Section 5(1) in The Bengal Places Of Public Amusement Act, 1933
(1)The Commissioner of Police in Calcutta and elsewhere the District Magistrate within the limits of his jurisdiction, may, on receipt of an application in the prescribed form, containing the prescribed particulars, and on payment of the prescribed fee, grant to any person a licence to open a notified place of public amusement and to keep the same open for such period as may be specified in the licence on such conditions as may be prescribed in this behalf.
