Section 11 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
11. Admission of a person holding a ticket for one part of an entertainment to another part of the entertainment.
- When a person after he has been admitted to one part of an entertainment desires to the admitted to another part of the entertainment for which a higher duty is leviable the proprietor of the entertainment shall, if he admits the person to other part, issue to him a second ticket of the value equal to the amount of the difference between the amounts of payment for admission to the two parts, after affixing it a stamp of the value equal to the difference between the duty levied for the part of the entertainment to which he was first admitted and the duty which is leviable for the other part to which he desires admission, and thereafter the provisions of Rules 7 and 8 shall apply to the second ticket.
