Section 17(1) in Delhi Entertainments and Betting Tax Act, 1996
(1)The Commissioner or any other officer authorised in this behalf by the Commissioner or by the Government, may, with such assistance as may be necessary; enter, inspect and search arty place of entertainment while the entertainment is proceeding, and any place ordinarily used as a place of entertainment or for keeping records connected therewith, at any reasonable time with a view to securing compliance of the provisions of this Act or the rules made thereunder.Explanation. - The expression "place of entertainment" in case of a cable service means the place from where the cable television network is operated.
