(4)The licensee shall not permit any professional entertainment or dancing, or the playing of musical instruments or singing by professionals, to be carried on his premises in such a way as to attract the general attention of his customers:Provided that this condition shall not apply to a hotel or a restaurant or a club licensed in Forms L-15, L-16, L-17, L-28 and L-29, except insofar it is imposed by the Deputy Commissioner by general or special order. However, in the case of L-17 licensee only live singing/playing of instruments by professionals shall be allowed.
