4A. [ Permission for holding entertainment. [Inserted by U.P. Act No. 7 of 2018, dated 5.1.2018.]
(1)No entertainment on which any tax is leviable, whether exempted from the liability to pay tax or not, shall be held without obtaining prior permission or the District Magistrate.(2)The District Magistrate may permit any such entertainment after satisfying himself that proper precaution has been taken for electrical and fire safety, law and order, public order and safety, and extra safety measure have been taken for any arrangement of air cooling or air conditioning facility and any other electrical installations at the place where the entertainment is proposed to be held.(3)Not with standing anything to the contrary contained in any provision of this Act or any other law for the time being in force, the District Magistrate or any other officer authorized by the State Government in this behalf, may prohibit the holding of such entertainment, if he is satisfied that-(a)the proprietor has given any false information which is likely to result in the evasion of tax;(b)the proprietor has committed or likely to commit a breach of any of the provisions of this Act or the rules made there under; or(c)the holding of the entertainment is prejudicial to public safety, decency or morality :Provided that nothing in this section shall apply to Direct-to-Home. cable services and all entertainments licensed under the provisions of this Act.
