131A. Penalty for not obtaining licence in respect of place of public entertainment, or certificate or registration in respect of eating house, or for not renewing such licence or certificate within prescribed period.
(1)Whoever fails to obtain a licence under this Act in respect of place of public entertainment or a place in which a dancing school is conducted or a certificate of registration thereunder in respect of any eating house, or to renew the licence or the certificate, as the case may be, within the prescribed period shall, on conviction, be punished with a fine which may extend to two thousands rupees.(2)Any Court trying any such offence shall in addition direct that the person keeping the place of public entertainment, or the eating house or conducting a dancing school, in respect of which the offence has been committed shall close such place, dancing school, or as the case may be, or eating house until he obtains a licence or fresh licence, or certificate of registration, fresh registration certificate, as the case may be, in respect thereof and thereupon such person shall forthwith comply with such direction.(3)If the person fails to comply with any such direction he shall, on conviction, be published with imprisonment for a term which extend to one month or with fine which may extend to five thousand rupees or with both.(4)Without prejudice to any action taken under sub-section (3), on the failure of such person to comply with the direction of the Court any Police officer authorised by the Commissioner the District Magistrate, as the case may be, by an order in writing, may take or cause to be taken such steps and use or cause to be used such force as may, in the opinion of such officer, be reasonably, necessary for securing compliance with the Court’s direction.
