Section 28 in Delhi Entertainments and Betting Tax Act, 1996
28. Penalty for unauthorised sale and purchase of tickets.
(1)Any person who sells any ticket in contravention of the provisions of-(a)sub-section (1) of section 16 shall be punishable with a fine not exceeding two thousand rupees;(b)sub-section (2) of said section shall be punishable with a fine not exceeding one thousand rupees.(2)Any person, who purchases any ticket in contravention of the provisions of section 16, shall be punishable with a fine not exceeding two times of value of the admission ticket.
