Section 27 in Jharkhand Cinemas (Regulation) Rules, 2000
27. [ Procedure for sale of any ticket or pass for admission. [Inserted by S.O. 1975 dated 18.2.1976.]
(1)Admission to the film exhibition in the cinema house shall be on a valid ticket or pass issued by the license or his duly authorised agent within the licensed premises :Provided that the licensing authority may, with the approval of the State Government, regulate the rate of admission-fee to various classes in the cinema house and the same shall, alongwith the taxes thereon, be printed on the face of the ticket.(2)The number of tickets issued and the number of complimentary passes taken together, shall not exceed the number of seats available in each class in the cinema house in terms of the license.]
