Section 12A(2) in Tamil Nadu Places of Public Resort Act, 1888
(2)For the purposes of sub-section (1), "prohibited period" means so much of the period commencing thirty minutes before the beginning of the entertainment and ending with the termination thereof, as may fall within the hours which the State Government may, by notification in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] specify in this behalf for entertainments generally or any class of entertainments.
