Section 12(c) in The Punjab Entertainments Duty Rules, 1956
(c)The [stamp or stamps] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] to be affixed to a ticket entitling the purchaser to the exclusive use of a box or similar accommodation where more than [one person] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] is ordinarily admitted shall be of the value of the duty that would be payable upon a ticket of the consolidated amount to be charged representing the [right of admission] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] to entertainment for which the accommodation is ordinarily available.
