Section 27 in The Punjab Entertainments Duty Rules, 1956
27. Provision as to persons admitted without payment.
(1)The proprietor shall not admit any person to an entertainment without payment for admission unless that person is the holder of a ticket, issued by the proprietor, entitling him to be admitted without payment and clearly marked 'Complimentary' on which duty has been duly paid or unless in the case of an employee of the proprietor or such person bears a badge or a pass supplied by the employer entitling the holder thereof to be so admitted:Provided that the badges or passes shall be issued by the proprietor only to -(a)his bona fide employees at the place of entertainment where such entry is necessitated in the discharge of the particular duties of that employee.The badge or pass so issued, by the proprietor, shall be displayed prominently on the person of the employee or the hawker, as the case may be.(2)Any person seeking admission to an entertainment in connection with the discharge of his duties under any other law for the time being in force in the State, shall be issued a pass in form P.E.D 22. Such passes shall be issued by name and will be non-transferable and shall bear the words "On duty" conspicuously marked thereon. The holder of such a pass shall be bound, on demand, to produce the same before any officer authorised to inspect and enter the place of entertainment under rule 28.(3)No person seeking admission on duty under the foregoing sub-rule shall enter any place of entertainment without first obtaining the requisite pass in form P.E.D. 22, and if he does so, he shall be deemed to have contravened the provisions of section 8 of the Act.[28. Power to enter and inspect a place of entertainment] [See Legislative Sup, Part III, dated the 28.9.1979.] - [(1) The following officers of the Excise and Taxation Department may enter into, inspect and search any place of entertainment at any reasonable time, while the entertainment is proceeding for the purpose of ensuring that the provisions of the Act or any rule made thereunder are being complied with -(a)Commissioner, Joint Excise and Taxation Commissioner, Joint Excise and Taxation Commissioner (Inspection), Deputy Excise and Taxation Commissioner (Special Cell Inspection,. Assistant Excise and Taxation Commissioner (Inspection), Chief Enforcement Officer and Excise and Taxation Officer (Special Cell) Inspection, in whole of the State of Punjab.(b)Deputy Excise and Taxation Commissioner Incharge of Division and the Excise and Taxation Officer (Enforcement) attached to his office, with respect to any entertainment within their respective jurisdiction.(c)Entertainment Tax Officer with respect to any entertainment within the district under his charge.(d)Excise and Taxation Officer and Excise and Taxation Officer (Mobile squad), with respect to any entertainment within the district in which he is posted.(e)[ Excise and Taxation Officer (Enforcement) with respect to any entertainment within the district in which he is posted. [See Legislative Supplement Part III, dated 25.4.1980.](f)Excise and Taxation Officer (Enforcement) posted in Central Wing with respect to any entertainment within the State.(g)Inspector of the Excise and Taxation Department with respect to any entertainment within the district in which he is posted.](2)For the same purpose as above, any officer of the Revenue Department, Punjab, not below the rank of an Assistant Collector of the second Grade and any officer of the Police Department, Punjab, not below the rank of an Assistant Sub-Inspector of Police, duly authorised by the Collector in each case, may enter any place of entertainment while the entertainment is proceeding, provided the said place of entertainment is situated at a place, which is within the normal jurisdiction of the said officer of the Revenue and Police Department.
