Section 13 in The Punjab Entertainments Duty Rules, 1956
13. Unstamped ticked issued under the provisions of section 10(2)(a) and (b).
- Every ticket issued by a proprietor who has been permitted by Government to avail himself of the concession under section 10, sub-section (2)(a) or (b) of the Act, shall be in form P.E.D. 1:Provided that the Commissioner [or the Joint Excise and Taxation Commissioner] [See Legislative Supplement Part III dated 8.11.63.] may exempt any proprietor, upon such conditions and for such period as he thinks fit, from the operation of this rule or any part thereof.
