Section 8(1) in The Jammu and Kashmir Entertainments Duty Act, 1959
(1)Except as otherwise provided in this act, no person shall enter an entertainment unless he is in possession of a ticket or a [complimentary or concessional ticket] [Substituted by Act IV of 1975, Section 4.] or a pass or badge supplied by the employer under this Act and no person liable to pay entertainments duty shall so enter without having paid, in the manner prescribed, the duty payable under this Act.
