Section 422 in The Delhi Municipal Corporation Act, 1957
422. Licensing 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.
