Section 8 in The Bengal Places Of Public Amusement Act, 1933
8. Power to close any notified place of public amusement.
(1)If the Commissioner of Police in Calcutta or elsewhere the District Magistrate, within the limits of his jurisdiction, is satisfied that any notified place of public amusement is being kept open without, or in contravention of the conditions of, a licence granted under this Act he may by an order in writing, served in the prescribed manner, direct that such place shall be closed within such period as may be specified in the order. If the place is not closed within the period so specified any police officer authorised in writing in this behalf by the Commissioner of Police or the District Magistrate, as the case may be, may take any steps which may be necessary to close the said place.(2)The owner, the lessee or the manager of such place may apply in the prescribed manner to the Commissioner of Police or the District Magistrate, as the case may be, for revision of an order passed by him under sub-section (1).(3)Any police officer not below the rank of an Assistant Sub-Inspector may enter any notified place of public amusement if he has reason to believe that such place is being kept open in contravention of the conditions of a licence granted under this Act.
