Section 2 in The Assam Amusements and Betting Tax Rules, 1939
2.
(1)Except as is provided by these rules no person shall mark or cause to be market in any manner, any stamp referred to in Clause (a) of Section 4 of the Assam Amusements and Betting Act, 1939.(2)The proprietor shall keep necessary stock of tickets.(3)Books of tickets. - The books of tickets admitting entrance to an entertainment shall contain one hundred tickets each and bear a number. The cover of the book shall indicated the number of the book as well as the total number of tickets contained therein.Every ticket issued by the proprietor authorising admission to an entertainment shall bear Book No. and Serial No. of the ticket.(4)Register of Books of Tickets. - Every proprietor shall maintain a register showing the number of books of tickets printed and brought into use in Form No.(5)(a)Different coloured paper shall be used for printing tickets for different classes; provided that where this is not possible, the prescribed officer, if he thinks fit and is satisfied, may authorise any proprietor to print different series of Books of Tickets market 'A', 'B', 'C', etc. for different classes.(b)Each ticket shall contain three foils and shall be printed in Form A and all free or complimentary passes or tickets shall be printed in Form I-E annexed to these rules.(c)The first foil which shall be smaller than the other two foils shall remain attached to the book cover and be prescribed for three months for check and inspection.(d)The ticket to be issued to the purchaser for admission to an entertainment shall be the second and third foil taken together and not torn at the line of perforation.
