Section 7(1) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(1)A ticket, unless it is a complimentary ticket, shall indicate on the face of it the amount of payment for admission to an entertainment :[Provided that a complimentary ticket shall indicate on the face of it additional duty payable under sub-section (1-A) of Section 3 of the Act.] [Inserted by Notification No 3245-4930-V-SR-71, dated 19-11-1971.]
