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[Cites 0, Cited by 2] [Section 33(1)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1)(w) in Maharashtra Police Act

(w)
(i)licensing or controlling places of public amusement or entertainment;
(ii)prohibiting the keeping of places of public amusement or entertainment or assembly, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity;
(iii)regulating the means of entrance and exit at places of public amusement or entertainment or assembly, and providing for the maintenance of public safely and the prevention of disturbance there at;
(wa)
(i)licensing or controlling in the interest of public order, decency or morality or in the interest of the general public, with such exceptions as may be specified, the musical, dancing, mimetic or the article or other performances for the public amusement, including melas and tamashas;
(ii)regulating in the interest of public order, decency or morality or in the interest of the general public, the employment of artists and the conduct of the artists and the audience at such performances;
(iii)prior scrutiny of such performances and of the scripts in respect thereof if any, and granting of suitability certificate therefor subject to conditions if any by a Board appointed by the State Government for the purpose, either for the whole State or for the area concerned, the members of the Board being persons who in the opinion of the State Government possess knowledge of, or experience in, literature, the theatre and other matters relevant to such scrutiny or by an Advisory Committee appointed by the Commissioner, or the District Magistrate in this behalf; provision for appeal against the order or decision of the Board to the prescribed authority, its appointment or constitution, its procedure and other matter ancillary thereto, and the fees (whether in the form of court-fee stamp or otherwise) to be charged for the scrutiny of such performances or scripts for applications for obtaining such certificates and for issuing duplicates thereof and in respect of such appeals;
(iv)regulating the hours during which and the places at which such performances may be given;
(wb)licensing or controlling (with such exceptions as may be specified) in the interest of public order, decency or morality or in the interest of the general public places used as dancing schools;
(x)regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place of public amusement;
(xa)registration of eating houses, including granting a certificate of registration in each case which shall be deemed to be a written permission required and obtained under this Act for keeping the eating house, and annual renewal of such registration prescribed period;
(y)prescribing the procedure in accordance with which any licence or permission sought to be obtained or required under this Act should be applied for, and fixing the fees to be charged for any such licence or permission: