Section 9A in Andhra Pradesh Cinemas (Regulation) Act, 1955
9A. Penalty for black-marketing in the sale of tickets for admission to cinematograph exhibition.
(1)If the owner or person incharge of a cinematograph exhibition either directly or through any other person, -(i)sells or allows to be sold, the tickets for admission to cinematograph exhibition at any place other than the place licensed under this Act, or(ii)sells or allows to be sold, such tickets at rates higher than the maximum rates fixed therefor, or(iii)re-sells or allows to be re-sold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or else where- he shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.(2)Whoever, -(a)with a view to re-sell at rates higher than the maximum rates fixed therefor, purchases or keeps in his possession, the tickets for admission to Cinematograph exhibition in excess of the number normally required for use by his family members and not more than four of his guests; or(b)sells or allows to be sold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or elsewhere; shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.(3)Notwithstanding anything in the Code of Criminal Procedure, 1973, an offence punishable under the section shall be cognisable.
