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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(z) in The Delhi Police Act, 1978

(z)regulating or prohibiting the sale of any ticket or, pass for admission, by whatever name called, to a place of public amusement;
(za)registration of eating houses, including granting, a certificate of registration in each case, which shall be deemed to be a written permission required and obtained under this Act for keeping the eating house, and annual renewal of such registration within a specified period;
(zb)prescribing the procedure in accordance with which any licence or permission sought to be obtained or required under this Act should be applied for and fixing the fees to be charged for any such licence or permission: