(1)No person shall, without the written permission of the Chief Officer of a Municipality or otherwise than in conformity with the conditions, if any, of such permission, which shall be granted subject to the provisions under section 428, use, or permit to be used, or materially alter, enlarge or extend the use of any premises in the municipality area of the Municipality 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.
