Section 12(2) in The Bengal Places Of Public Amusement Act, 1933
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of applications for the grant of licences under this Act and the particulars to be contained in such applications;(b)the form of licences to be granted under this Act and the fees to be paid for such licences ;(c)the conditions of licences to be granted under this Act :Provision may be made by such conditions -(i)for the conduct of the notified place of public amusement in a decent and orderly manner and for securing the decent and orderly behaviour of all persons visiting the same;(ii)for the prevention of gambling therein;(iii)prohibiting the playing of any game or class of games which in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and. thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] is against the public interest; and(iv)prohibiting the playing, pending the receipt of the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], of any game or class of games the playing of which is suspended under section 7 ;(d)the manner in which orders made under section 7 or section 8 shall be served ;(e)the manner of making applications under sub-section (2) of section 8 for revision of an order passed under sub-section (1) of that section.
