LexThe KERALA PLACES OF PUBLIC RESORT ACT, 1963
Kerala · state statute
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THE KERALA PLACES OF PUBLIC RESORT ACT, 1963
(Act 40 of 1963)
CONTENTS
Preamble.
Sections:
1. Short title, commencement, extent and application.
2. Definitions.
3. No enclosed place or building with area of fifty square metres to be used for
public resort or entertainment without a licence.
4. Application for licence.
5. Authority to whom application should be made.
6. Procedure on receipt of application.
7. Grant of licence.
8. Licence to state period for which it is to be in force.
9. Renewal of licence.
10. Revocation or suspension of licence.
11. Appeals.
12. Power to enter place of public resort or entertainment to inspect licence or to
prevent further use.
13. The Appellate Tribunals constituted under section 271S of the Kerala
Panchayat Raj Act, 1994 (13 of 1994) may revise any proceedings under this
Act.
14. Prohibition of smoking in certain places where entertainments are held.
15. Protection of action taken under the Act.
16. Penalties.
17. Duties of police officer.
18. Exercise of powers of police officers by municipal servant.
19. Power to make rules.
20. Repeal.
21. Power to remove difficulties.
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ACT 40 OF 1963
THE KERALA PLACES OF PUBLIC RESORT ACT, 1963*
An Act to unify and amend the law relating to the licensing and inspection of places of public
resort or entertainment in the State of Kerala.
Preamble.—WHEREAS it is expedient to unify and amend the law relating to the
licensing and inspection of places of public resort or entertainment in the State of Kerala;
BE it enacted in the Fourteenth Year of the Republic of India as follows:—
1. Short title, commencement, extent and application .—(1)This Act may be called the
Kerala Places of Public Resort Act, 1963.
(2) It shall come into force on such date as the Government may, by notification in
the Gazette, appoint.
(3) It extends to the whole of the State of Kerala:
Provided that the Government may in public interest exempt any area from the
operation of this Act by notification in the Gazette.
1[(4) Nothing in this Act shall apply to any place licensed for purposes of
cinematograph exhibition under the Kerala Cinemas (Regulation) Act, 1958 (32 of 1958), or
to any temple, church, mosque or other place of public worship or to any building belonging
to or under the control of the State or Central Government.]
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) "building" includes any house, hut, shed or roofed enclosure;
(b) "place of public resort or entertainment" shall mean any place, enclosure,
building, tent, booth or other erection whether permanent or temporary, where music,
singing, dancing or any diversion or game or the means of carrying on the same is provided,
and to which public are admitted either on payment of money or with the intention that
money may be collected from those admitted, otherwise than for bonafide charitable or
religious purpose, and shall include a race-course, circus, theatre, music hall, billiard room,
bagatelle room, gymnasium and fencing school.
3. No enclosed place or building with area of fifty square metres to be used for public
resort or entertainment without a licence.—No enclosed place or building, whether
permanent or temporary, having an area of fifty square metres or upwards, shall be used for
public resort or entertainment, unless a licence has been previously obtained in the manner
hereinafter provided.
4. Application for licence .—When any person desires to obtain a licence to use any
enclosed place or building as a place of public resort or entertainment or to construct any
enclosure or building for such purpose, he shall send an application to the authority specified
in section 5, setting forth the place or building, its situation, size and description, the material
* Received the assent of the Governor on the 21st day of November, 1963 and published in the Kerala Gazette
Extraordinary No. 131 dated 21st November, 1963.
1 Substituted by Act 21 of 1975(w.e.f. 5th July, 1975).
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of which the enclosure or building is made or proposed to be made, whether it is or proposed
to be permanent or temporary and the purposes for which it is proposed to be used.
1[5. Authority to whom application should be made .—An application under section 4
shall be made to the Secretary of the municipality or the village panchayat as the case may
be.]
6. Procedure on receipt of application .—Upon the receipt of any such application the
authority to whom it is made shall inspect the place or building in respect of which a licence
is required and may call on the applicant, by notice in writing, to make any alteration or
addition in the material or arrangement of the enclosure or building, or in the precautions for
the safety of the public to be assembled therein and may refuse to grant a licence until the
alteration or addition is made.
7. Grant of licence.—(1) If the authority is satisfied—
(a) that the enclosed place or building may safely be used for the purpose of
public resort or entertainment proposed;
(b) that no objection arising from its situation, ownership, possession or the
purpose proposed exists,
he shall give the applicant a written licence, signed by him specifying the enclosure or
building and the purpose for which it is to be used. Such licence shall be in such form and
subject to the payment of such fee and conditions as the Government may from time to time
by rule direct.
