Section 422 in Kolkata Municipal Corporation Act, 1980
422. Theatres, circuses, exhibitions, and places of public amusement not to be established without permission.
(1)No person shall, without the written permission of the Municipal CommisSioner or otherwise than in conformity with the conditions, if any, of such permission, which shall be granted subject to the provisions under section 425, use, or permit to be used,. or materially alter, enlarge or extend the use of any premises for the purpose of establishing or keeping open any theatre, cinema house, drive-in theatre or cinema house, circus, fair, fete, exhibition or dancing hall, or any other place of similar public resort, recreation or amusement for any such purpose :Provided that nothing in this section shall apply to private performance in any place.(2)The Municipal Commissioner may specify any conditions for providing, within the premises, space for the vendors catering to the public needs in connection with such purposes.
