Section 16 in Delhi Entertainments and Betting Tax Act, 1996
16. Provision against resale of tickets.
(1)Notwithstanding anything contained in section 56 of the Indian Assessment Act, 1882, a ticket for admission to an entertainment shall not be resold for profit.(2)No person shall sell, resell or purchase any ticket for admission to a cinematograph exhibition in respect whereof tax is payable under section 6, except from the enclosure set apart by proprietor for the purpose and in such manner as may be prescribed.