(2) If the authority is not satisfied as aforesaid he may refuse to grant a licence,
recording his reasons for refusal in writing.
8. Licence to state period for which it is to be in force .—Every licence granted under
this Act shall state the period for which it is to continue in force and shall cease to be in force
on the expiration of that period.
9. Renewal of licence. —(1) A licence granted under section 7 may be renewed on an
application by the licensee presented within such time before the expiry of the licence, as
may be prescribed. The provisions of sections 4, 5, 6, 7 and 8 shall, as far as may be, apply in
relation to the renewal of a licence as they apply in relation to the grant of a licence.
(2) If an application for renewal of a licence has been presented within the time
prescribed under sub-section (1) and no order refusing renewal has been communicated to the
applicant before the expiry of the term of the licence the applicant shall, notwithstanding
such expiry, be deemed to have a valid licence till orders are received by him on his
application for renewal.
10. Revocation or suspension of licence .—(1) Any authority granting a licence under
this Act may for reasons recorded in writing, revoke or suspend the same when he has reason
to believe—
(a) that the licence has been fraudulently obtained; or
1 Substituted by Act 16 of 2000(w.e.f. 12th May, 2000).
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(b) that the enclosed place or building has been used for any purpose other
than those for which the licence was granted; or
(c) that the place or building can no longer be safely used for the purpose for
which the licence was granted; or
(d) that any condition of the licence has been contravened:
Provided that no licence shall be revoked or suspended without the licensee being given
a reasonable opportunity of showing cause against the proposed action.
(2) A person whose licence is revoked or suspended under sub-section (1) shall not
be entitled to the refund of any fee paid in respect of such licence or for any compensation in
respect of any loss sustained by such revocation or suspension.
11. Appeals.—(1) Any person aggrieved may appeal from any order passed under
section 6, section 7, section 9, or section 10.
(2) The appeal shall be preferred within thirty days of the date on which the order
was communicated.
1[(3) The appeal shall lie to the council of the municipality or, as the case may be,
the village panchayat concerned.]
(4) The provisions of section 5 of the Indian Limitation Act, 1908 shall apply to the
appeals under this section.
(5) The appellate authority shall have the same power to inspect and to require
alteration or addition in the enclosed place or building as the authority to whom application is
made under section 5, and may either grant or withhold the licence or make such other order
as he thinks fit.
12. Power to enter place of public resort or entertainment to inspect licence or to
prevent further use.—The licensing authority or any person authorised by him in writing may
enter at any time any enclosure or building for which licence is required under this Act,
inspect the licence if any has been issued, and if there is no licence, or if the conditions of the
licence are not observed, prevent the further use of such enclosure or building as a place of
public resort or entertainment.
13. 2 [The Appellate Tribunals constituted under section 271 S of the Kerala Panchayat
Raj Act, 1994 (13 of 1994)] may revise any proceedings under this Act. —3[The Appellate
Tribunals constituted under section 271 S of the Kerala Panchayat Raj Act, 1994 (13 of
1994)] may call for and examine the record of any proceeding taken under this Act, may call
for any report in connection therewith, make or cause to be made any further enquiry, and
may, after notice to parties affected and hearing them, pass any order which the authority
holding the proceeding might have passed:
1 Substituted by Act 16 of 2000(w.e.f. 12th May, 2000).
2 Ibid.
3 Ibid.
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Provided that 1[the Appellate Tribunals constituted under section 271 S of the Kerala
Panchayat Raj Act, 1994 (13 of 1994)] shall not exercise the powers under this section in
respect of a proceeding from which an appeal is pending before the appellate authority under
section 11.
14. Prohibition of smoking in certain places where entertainments are held. —(1) No
person shall in any enclosed place or building used as a place of public resort or
entertainment during the prohibited period as defined in sub-section (2), smoke—
(a) on the stage except in so far as smoking may be part of the entertainment, or
(b) in the auditorium, that is to say, in that portion of the enclosed place or building
in which accommodation is provided for members of the public:
Provided that the State Government may, by notification in the Gazette, exempt any
class of entertainments from the provisions of this sub-section.
(2) For the purposes of sub-section (1), ‘prohibited period’ means so much of the
period commencing thirty minutes before the beginning of the entertainment and ending with
the termination thereof, as may fall within the hours which the State Government may, by
notification in the Gazette, specify in this behalf for entertainments generally or any class of
entertainments.
