Section 2(d) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(d)"place of public entertainment" means any place, whether enclosed or open, to which the public are admitted, and where any kind of food or drink is supplied for consumption on the premises for the profit or gain of any person owning or having an interest in or managing such place; and includes a refreshment-room, eating-room, Coffee-house, boarding-house, lodging-house or hotel;
