(1)The Commissioner [* * *] [The words 'or any Officer of Government duly authorized in writing by him in this behalf' omitted by the Amendment Act 20 of 2006.], may enter any place of entertainment while the entertainment is proceeding, and any place ordinarily used as a place of entertainment at any reasonable time with a view to inspect whether the provisions of this Act or the rules made thereunder are being complied with.(2)The proprietor [or person] [Inserted by the Amendment Act 20 of 2006.] of every entertainment and the owner or person in-charge of any place which is ordinarily used as a place of entertainment shall give every reasonable assistance to the Inspecting Officer in the performance of his duties under sub-section (1).(3)If any person prevents or obstructs the entry of the inspecting officer, he shall, in addition to any other punishment to which he may be liable under any law for the time being in force, be punished with fine which may extend to [five thousand rupees] [In place of words 'five hundred rupees' substituted by the Amendment Act 20 of 2006.] on conviction before a Magistrate.
