Section 193 in The Howrah Municipal Corporation Act, 1980
193. Licensing and control of theatres, circuses and places of public amusement.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep open any theatre, circus, cinema-house, dancing hall or other similar place of public resort, recreation or amusement :Provided that this section shall not apply to private performances in any such place.
