rates higher than the maximum rates fixed therefor, purchases, or keeps in his possession, the tickets for admission to Cinematograph exhibition in excess of the number normally required for use by his family members and not more than four of his guests; or(b)sells or allows to be sold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or elsewhere shall be punished with simple impriosnment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.(3)Notwithstanding anything in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) an offence punishable under the section shall be cognizable.]
