Section 28 in Jharkhand Cinemas (Regulation) Rules, 2000
28. [ Restriction on sale of tickets. [Inserted by S.O. 2975 dated 18.2.1976.]
- No person, other than those mentioned in rule 27(1) shall sell or keep or offer or expose for sale or cause to be sold, kept or exposed or sale any ticket for admission (including any pass or other evidence of right of admission) to any cinema.(2)No person shall, be resorting to corrupt practice or influencing those mentioned in sub-rule (1) above or otherwise purchase or obtain possession of or keep in his possession any such ticket, for admission to a cinema house in excess of the number normally required for members of his house-hold and not more than four for his guests, if any][Appendix A] [Inserted by S.O. 739 dated 30.5.1978.](See Rule 3)Particulars to be furnished at the time of applying for grant of permission for the construction of a Permanent Cinema House.
