Section 422 — Licensing and control of theatres, circuses and places of public amusement.
The Delhi Municipal Corporation Act, 1957
No person shall, without or otherwise than in confirmity 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.Open in Lexace · Ask the AI about this section
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