(10)[ "place of public entertainment" means a boarding-house, lodging house or residential hotel, [***] [Clause (10) substituted by Gujarat Act No. 5 of 1989 (w.r.e.f. 21-12-1988).] in which any kind of liquor or intoxicating drug is supplied (such as a tavern, a wine shop, a beer shop or a spirit, arrack toddy, ganja, bhang or opium shop) to the public for consumption in or near such place;]
