Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 27 in Bihar Cinemas (Regulation) Rules, 1974

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 rate of admission fee to various classes in the cinema house 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 licence.][Provided that the maintenance fee shall be the following which will be collected by the Cinema Owners:-
(a)Air Conditioned - 3 per ticket
(b)Air cooled - 2.50 per ticket
(c)Others - 2 per ticker]