Section 5(2) in The U.P. Entertainments and Betting Tax Act, 1979
(2)The District Magistrate may permit any such entertainment (i) after satisfying himself that proper precaution has been taken for electrical and fire safety, law and order, public order and safety, and extra safety measure has been taken for and arrangement of air cooling or air conditioning facility and any other electrical installations at the place where the entertainment is proposed to be held.
