(1)No building or structure of any kind shall be used for public gathering for amusement, entertainment or any other purposes where public may assemble, unless the owner or occupier thereof shall have previously obtained a licence. Application for such licence shall be made to the licensing authority who shall refer the case to the Director and the licensing authority shall grant or refuse such licence as may be recommended by the Director.(2)(i)No licence shall be granted unless the building or structure conforms to such rules and conditions as may be prescribed for purposes of public safety; and(ii)Advance payment of such fees as may be prescribed is made.Explanation. - Theatres, Cinemas, Circus, Fairs, Mellas and such other like matters come under the purview of this section.
