Section 27 in The Meghalaya Cinemas (Regulation) Rules
27. Sale of tickets.
(a)The licensee shall make arrangements to the satisfaction of the Licensing Authority for the sale of tickets for admission tickets shall be numbered to correspond to the numbers of the respective seat in the auditorium and no more tickets shall be sold for any performance than there are seats available.(b)The licence shall also make arrangements to the satisfaction of the Licensing Authority for the orderly marshaling of persons desirous of purchasing tickets at the licensed place. Such numbers of booking office windows shall as provided in cinema houses for the sale of tickets to the public as the Licensing Authority may determine in order to prevent congestion of entrances.(c)The licensee shall cause to be affixed and displayed in a conspicuous manner in the cinema premises or at the booking office of price-list showing the various rates charged for tickets or different classes which are kept, offered or exposed by him for sale and also the hours of business during which such sale will be effected and no sale shall be effected except during the hours notified. Provided that advance, booking of seats shall be allowed on receipt of a reservation fee at the rate of 5 paise for each tickets of lowest two classes and 10 paise per ticket for the upper classes, and arrangement therefore shall be made by the license during the hours of 9 A.M. to 6 P.M. in the booking counter or any other notified place in the cinema house.(d)Every licensee shall print or cause to be printed in the face of every ticket, pass or other evidence of the right of admission to be sold or kept, offered or exposed for sale, the price charged therefore plus entertainment tax, if any, and he at no time charge for any such ticket, pass or evidence of the right of admission a price in excess of what is printed thereon.The rates of payment for admission to the different classes in the licensed premises shall be determined by the Licensing Authority and there rates shall not be increased without an order in writing by the Licensing Authority permitting such increase.(e)Every ticket shall be tom into parts at the time of admission, one part thereof shall be retained by the gatekeepers the other part remaining with the holder.
