Section 25 in The Orissa Entertainment Tax Rules, 2006
25. Sale of tickets.
(1)The tickets for admission to a cinematograph exhibition or any other regular programme of entertainment shall be issued by the proprietor only from a booking office provided for the purpose. In case of programme of casual nature, the tickets shall be issued only from the counters which have been permitted by the Commissioner under sub-rule (3) of rule 19.(2)The purchaser of a ticket, who, for any reason does not want to see the programme of entertainment shall not resell the ticket to any other person otherwise than reselling the same through the booking office counter.
