Section 29 in The Bombay Entertainments Duty Rules, 1958
29. Unstamped complimentary tickets.
- Every complimentary ticket issued by a proprietor of an entertainment, who has been permitted to avail himself of the provisions of sub-section (2) of section 4 of the Act, shall have shown thereon the Book No. and Serial No. of the ticket, the name of, and the price of admission to the class to which the holder is to be admitted, the duty payable under section 3A and the date and show for which the ticket is available and the provisions of rule 15, shall, as far as may be apply to such tickets.
