- If the Executive Officer is satisfied -(a)that the enclosed place or building may safety be used for the public resort or entertainment proposed;(b)that no objection arising from its situation, ownership or purpose exists;shall give to the applicant a written licence signed by him specifying the enclosure or building and the purposes for which it is to be used. Such licence shall be in such form and subject to such fee and conditions as the State Government may from time to time by rule direct.If the Executive Officer is not satisfied as aforesaid he may refuse to grant licence recording his reasons for refusal in writing.
