Section 2(6) in The West Bengal Board Of Secondary Education Act, 1963.
(6)[ 'establishment for public entertainment or amusement' means a hotel, restaurant, eating house, cafe, cinema, theatre, game, parlour, amusement park, water park and includes such other class or classes of concerns or undertakings as the State Government may, after taking into consideration the nature of their work, by notification, declare to be for the purposes of this Act, establishment for public entertainment or amusement, but does not include a shop or a commercial establishment ;] [Substituted by Act No. 21 of 2015, dated 31.7.2015.]
