Section 22 in The Calcutta Suburban Police Act, 1866
22. Commissioner may grant license for places for which no licenses are required under the Bengal Excise Act, 1909.—
(1)The Commissioner of Police may, at his descretion, from time to time, grant licenses to the keepers of such houses or places of public resort and entertainment as aforesaid for which no such license as is specified in the Bengal Excise Act, 1909, is required, upon such conditions, to be inserted in every such license as he, with the sanction of the said State Government from time to time shall order, for securing the good behaviour of the keepers of the said houses or places of public resort of entertainment, and the prevention of drunkenness and disorder among the persons frequenting or using the same; and the said licenses may be granted, by the said Commissioner for any term not exceeding one year:Provided that the said Commissioner may, by order, refuse to grant any license under this sub-section, if, for reasons to be recorded in writing, he is of the opinion that—(i)the character or antecedents of the applicant for such licence or the nature of the trade or calling pursued by him, make him unsuitable for the grant of such licence; or(ii)the location of the house or place of public resort and entertainment in respect of which such licence is required is unsuitable for the grant of such licence on the ground of congestion of traffic, want of adequate space for parking vehicle or difficulty in maintaining public peace, order or safety or on any other similar grounds.(2)Any person aggrieved by an order refusing to grant a licence under the proviso to sub-section (1) may, within thirty days from the date of such order, prefer an appeal against such order to the State government and the State Government may, after giving the appellant an opportunity of being heard, confirm, modify or set aside such order.
