64. Rules for places of public resort for entertainment.
- No licence shall be granted for the use of any permanent or temporary building or enclosure for holding cinemas unless a licence has been obtained from the appropriate authority under the Orissa Cinemas (Regulation) Act, 1954 and the rules framed thereunder. In regard to other places of public resort of entertainment such as Theatres, Circus and the like no licence shall be granted by the Grama Panchayat unless a licence has been obtained from the appropriate authority.
