Section 252 in The Chhattisgarh Municipal Corporation Act, 1956
252. Prohibition of cinematographs and dramatic performance except in licensed premises.
(1)No exhibition by cinematograph or other apparatus in which inflammable film is used, no public dramatic performance, circus, or pantomime, shall be given within the limits of the City except in premises for which a licence has been granted by Commissioner under this section.(2)If the owner of a cinematograph or other apparatus uses the apparatus or allows it to be used, or if any person takes part in any public dramatic performance, circus or pantomime or if the occupier of any premises allows those premises to be used, in contravention of the provisions of this section or of any condition of a licence granted under this section, he shall be liable to a fine not exceeding two thousand rupees and in the case of a continuing offence, to a future penalty of two hundred rupees for each day during which the offence continues, and his licence shall be liable to be revoked by the Commissioner.
