Section 7 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
7. Tickets.
(1)A ticket, unless it is a complimentary ticket, shall indicate on the face of it the amount of payment for admission to an entertainment :[Provided that a complimentary ticket shall indicate on the face of it additional duty payable under sub-section (1-A) of Section 3 of the Act.] [Inserted by Notification No 3245-4930-V-SR-71, dated 19-11-1971.](2)A ticket, other than a complimentary ticket, shall be in two parts.(3)All tickets other than complimentary ticket, before they are issued shall, with their counterfoils, be bound in booklets containing multiples of not less than ten tickets :Provided that the Collector may, subject to such conditions as he may impose, exempt a proprietor of an entrainment from this sub-rule.
