Section 12 in The Punjab Entertainments Duty Rules, 1956
12. Plural tickets.
(a)Every dutiable ticket, except a complimentary ticket, issued for the purpose of admitting more than one person to an entertainment, shall be in form P.E.D. 4 and shall be in different and distinguishing colours [or shall have a bold streak of a distinct colour on each of its three foils] [See Notification dated 13.9.1956.] for different shows to be held on the same day, the colours for various shows being such as may be approved by the Entertainment Tax Officer of the district concerned :Provided that, unless the prior approval of the Entertainment Tax Officer of the district concerted has been obtained, the scheme of colours, adopted for different shows in a day, reckoned from sunrise to sunrise, will not be changed:[-] [Second Proviso omitted by Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.](b)Each plural ticket shall have affixed to it a stamp or stamps equal in value to the total duty that would have been payable on tickets for admitting each such person separately.(c)The [stamp or stamps] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] to be affixed to a ticket entitling the purchaser to the exclusive use of a box or similar accommodation where more than [one person] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] is ordinarily admitted shall be of the value of the duty that would be payable upon a ticket of the consolidated amount to be charged representing the [right of admission] [See Haryana Notification No. GSR 45/PA16/55/S.20/95 dated 30.5.1995.] to entertainment for which the accommodation is ordinarily available.
