Section 109 in Maharashtra Cinemas (Regulation) Rules, 1966
109. Tickets, etc., to be sold only at licensed booking office.
- Every person holding a licence under rule 108 shall sell, keep, offer or expose for sale any ticket or pass or any other evidence for admission only at the booking office or booking offices as approved by the licensing authority and specified in the licence and no change in the location of the same shall be made except with the previous permission in writing of the licensing authority :Provided that, the licensing authority may, in the case of charitable shows or for any other sufficient reason, permit in writing the sale of tickets, passes or any other evidence for admission, at places other than the licensed booking offices or by persons other than the licensee.