(3) Any person who contravenes the provisions of this section shall be liable to be
ejected summarily from the enclosed place or building by any police officer and shall also be
punishable with fine which may extend to fifty rupees.
(4) A person ejected under sub-section (3) shall not be entitled to the refund of any
payment made by him for admission to the entertainment or to any other compensation.
15. Protection of action taken under the Act. —No suit, prosecution or legal proceeding
shall lie against any person for anything which is in good faith done or intended to be done in
pursuance of this Act or the rules made thereunder.
16. Penalties.—(1) Every person who, having the immediate control of any enclosed
place or building, uses or permits it to be used as a place of public-resort or entertainment
without having obtained a licence or, having obtained a licence under this Act uses or permits
such use in contravention of any of the conditions of such licence shall be liable, on
conviction before a Magistrate, to fine which may extend to 2[two thousand and five hundred
rupees.]
(2) Any fine imposed by a Magistrate under sub-section (1) shall be recoverable by
such Magistrate under the Code of Criminal Procedure, 1898 and the same shall on recovery
be paid over to the authority mentioned in section 5.
(3) Whenever any person is convicted of an offence in respect of the failure to obtain
a licence in accordance with this Act, the Magistrate shall, in addition to any fine which may
be imposed, recover summarily and pay over to the authority mentioned in section 5, the
amount of fee chargeable for the licence in accordance with the rules for the time being in
1 Substituted by Act 16 of 2000(w.e.f. 12th May, 2000).
2 Ibid.
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force, and may in his discretion also recover summarily and pay over to the said authority
such amount, if any, as he may fix as the costs of the prosecution.
(4) Notwithstanding anything contained in the foregoing provisions, the licensing
authority or any person authorised by him shall be competent to seal any place of public
resort or entertainment and prevent the further use of the place for such purpose if he is
satisfied that the place of public resort or entertainment is used or proposed to be used in
contravention of any of the provisions of this Act or rules made thereunder:
Provided that before taking action under this sub-section, the licensing authority or any
person authorised by him shall give to the person against whom action is proposed to be
taken an opportunity to show cause within twenty-four hours of the intimation thereof why
such action should not be taken.
1[(5) The licensing authority may, subject to such restriction and control as may be
prescribed, compound any offence punishable under this Act, or any rules or bye-laws made
thereunder which may, by rules, be declared compoundable.]
17. Duties of police officer.—(1) It shall be the duty of every police officer —
(a) to communicate without delay to the licensing authority any information
which he receives of the design to commit or of the commission of any offence under this Act
or any rule made under it; and
(b) to assist the licensing authority or any officer authorised by him reasonably
demanding his aid for the lawful exercise of any power vesting in such authority or officer
under this Act or any rule made under it.
(2) Any police officer who omits or refuses to perform any duty imposed on him by
this section shall be deemed to have committed an offence under section 41 of the Kerala
Police Act, 1960 (Act 5 of 1961).
18. Exercise of powers of police officers by municipal servant. —The Government may
empower any officer or servant of local authority to exercise the powers of a police officer
for the purposes of this Act.
19. Power to make rules. —(1) The Government may, make rules, to carry out all or
any of the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after it is made,
before the Legislative Assembly while it is in session for a total period of fourteen days
which may be comprised in one session or in two successive sessions, and if, before the
expiry of the session in which it is so laid, or the session immediately following, the
Legislative Assembly makes any modification in the rule or decides that the rule should not
be made, the rule shall thereafter have effect only in such modified form or be of no effect, as
the case may be; so however that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule.
20. Repeal.—The Madras Places of Public Resort Act, 1888 (Act II of 1888) as in force
in the Malabar district referred to in sub-section (2) of section 5 of the States Reorganisation
1 Inserted by Act 16 of 2000(w.e.f. 12th May, 2000).
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Act, 1956 (Central Act 37 of 1956) and the Travancore-Cochin Places of Public Resort Act,
1951 (Act VIII of 1951) are hereby repealed.
21. Power to remove difficulties. —If any difficulty arises in relation to the transition
from the provisions of any of the repealed enactments or in giving effect to the provisions of
this Act the Government may by order, as occasion requires, do anything not inconsistent
with the provisions of this Act which appears to them, to be necessary for the purpose of
removing the difficulty:
Provided that no such order shall be made after the expiration of two years from the
commencement of this Act.
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