Section 169(1) in The Manipur Municipalities Act,1994.
(1)No place within a municipality shall be kept open for the purposes of regular gain or otherwise by means of public cinematographic exhibitions, dramatic performances, circuses, variety shows, or for purposes of public resort for similar recreations or amusements unless a licence has been granted therefor by the municipality, which licence shall be annually renewable and in accordance with such conditions as the municipality, subject to rules, may deem fit to impose;Provided that such conditions shall not be inconsistent with the terms of any licence which may be required for such place under any other Act.
