(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.
