(1)Whoever fails to obtain a licence under this Act in respect of place of public entertainment or to renew the licence granted under this Act, in respect of such place within the prescribed period [***] [Deleted 'or fails to obtain a certificate of registration under this Act in respect of any eating house' by Gujarat Act No. 8 of 2018, dated 5.4.2018.] shall, on conviction, be punished with a fine which may extend to Rs. 50.
