Section 292(1) in West Bengal Municipal Corporation Act, 2006
(1)No person shall, without the written permission of the Commissioner or otherwise than in conformity with the conditions, if any, of such permission, which shall be granted subject to the provisions under section 293, use or permit to be used, or materially alter, enlarge or extend the use of any premises for the purpose of establishing or keeping open any theatre, cinema house, drive-in-theatre or cinema house, circus, fair, fete, exhibition, dancing hall, video cinema hall. cable T.V. centre, video parlour, interact parlour, or any other place of similar public resort, recreation or amusement for any such purpose:Provided that nothing in this section shall apply to private performance in any place.
