Section 348 in The Punjab Municipal Corporation Act, 1976
348. Licencing and control of theatres, circuses and places of public amusement.
- No person shall without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep open any theatre, circus, cinema house, dancing hall or other similar place of public resort, recreation or amusement :Provided that nothing in this section shall apply to private performances in any such place.
