230. Cinemas, dramatic performances, circuses, etc.
(1)No place within the municipality shall be kept open for the purposes of regular gain by means of public cinematographic exhibition, dramatic performances, circuses, variety shows, or a place of public resort for similar recreations or amusements unless a license has been granted therefore by the Board at a meeting which license shall be annually renewable, and in accordance with such conditions as the Board, subject to rule, may think fir to impose:Provided, firstly, that such conditions shall not be inconsistent with the terms of any license which may be required for such places under any other Act:Provided, secondly, that this section shall not apply to private amateur performances or to performances held wholly for the benefit of a charity in any such place; andProvided, thirdly, that notwithstanding the provision of sub-section (2) of Section 68 the imposition of a license fee exceeding rupees two hundred on any cinema house or other place of amusement as aforesaid shall require the approval of the State Government.(2)No place within the municipality shall be used for the purposes of public cinematographic performances, circuses, variety shows, or as a place of public resort for similar recreations of amusements, otherwise than for the purpose of regular gain, unless a license has been granted for such purpose by the Board and in accordance with such conditions as the Board, subject to rule, may think fir to impose:Provided, firstly, that such conditions shall not be inconsistent with the terms of any license which may be required for such place under any other Act:Provided, secondly, that this sub-section shall not apply to private amateur performances or to performances held wholly for the benefit of a charity, in any such place, and(3)If within a period or three months following the receipt of an application for license under sub-section (1) or (2) of this section the Board at a meeting or the Board, as the case may be, has not passed orders thereon.either granting or refusing a license, it shall be deemed to have granted the license.
