Section 3 in The Bengal Places Of Public Amusement Act, 1933
3. Power to declare notified places of public amusement.
- The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.], declare that any places, or classes of places, of public amusement, specified in the notification, shall be notified places of public amusement for the purposes of this Act.
