(i)"place of public amusement" means any place where music, singing, dancing or game or any other amusement, diversion, or recreation or the means of carrying on the same is provided, to which the public are admitted either on payment of money or with the intention that money may be collected from those admitted, and includes a race course, circus, theatre, music hall, billiard or bagatelle room, gymnasium, video parlour, game parlour, beauty parlour, saloon, fencing school, swimming pool or dancing hall;
