440. Prohibition of cinematographs and dramatic performances except in licensed premises.
(1)No exhibition of pictures or other optical effects by means of a cinematograph or other similar apparatus for the performance of which inflammable films are used, and no public dramatic or circus performance or pantomime, shall be given in any municipal area elsewhere than in premises for which a licence has been granted by the Municipality.(2)No owner of a cinematograph or other apparatus shall use the apparatus or allow it to be used, and no person shall take part in any public dramatic or circus performance or pantomime and no occupier of any premises shall allow the premises to be used in contravention of the provisions of this section or of any condition of a licence granted under this section.
