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[Cites 0, Cited by 1] [Section 31(1)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1)(w) in The Karnataka Police Act, 1963.

(w)
(i)licensing or controlling places of public amusement or entertainment;
(i)licensing or controlling with such exceptions as may be specified, the musical, dancing, mimetic, or theatrical or other performances for public amusement, including melas and tamashas;
(ii)regulating in the interest of public order, decency or morality or in the interest of general public, the employment of artists, and the conduct of the artists and the audience at such performances;
(iii)prior scrutiny of such performance by a Board appointed by the Government or by an Advisory Committee appointed by the Commissioner or the District Magistrate in this behalf;
(iv)regulating the hours during which and the places at which such performances may be given;
(ii)prohibiting the keeping of places of public amusement or entertainment or assembly, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity;
(iii)regulating the means of entrance and exit at places of public amusement or entertainment or assembly and providing for the maintenance of public safety and the prevention of disturbance thereat;
(x)