(1)No enclosed place or building having an area of [forty-six and half square metres] or upwards shall be used for public entertainment or resort without a licence from the Commissioner:[Provided that nothing contained in this sub-section shall apply to any church, temple, mosque, or other place of worship.] [Proviso was added by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975).]
