(3)uses any place for the purpose of public cinematographic exhibitions, dramatic performances, circuses or variety shows or as a place of public resort for similar recreation or amusements, in contravention of the provisions of Section 230;shall be liable to a fine not exceeding one hundred rupees, and to a further fine not exceeding twenty rupees every day during which the offence is continued after he has been convicted of such offence.Infectious and Contagious Diseases
