Section 9 in The Bengal Places Of Public Amusement Act, 1933
9. Penalty for unlawfully keeping open a notified place of public amusement.
- If a notified place of public amusement is opened or kept open without, or in contravention of the conditions of, a licence granted under this Act the owner, the lessee or the manager of such place shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.
