328. No enclosed place or building to be used for public resort without licence.
- Any enclosed place, buildings or tent, situated within the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and covering an area of five hundred square feet to upwards, shall not be used by any person or party for the purpose of public resort or entertainment the admission where to is regulated by payment of money, unless a licence has been previously obtained in the manner hereinafter provided.
