Section 169(2) in The Manipur Municipalities Act,1994.
(2)No place within the municipality shall be used for the purposes of public cinematographic, performance, circus, variety shows, or as a place of public resort for similar recreations or amusements, otherwise than for the purpose of regular gain, unless a licence has been granted for such Purpose by the municipality and in accordance with such conditions as the municipality, subject to rules, may think fit to impose:Provided that such conditions shall not be inconsistent with the terms of any licence which may be required for such places under any other Act:Provided further that this sub-section shall not appply to private amateur performances or to performances held wholly for the benefit of charity, in any such place,
