Section 2(c) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(c)"place of public amusement" means any place, enclosure, building tent, boioth or other erection, whether permanent or temporary, where music, singing, dancing or any diversion or game or the means of carrying on the same, is provided and to which the public are admitted either on payment of money, or with the intention that money to be collected from those admitted and includes a race course, circus, theatre, cinema-hall, music-hall, billiard-room or gymnasium;
