34A. Penalty for selling tickets for admission to any place of entertainment in certain circumstances.
(1)Whoever sells or attempts to sell except under the authority of, and at the place provided for and at the price fixed in this behalf by the proprietor of any entertainment shall be liable on conviction to fine not exceeding one hundred rupees, or to imprisonment not exceeding three months, or to both.(2)Any Police-officer, not below the rank of a Head Constable, may arrest, without warrant, any person who, in his view, commits any offence punishable under sub-section (1) or seize any ticket in respect of which he is satisfied that any such offence has been committed.(3)A Judicial Magistrate trying an offence punishable under sub-section (1) may, without prejudice to any other punishment that may be imposed under sub-section (1), direct the forfeiture of any ticket seized under sub-section (2).Explanation. - In this section, "proprietor" in relation to an entertainment includes any person responsible for the conduct and management of such entertainment.
