Section 2(5) in Maharashtra Prohibition of Obscene Dance In Hotels, Restaurants and Bar Rooms and Protection of Dignity of Women (Working Therein) Act, 2016
(5)"establishment" means a shop, commercial establishment, bar rooms, residential hotel, restaurant, eating house, theatre, or other place of public amusement or entertainment, and includes such other establishment as the State Government may, by notification in the Official Gazette, declare to be an establishment for the purposes of this Act ;
