Section 6 in The Bengal Places Of Public Amusement Act, 1933
6. Power to declare certain games to be against public interest.
- 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 the playing in any notified place of public amusement of any game or class of games specified in the notification is, in its opinion, against the public interest.
